VIDEOCON INDIA LTD. Vs. NAGAR ZILHA MAZDOOR SENA

JUDGEMENT

(1.) AWARD

(2.) THESE are two References sent by Government of Maharashtra in exercise of the powers conferred by clause (D) of sub -section (1) of Section 10 read with sub -section (5) of Section 12 of the Industrial Dispute Act, 1947, for adjudication by order dated 10th October 1991 and 1st November 1991. After the receipt of the references the parties were issued notices, the union appeared and filed justification claim on 17th February 1992 and 17th February 1992. The facts and issues involved in these two references are same and similar, So I decided to dispose of these two References by single order.

(3.) IT is further contended during the pendency of ULP (Comp) No. 374/88, the management company has terminated services of nearly about all members of the union. After the orders of the Industrial Court dated 31st March 1989, the workers were under tension, as the first party started more terror practices. The union opposed terrorism by launching hunger strike, morchas and filing cases before the Court. The company also filed false cases against the office bearers of the union. It was the sole object of the management that the union should not be organised in the Respondent -undertaking, union was constrained to stop union activities.