VVF LIMITED EMPLOYEES UNION Vs. VVF INDIA LTD

JUDGEMENT

(1.) The petition (Writ Petition No.1920 of 2014), filed by a trade union, challenges an award of Industrial Tribunal in a dispute involving wages and allowances payable by the Respondent employer to its workmen represented by the Petitioner union.

(2.) A few salient facts of the Petitioner's case, necessary for determination of the controversy, may be noted as follows :

(3.) The Petitioner's challenge concerns mainly the issues of parity between the units at Mumbai and Taloja, and financial soundness of the Respondent company so as to justify the benefits claimed by the Petitioner for its workmen members. The Respondents' challenge (Writ Petition No.3152 of 2014) involves justification or otherwise of the individual allowances granted by the tribunal on the Petitioner's charter of demands. The period of demands considered by the tribunal is between 1 April 2009 and 31 March 2011.