G T T C Vs. ASST LABOUR COMMR

JUDGEMENT

(1.) THE Government Tool Room and Training centre's Supervisory and Officers' Association is before me questioning the endorsement dated november 10, 2000, Annexure-G bearing No. ALC-1/tua/cr- 14/2000-01.

(2.) THE officers and the supervisory staff working in the GTTC resolved to form a Trade union in the name and style of the "government Tool Room and Training centre". In terms of the said resolution, they submitted an application dated June 5, 2000. Proceedings were initiated in the matter of registration. There was correspondence between the petitioners and the respondent-authorities. Finally, the respondent-authorities issued an endorsement in terms of annexure-G, dated November 10, 2000. In the said endorsement, the authority has refused to register the 1 st petitioner as a Trade Union on the ground that the applicants are not the workmen and besides the applicants are supervisory officers and managers. The authority, on the ground of the petitioners being not workmen within the meaning of Section 2 (s) of the Industrial Disputes Act, has rejected the request and hence the petition.

(3.) NOTICE has been issued by this Court. The management got itself impleaded as respondent