ZUARI AGRO CHEMICAS LTD Vs. STATE OF GOA

JUDGEMENT

(1.) Heard.

(2.) We are not inclined to grant any relief in exercise of our discretion under Article 226 of the Constitution of India in this writ petition brought by the Zuari Agro Chemicals Ltd Workers Union. The Petitioners seem to be a breakaway union from the 6th Respondent, the Zuari Agro Chemical Ltd. Employees Union. The Petitioner seek a mandamus directing the State Government, Respondent No 1 to exercise its powers under Section 34 of the Industrial Disputes Act and, after conducting an investigation in accordance with section 11(2) and 11(4) of that Act, to file a complaint before the Judicial Magistrate First Class at Vasco Da Gama, Goa.

(3.) This is how the prayer clause 'a', the only final prayer, reads: