WIPRO ENTERPRISES PRIVATE LTD Vs. PRISIDING OFFICER

JUDGEMENT

(1.) By way of instant petition, petitioner has prayed for quashing of order dtd. 24/8/2021 passed by the Presiding Judge, Industrial Tribunal-cum-Labour Court, Shimla (for short "The Labour Court') in application No. 50 of 2021, titled Wipro Karamchari Sangh Union/Group of Workers vs. M/s Wipro Enterprises (P) Ltd.

(2.) Petitioner is a Company (for short "The Company') incorporated and registered under the Companies Act, 1956. It has two manufacturing units situated at Plot No. 77 and plot No.87A in the vicinity of Industrial Area, EPIP Phase-I, Village Jharmajri, Tehsil Baddi, District Solan, H.P. Respondent No.2 is a Union of Workers of the Company (for short "The Union').

(3.) An industrial dispute arose between the Union and the Company from the decision of the Company to transfer its employees from one unit to the other. The Union raised demand either to maintain status quo till the pendency of long term settlement dtd. 25/1/2018 or to enter into a fresh long term settlement. The settlement dtd. 25/1/2018 is valid till 31/12/2021.