Form I Rule 59

FORM FOR REGISTERING COMPLAINTS REGARDING CHANGE IN CONDITIONS OF SERVICE

Before the Labour Court/Tribunal/National Tribunal

Complaint under Section 33-A of the Industrial Disputes Act, 1947

 

………………………………………………………………………. Complainant(s)

Versus

………………………………………………………………..Opposite Party/Parties

Address: ……………………………….

………………………………………….

In the matter of Reference No. …………………….

The petitioner(s) begs/beg to complain that the Opposite Party/Parties has/have been guilty of a contravention of the provisions of Section 33 of the Industrial Disputes Act, 1947 (14 of 1947), as shown below:

………………………………….

………………………………….
(Here set out briefly the particulars showing the manner in which the alleged contravention has taken place and the grounds on which the order or act of the Management is challenged.)

The complainant(s) accordingly prays/pray that the Labour Court/Tribunal/National Tribunal may be pleased to decide the complaint set out above and pass such order or orders thereon as it may deem fit and proper.

The number of copies of the complaint and its annexures required under Rule 59 of the Industrial Disputes(Central) Rules, 1957, are submitted herewith.

Signature of the Complainant(s).

Dated this ………… day of …......….  20….

Verification

I do solemnly declare that what is stated in paragraphs …..above is true to my knowledge and that what is stated in paragraphs ………above is stated upon information received and believed by me to be true.* This verification is signed by me at………….. on…………. day of………. 20….

Signature or Thumb-impression of the person verifying

 

* Delete, if not applicable.