SHRAMIK SENA Vs. RELIANCE INDUSTRIES LTD

JUDGEMENT

(1.) Heard. Rule. By consent, rule made returnable forthwith.

(2.) By the present petition, the petitioner is challenging the order dated 23-8-2006 passed by the Industrial Court, Thane in Application (MRTU) No.11 of 2004. By the impugned order, the Industrial Court has allowed the application filed by the respondent No.2 under Section 14 of the Maharashtra Recognition of Trade Unions & Prevention of Unfair Labour Practices Act, 1971, hereinafter called as "the said Act", for being registered as the recognised Union in place of the petitioner-Union.

(3.) The challenge to the impugned order is firstly on the ground that the impugned order is a non-speaking order in the sense that it does not disclose any reasons for the conclusions arrived at, secondly, that the conclusions are contrary to the materials which were placed before the Industrial Court and, thirdly, the application filed by the respondent No.2 was not in compliance with the requirements of law in as much as that it was not accompanied by the relevant documents which were otherwise required to be placed along with the application in terms of the Form-C.