SITARAM CHOUDHARY Vs. INDUSTRIAL COURT CHHATTISGARH RAIPUR

JUDGEMENT

(1.) The dispute brought before this Court concerns election of the office bearers of steel workers union.

(2.) Learned counsel for the parties would submit that during the pendency of the writ petitions, the original tenure of the office bearers has expired, therefore, the writ petitions have been rendered infructuous by efflux of time.

(3.) Shri Das, learned counsel for the petitioners, would refer to the judgment of the Supreme Court in the matter of J. M. Biswas vs N. K. Bhattacharjee and others, reported in (2002) 4 SCC 68 , wherein the following has been observed in para 10:-