BHARTIYA KAMGAR SENA Vs. VISHWA KALYAN KAMGAR SANGHATANA

JUDGEMENT

(1.) By this petition, the petitioner has impugned the order passed by the Member, Industrial Court, Pune on 22-2-2006 below Exh. U-5 and C-4 on the ground mentioned in the petition and verbally canvassed before us.

(2.) The Petitioner no.1 Bharatiya Kamgar Sena is a union of employees working in Bajaj Auto Limited, Akurdi, Pune, who is respondent no.2 in the present case. Respondent no.1 is another trade union registered under the Trade Unions Act 1926, claiming to be recognised union of employees of Bajaj Auto Limited in place of the petitioner, which already is such recognised union.

(3.) The Maharashtra Recognition of Trade Unions & Prevention of Unfair Labour Practices Act, 1971 (hereinafter referred to as the Act for the purposes of brevity) provides the manner in which such recognition can be granted. Respondent no.1 union filed an application in the year 2003 claiming recognition under the Act. This application is pending.