MADURA COATS EMPLOYEES UNION Vs. COATS INDIA

JUDGEMENT

(1.) Heard Ms. Joshi, learned Counsel appearing for the Petitioner-Union and Ms. Naik, learned Counsel appearing for the Respondent No.1-Company.

(2.) By the present Writ Petition preferred under Article 226 of the Constitution of India, the Petitioner is challenging the legality and validity of the Order dated 6 th August 2008 passed by the learned Member, Industrial Court, Mumbai in Complaint (ULP) No.1415 of 2000.

(3.) The factual position involved in the present Writ Petition is as follows: