BADRUDDIN QURESHI Vs. B V BHADRAIYYA

JUDGEMENT

(1.) THE applicants have filed this petition for clarification of the order dated 20-3-2001 passed by this Court in Writ Petition No. 39 of 2000 whereby this Court directed the Industrial Court to decide the Reference Case No. 13/i. T. U. Act/2000.

(2.) THE respondents herein are the members of Steel Workers Union, Shram Shakti Sadan, Scctor-6, Bhilai, which is a welfare body constituted under Section 28 (4) of the Indian Trade Union Act, 1926 for taking care of the workers of the Steel Industries in Durg District. The elections for the office bearers of the Steel Workers Union were held in the year 1995-97. In the said election Shri Ravi Arya and Shri N. P. Sharma were elected as President and General Secretary respectively. Their term expired on 31-12-1997. Fresh elections were held in the year 1998 but the dispute persisted so far as the office bearers of the Union for the term 1998-2000, is concerned. It is worthwhile to mention that in the fresh election held in 1998 Shri S. S. Babu and Shri Shyamlal Sahu were elected as President and General Secretary respectively. The matter was agitated before the Industrial Court, against their election and the Industrial Court decided the same by its order dated 20-4-2000.

(3.) ACCORDING to the applicants the elections were held on 20, 21 and 22 October, 2000 in which Shri Badruddin Qureshi and Shri Gajendra Singh were elected as President and General Secretary respectively. Shri B. V. Bhadraiyya was elected as Vice President and Shri Rajesh Sharma was elected as Treasurer. One petition was filed before the Industrial Court under Section 28 (J) of the Indian Trade Union Act, 1926 by the Steel Workers Union, Bhilai, Shri R. C. Arya and Shri N. P. Sharma against Shri Badaruddin Qureshi, Shri S. S. Babu, Shri Gajendra Singh, Registrar Trade Union, Indore, Registrar, Trade Union, Raipur and Assistant Labour Commissioner, Durg. The Industrial Court by its order decided as stated.