Industrial Disputes (Central) Rules, 1957
FORM I : Complaints Regarding Change of Conditions of Service
(Rule 59)
Before the Labor Court / Tribunal / National Tribunal
Complaint under section 33A
A ___________________________ Complainant (s)
Versus
B ___________________________ Opposite party ( ies )
Address :
In the matter of Ref. No _____________________
The petitioner (s) begs / beg to complain that the opposite party ( ies ) has / have been guilty of a contravention of the provisions of section 33 of the Industrial Disputes Act, 1947, as shown below:
(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 Labor 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 complainant(s)
Dated this the ____________ day of ____________ 19 _________
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 ______________ 19 _____ _ .
Signature or Thumb impression of the person verifying _________________________
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