F.I. Rebello, J
1. This Court in writ petition No. 5483 of 1996 by order dated 4.11.1996 had granted locus standi to the petitioner union to maintain the
application in respect of the Engineering Industry. Inspite of the order of this Court, the same Member of the Industrial Court in the present
complaint which is the subject matter of dispute has refused to give locus standi to the petitioner union.
2. Office is directed to call for explanation from Shri P. B. Akolkar, Member, Industrial Court. Nasik, in respect of the order passed by him dated
19.4.1997 inspite of the order of this Court issuing directions in respect of the Engineering industry dated 4.11.1996 in Writ Petition No. 5483 of
1996.
3. Place the matter on board on 21st July 1997.
4. In the mean time the Industrial Court is directed to dispose of the interim application moved by the petitioner union according to law on or
before 21.7.1997.
