STAR KAMGAR SANGHATNA THROUGH GENERAL SECRETARY Vs. THE MANAGING DIRECTOR, THE CHODAWAT PAN MASALA PRODUCTS-(I) PVT. LTD.

JUDGEMENT

(1.) THIS is an application filed by the Applicant Union under section 11 of MRTU & PULP Act, 1971 for seeking certificate of Recognition as a recognised Union in the undertaking of Non -Applicant company. Briefly stated, the facts of the case is as under: -

(2.) ON receipt of notice, the Non -Applicant appeared but did not file its say or written statement. Instead it filed pursis at Exh. C -2 stating that it has no objection to grant certificate recognition to the Applicant as it is the only union functioning in the Non -Applicant undertaking having majority. Exh. C -3 is also another pursis reiterating abovementioned facts. On perusal of the record, it is seen that there is no other union functioning in the Non -Applicant undertaking and therefore there is no hurdle in the way of Applicant union to seek certificate of recognition. The Applicant union has fulfilled all the requirements under the law to get the certificate of recognition. Therefore, I pass following order: -