WORKMEN KAMPLI CO OPERATIVE SUGAR FACTORY LIMITED Vs. MANAGEMENT OF KAMPLI CO OPERATIVE SUGAR FACTORY LIMITED

JUDGEMENT

(1.) The petitioner is a registered Trade Union. It was recognised by the Management of the Respondent Kampli Co-operative Sugar Factory Limited, by an order dated 30th January, 1978 and directed to follow the Code of discipline.

(2.) By two letters dated 23rd October 1984 and 23rd November, 1984, the Secretary of the Respondent-Society asked the petitioner Union to supply a list of its Membership failing which the recognlti in of the petitioner was to be cancelled Instead of supplying the list asked for, the petitioner wrote back to say that the matter had been referred to its Legal Adviser and that the details shall be conveyed after an opinion is received from him The Respondent, thereupon served a show cause notice to the petitioner calling upon him to exolain as to why should the Union be not dereognised Having in voked no response from the petitloner, another notics was served upon It on the 26th/27th of December, 1984 giving one more opportunity to the petitioner to furnish the list demanded.

(3.) In the meantime, by in order passed by the Government of Karnataka, the Management of the Respondent Society was superseded and the Deputy Commissioner, Bellary was appointed as a Special Officer. The Special Officer by a speaking order passed on 1st/2nd of August. 1985, withdrew the recognition granted to the petitioner on the ground that it had not co-operated in the matter of verification of its Membership and therefore it either did not represent any Member or represented a very small thereof. It Is against this order that present petition has been filed in this Court.