KAMGAR SABHA Vs. STATE OF GOA

JUDGEMENT

(1.) THE petitioner is registered Trade Union. Though three is a dispute raised whether all the canteen employees are its members or not, the petitioners has filed two affidavits of canteen employees showing that they are its members. The respondent No. 2 is a company. It runs a canteen for its employee at its factory place situated at Santa Monica Works, Corlim. It employs more than 250 workers in the said factory. It is engaged in manufacture of various drugs and medicines. The said canteen is run through a Contractor, that is, respondent No. 3 as respondent No. 2 obliged by Section 46 of the Factories Act, 1948 (hereinafter referred to as 'the Act' ). The respondent No. 2 is registered under Section 7 of the Contract Labour (Regulation and Abolition) Act, 1970 and respondent No. 3 has obtained a license under section 12 of the said Act.

(2.) THE petitioner has pressed the following prayers only :-

(3.) IN the light of the prayers mentioned above we shall state the pleadings of the parties.