SHRAMIK SENA KHAIRNE Vs. ST THOMAS SOCIETY SANDOR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the respondent Nos.1 & 2.

(2.) This petition is filed to challenge the order dated 31/3/1997 passed by the Industrial Court, Thane dismissing the complaint (ULP) No.210 of 1996 filed by the petitioner.

(3.) The complaint was filed to challenge the notice put up by the respondent Nos.1 & 2 on 1/4/1996 so as to close their transport section with effect from 4/4/1996. The complaint was filed under item No.6 of schedule II and item Nos.9 & 10 of Schedule IV of the Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 ('MRTU & PULP Act' for short). After hearing both the parties, the Industrial Court framed the following issues:-