RASHTRIYA MILL MAZDOOR SANGH Vs. KAILASH KOLTE

JUDGEMENT

(1.) Heard.

(2.) Miss Buch, the learned counsel for the petitioner, contends that the Labour Court was not justified in rejecting the application made by the petitioner union for its impleadment. She would urge that in the application filed under Sections 78 and 79 read with Section 42(4) of B.I.R. Act, 1946 by the employees, the same allegations have been made against the petitioner union and, therefore, to meet those allegations, the presence of the petitioner union as party in proceeding is necessary.

(3.) The petitioner union is admittedly a representative union. In paragraph 4 of the application made by the employees the following averments are made :