RELIANCE ENERGY LIMITED Vs. RASHTRAWADI KAMGAR SANGH

JUDGEMENT

(1.) Admit. Respondents waive service. By consent of the parties, taken up for hearing forthwith.

(2.) Before we deal with the merits of the case, we must state that since, here we are concerned with an interim order, we tried to bring about some amicable interim arrangement which could operate during the pendency of the complaint, without prejudice to the rights and contentions of the parties. We were, however, not successful in our efforts and, hence, we have proceeded to hear this appeal finally.

(3.) The appellants are original petitioners. They are a public limited company engaged in the business of supply of electricity in the suburbs and surrounding areas of Mumbai and Thane District. They shall be referred to as the appellant company for convenience. The appellant company is covered by the provisions of the Bombay Industrial Relations Act, 1946 (for short, "the BIR Act"). Respondent 1 is a union registered under the Trade Unions Act, 1946. It represents 41 workmen with whom we are concerned here. For convenience, we shall refer to them as "the said employees." Respondent 1 shall be referred to as "the complainant union "Respondent 2 is the contractor and shall be so referred to.