JANPRABHA OFFSET WORKS Vs. SAVRA SHRAMIK SANGH

JUDGEMENT

(1.) Both these petitions assail the judgment and order passed by the learned Industrial Court, Jalgaon in Complaint ULP No. 482/1999, thereby allowing the complaint of the respondent union. W.P. No. 854/2003 is filed by the Janaprabha Offset works, which is the respondent No.1 in the original complaint, whereas, W.P. No. 925/2003 is filed by Dainik Janashakti Trust,Jalgaon, which was respondent No.2 in the original complaint.

(2.) The facts in brief, giving rise to the present petition are as under :-

(3.) The complaint was resisted by both the respondents. In so far as the petitioner Janaprabha offset was concerned, it had specifically contended that the Janaprabha Offset and Dainik Janashakti are two different entities. Whereas, the former was a partnership firm registered under the Shop Act, the latter was a Trust registered under the Bombay Public Trusts Act. The contents of the complaint were denied and it was also denied that the provisions of the Bacchavat Commission were applicable to the said Janaprabha Offset works.