MUMBAI MAZDOOR SABHA MUMBAI MAZDOOR SABHA Vs. BOMBAY DYEING AND MANUFACTURING COMPANY LIMITED BOMBAY:BOMBAY DYEING AND MANUFACTURING COMPANY LIMITED

JUDGEMENT

(1.) Mumbai Mazdoor Sabha (Union for short) made an application under Sec. 11 of the Maharashtra Recognition. of Trade Unions and Prevention of Unfair Labour Practices Act, 1971, (Art for short) to the Industrial Court at Bombay which was registered as Application (MRTU) No. 24 of 1982. This application was rejected by the Industrial Court as per its order dated March 25, 1983. The Union sought special leave to appeal against the decision of the Industrial Court under Article 136 of the Constitution. Special leave to appeal was granted on April 20, 1983.

(2.) It transpired during the course of bearing that there was an uninterrupted strike spreading over a period of 600 days and no fruitful negotiation took place as the parties concentrated their energies on the question whether the appellant-Union can get a status of a recognised Union under the Act.

(3.) Keeping open the question whether the Union is entitled to recognition under the Act, it was suggested to the parties that they should strive to narrow the differences by talking across the table and with this end in view Mr. B. N. Srikrishna who appeared for the respondent-Company agreed to write a letter to the appellant-Union to meet on April 27, 1983 and to continue dialogue from day to day to sort out the difference so that the unproductive strike may be discontinued. The matter was then adjourned to May 5, 1983. During the interregnum, nothing constructive emerged. With a view to helping the parties to break the ice the Court gave certain directions; the one worth-noticing being a direction to the Union to withdraw the strike by 9.30 a.m. on May 9, 1983 and asking all the workmen who were on strike to return to the table. To alleviate the hardship of the workmen, the Court directed by way of an interim relief that the respondent-Company shall pay leave travel concession at the rate of Rs. 350/- per annum to the workmen for the period specified in the order as also 10 per cent of the basic wages as house rent allowance. A direction was given that the appeal shall come up for hearing for final hearing on September 1, 1983. That is how the matter was listed today before us.