- (1.) The appellant-Goa MRF Employees Union (for short, 'the Union') is a Trade Union registered under. The Trade Unions Act, 1926. The Union has filed a complaint against the respondent-M/s. MRF Limited (for short, 'the Employer') under Section 33A of the Industrial Disputes Act, 1947 (for short, 'the Act') praying for the following reliefs:-- (i) That this Hon'ble Tribunal be pleased to hold and declare that the respondent has illegally changed the service conditions of the workmen. (ii) That this Hon'ble Tribunal be pleased to call upon the respondent to cease and desist from changing the service conditions of the workmen. (iii) That this Hon'ble Court be pleased to call upon the respondents not to implement the 7 day running system on the departments hitherto run on 6 day Sunday off system. (iv) That pending the hearing and final disposal of this complaint, the respondents be restrained by an order of Injunction or an order in the nature of injunction from running departments hitherto run on 6 days Sunday off system in the 7 day running system and further restrain the respondents from making any changes in the service conditions as set out in para 23 or at all. During the pendency of the complaint, an application for interim reliefs was also made praying for grant of interim reliefs in terms of prayer clauses (ii), (iii) and (iv) above. The Industrial Tribunal after hearing the parties formed an opinion that the interim reliefs prayed for were in the nature of injunctions which cannot be granted in a complaint under Section 33A of the Act. Consequently the application for interim reliefs was rejected by the Industrial Tribunal on 3.9.1998.
(2.) The Union challenged the above order before the High Court of Bombay, Goa Bench. The learned Single Judge of that Court did not agree with the Industrial Tribunal regarding the maintainability of the prayer for interim reliefs in the nature of injunction in a complaint filed under Section 33A. The Single Judge, accordingly, directed the Industrial Tribunal to decide the Union's application for interim reliefs on merits.
(3.) Against the order of the Single Judge dated 2.5.2003, the Employer preferred Letters Patent Appeal. The Division Bench of the Bombay High Court in its order dated 12.8.2003 did not agree with the Single Judge and set aside the order dated 2.5.2003. The order of the Industrial Tribunal was restored. It is from this order that the present appeal by special leave has arisen.;