MATHADI KAMGAR SENA Vs. BOMBAY PORT TRUST

JUDGEMENT

(1.) THE petitioner-Union is seeking a mandate to Respondent No. 1 to issue dock entry permits to 38 warai workers detailed and described in Exhibit-C to this writ petition, in this petition under Article 226 of the Constitution of India.

(2.) THIS writ petition came up for admission on March 23, 1992 before S. P. Kurdukar and S. H. Kapadia, JJ. It was represented before them that identical matter were admitted by this Court and interim directions were issued. On the representation so made the Bench passed the following order.

(3.) UNDER the Court order dated March 23, 1993 the Bombay Port Trust and the other Respondents were to issue dock permits to the petitioner. Under the modified order dated April 23, 1993, this Court gave permission to the Bombay Port Trust to ask the members of the Petitioner-union seeking entry permits for a declaration that they are not members of any of the Unions which are parties to the agreement dated December 13, 1991 which agreement is annexed as Exhibit-A to Writ Petition No. 125 of 1992. The order further enjoins that the said declaration can be asked for in the form of an affidavit.