BHARATIYA KAMGAR SENA Vs. OTIS ELEVATOR EMPLOYEES UNION

JUDGEMENT

(1.) The petitioner and the first respondent are registered under the Trade Union Act, 1926. Respondent No.2 is the Otis Elevator Company (India) Limited, Western Region, which is one of the undertakings of M/s. Otis Elevator Company (India) Limited.

(2.) The petitioner has challenged an order of the Industrial Court declaring the first respondent-union as the recognized union under section 11 of the Maharashtra Recognition of Trade Union & Prevention of Unfair Labour Practices Act, 1971 (hereinafter referred to as "the Act") in respect of the second respondent's undertaking known as M/s. Otis Elevator Company (India) Limited (Western Region).

(3.) (A). By an application dated 29th January, 2005, the first respondent sought to be declared as the recognized union under section 11 of the said Act. The application stated as follows.