MAHARASHTRA STATE POWER GENERATION COMPANY LTD Vs. DHANESHWAR

JUDGEMENT

(1.) Heard learned Counsel for the respective parties.

(2.) The Petitioners have approached this Court being aggrieved by the impugned Judgment dtd. 25/9/2023, passed by the Industrial Court, Nagpur in Complaint ULP No. 28 of 2017, allowing the complaint and holding that the Petitioners are engaged into Unfair Labour Practice under Item 9 of Schedule IV, of the Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 (for short the "MRTU & PULP Act), by not paying the Overtime wages to the Respondent.

(3.) The Petitioner is the Maharashtra State Power Generation Company Ltd. (MSPGCL), a Company registered under the Companies Act, 1956, through its Authorized Officers, engaged in the activity of Generation of Electricity. The Petitioner was earlier recognized by the nomenclature - Maharashtra State Electricity Board (MSEB), which came to be bifurcated into three Government Companies on 6/6/2005 as,