1986 LAB. I. C. 1845 ::(1986) 68 FJR 156 ::(1986) 2 Lab LN 228 ::(1986) Raj LW 6 ::(1986) Raj LR 74

Rajasthan High Court

Hon'ble Judge(s): M. B. Sharma , J

Industrial Disputes Act (14 of 1947) Chap. II-B , S.9-E, Chap.III-A, S.10B, S.2(oooo)— (as amended In Rajasthan) - Registration of Union as representative union u/s. 9-E - Does not confer a right on the representative union to be recognised by the employer as the sole authorised bargaining agent on behalf of the workmen. The registration of a union as representative union under Chap II-B of the ID Act, does not confer a right in the representative union to be recognised by the employer as the sole authorised bargaining agent on behalf of the workmen. A representative union has been defined in S. 2(oooo) of the Industrial Disputes Act, and the only right which is conferred on the representative union is under Chap-III A, to enter into a written agreement with the employer to submit the present or future industrial disputes or class of such disputes to arbitration of any person and the registration of the union as recognised union under Chap. II-B of the ID Act does not confer a status or a right on the representative union to be recognised by the employer as the sole authorised bargaining agent for collective bargaining on behalf of the workmen employed in the industry. Unless a statute confers an exclusive right on the union of workmen to enter into negotiations with the management, even a minority union of workmen, if there are more than one unions in the i....