HIND KAMGAR SANGHATANA Vs. DAI-ICHI KARKARIA LTD.

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith by consent and heard finally.

(2.) By invoking the Jurisdiction of this Court under Article 226 and 227 of the Constitution of India, the Petitioneroriginal second party challenges the award dated 12.03.2012 of the Industrial Tribunal, Pune rejecting Reference (I.T.) No.19 of 2010. The reference was rejected by the Industrial Court on the ground that the same was not prosecuted by recognised Union.

(3.) Before remand by the Apex Court, when the matter came up for admission before this Court on 10.07.2013, this Court dismissed the Writ Petition thereby upholding the order of the Industrial Tribunal. The petitioner challenged this order before the Supreme Court. Their Lordships vide order dated 18.07.2017 were pleased to remit the matter back to this Court observing thus :-