BHARTIYA KAMGAR KARMACHARI MAHASANGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners have approached this Court for reliefs on the basis that the Code of Discipline applies to the establishment of respondent No. 3. The report of the Labour Commissioner would indicate that the company was not agreeable to the Code of Discipline being made applicable to it. The application of the Code of Discipline would require the Unions and the Management to agree to make the Code of Discipline applicable. In the absence of parties agreeing to the applicability, it is not possible for this Court to exercise its extra -ordinary jurisdiction. It will be open to the petitioner to avail of such remedy in law which they are entitled to and the dismissal of this petition will not stand in their way.