SWASHRAYI MAHILA SEVA SANGH Vs. U O I

JUDGEMENT

(1.) Rule, With the consent of the counsel for the parties, the writ petition is taken up for hearing.

(2.) This writ petition has been filed by Swashrayi Mahila Seva Sangh (Self Employed Women's Association) [hereinafter referred to as the 'SEWA']. This writ petition challenges the Order dated 4th August, 2004, passed by the Joint Chief Labour Commissioner (Central), Government of India, Ministry of Labour & Employment, New Delhi, declining to grant recognition to SEWA, i.e the petitioner herein on the ground that this organization did not fulfill the basic criteria as the affiliated trade unions of the SEWA were registered only in three States.

(3.) The genesis of the dispute arises from a Memorandum dated 22nd June, 2000, the relevant portion of which reads as follows:-