ASSOCIATION OF STATE ROAD TRANSPORT UNDERTAKING Vs. ASOCIATION OF STATE ROAD TRANSPORT UNDERTAKING EMPLOYEES UNION

JUDGEMENT

(1.) THE present application is for issue of an ad interim injunction during the pendency of Suit no. 555 of 1985.

(2.) THE plaintiff is an Association of State road Transport Undertaking. It is registered under the Societies Registration Act. Its registered office is at 811, Ashoka Estate, 24, barakhamba Road, New Delhi. Shri P. V. Venkatakrishnan, IAS, is the Executive director of the plaintiff while its President is secretary to the Government of India, Ministry of Shipping and Transport, New Delhi.

(3.) DEFENDANT 1 is a union of workers of the plaintiff. Plaintiff says that it has not recognised the said defendant as a Union because the same 10 had failed to fulfil the requisite conditions for recognition as representative union. Defendant is another Union of employees. Defendants 3 to 5 are the office bearers of defendant 2. Defendants 6 and 7 were the former employees of the plaintiff and their services were terminated. Defendants 8 to 10 are the employees of the plaintiff and they are members of defendant.