GOMANTAK MAZDOOR SANGH Vs. MORMUGAO PORT TRUST

JUDGEMENT

(1.) THE petitioner Trade Union representing workmen in various categories has made a grievance in this petition that seventeen of its members were not shortlisted by the respondent Mormugao Port Trust to be called for physical test/interview to be selected as gang workers.

(2.) WE have heard Shri G. Sardessai and Shri V.B. Nadkarni with Shri Y.V. Nadkarni, the learned counsel and Senior Counsel of the petitioner and the respondent, respectively.

(3.) THE gang workers whose names have been enlisted in Annexure E to the petition were working for the MiniPool operated by Mormugao Handling Agents Association, since dissolved. The petitioner filed W.P. No.261/99 before this Court for a declaration that their members were regular workers of the Mormugao Port Trust and therefore were entitled to benefits as other regular workmen of the Mormugao Port Trust and that they too be absorbed in Mormugao Port Trust.