Syed Shah Mohammed Quadri, J. - (1.) Leave is granted.
(2.) The judgment and order of a Division Bench of the High Court of Judicature at Bombay in Writ Petition No. 979 of 2000 passed on April 26, 2000 : (reported in 2000 Lab IC 3193) is brought under challenge in this appeal by special leave. Appellant No. 1 is Government of India Undertaking and appellant No. 2 is its General Manager (hereinafter they will be referred to as 'the management'). The first respondent is the union of workmen of appellant No. 1 and the second respondent is its member and a workman (hereinafter they will be referred to as 'the workmen').
(3.) To comprehend the controversy in this appeal, narration of the following facts will be useful.;