ST.JOSEPHS EDUCATIONAL SOCIETY Vs. LABOUR COURT-I

JUDGEMENT

(1.) Heard Mr. A. Venkatesh, learned Senior Counsel representing Mrs. K. V. Vani, learned counsel for the appellant and Mr. M. Vijaya Kumar Goud, learned counsel appearing for respondent No.2.

(2.) The appellant preferred the present Intra Court Appeal under Clause - 15 of the Letters Patent challenging the order dtd. 8/12/2023 in I.A. No.1 of 2022 in W.P. No.20479 of 2005.

(3.) Respondent No.2 is a Trade Union registered under the Trade Union Act, 1926. It is espousing the cause of its Members, who are Employees of the appellant society. It has raised an industrial dispute and the same was referred to Labour Court-I, Hyderabad in respect of 42 workmen which is extracted as under: