WMI CRANES LTD Vs. KUSH SITARAM CHAVAN

JUDGEMENT

(1.) By this petition under Article 226 of the Constitution of India, the petitioners are challenging the judgement and order dated 11th March, 2004 delivered by the Industrial Court, Mumbai in Complaint (ULP) No. 179 of 1997.

(2.) The complaint had been filed by the respondents herein is not in dispute. Further, that complaint invokes the jurisdiction of the Industrial Court, Mumbai, alleging commission of Unfair Labour Practice covered by Item 6 of Schedule II, Item 5, 9 and 10 of Schedule IV of Maharashtra Recognition of Trade Unions & Prevention of Unfair Labour Practices Act, 1971 (MRTU & PULP Act for short).

(3.) It would be necessary to notice the allegations and averments in the complaint for appreciating the rival contentions.