DELHI STATE ELECTRICITY WORKERS UNION Vs. KULDEEP KUMAR

JUDGEMENT

(1.) THIS regular first appeal arises from the decision of the learned single Judge dated 28th February 2006 in Civil Suit (OS) No. 1011/2004 The appellants / plaintiffs had filed the suit for declaration and permanent injunction against the respondent no. 1/defendant no. 1 Kuldeep Kumar. The appellant no. 1 is the Delhi State Electricity Workers" Union, stated to be a recognized Union, and the appellant No. 2 is the President of the appellant No. 1. The respondent no. 2 is the Registrar of the Trade Union.

(2.) THE undisputed facts of the case as summarized up by the learned Single judge are as follows:

(3.) THE learned Single Judge framed the following issues: