V JAGADEESH Vs. J C RAJAMMA

JUDGEMENT

(1.) The complainant is one of the persons who has filed a writ petitlen in this Court. The writ petition concerns with the validity of a resolution passed by the Executive Committee of the workers union of which the complainant is one of the members. Under the rules governing the union the said resolution was binding on every member of the union.

(2.) The writ petition is pending in this Court. The President of the union issued a notice calling upon the complainant to explain how he could become a party to the writ petition when the matter pertains thereto was considered and approved by the Executive Committee and the action challenging it amounts to an act subversive of discipline. The complainant was also furnished with the rules of the union.

(3.) The Complainant by his reply inter alia, contended that he had opposed the said resolution in the meeting of the Executive Committee, but his opposition was rendered ineffective due to lack of "majority" en his side. He has approached the High Court challenging that resolution to safeguard the interest of his fellow work-men and not with any intention to violate the rules of the union. He has asserted :