GEORGE THOMAS Vs. BOMBAY TYRES INTERNATIONAL LTD

JUDGEMENT

(1.) RULE.

(2.) BY consent rule made returnable forthwith. Heard learned Counsel for the parties.

(3.) THE petitioner has filed a complaint under Section 28 (1) of the M. R. T. U. and P. U. L. P. Act for unfair labour practices under Item 4 (f) of Schedule II and Items 9 and 10 of Schedule IV of the Act in the Industrial Court at Bombay, which came to be registered as Complaint (ULP) No. 863 of 1993. As required under Sub-section (1) of Section 28 of the M. R. T. U. and P. U. L. P. Act, 1971, the complaint relating to unfair labour practices has to be filed within 90 days of the occurrence of such unfair labour practice, and so the petitioner along with the complaint filed an application for condonation of delay in filing the complaint as according to the Complainant, the cause of action arose on October 10, 1991.