RAJYA PARIVHAN YANTRIK KAMGARSANGHATANA Vs. MEMBER INDUSTRIAL COURT

JUDGEMENT

(1.) This petition by an unrecognized union is directed against the orders passed by the learned Member, Industrial Court, Nagpur, below Exhibits 34 and 14 respectively in Complaints No. 283 of 1989 and 967 of 1992 on the ground that the petitioners had no locus to file the said complaints.

(2.) Facts, which are relevant for the decision of this petition, are as under:

(3.) A preliminary objection to these complaints was raised by the respondent-employer contending that such complaints by an unrecognized Union were not tenable. This objection itself was raised on 29-3-1996, i.e. almost four years after the complaints were filed. The stand taken by the employer was that only one Union, i.e. S.T. Kamgar Sanghatana is a recognized Union and, therefore, it alone could have represented the cause of the workers.