ASIANET EMPLOYEES FEDERATION (AITUC) REPRESENTED BY ITS GENERAL SECRETARY Vs. ASIANET SATELLITE COMMUNICATIONS LIMITED

JUDGEMENT

(1.) Petitioner is a registered trade union. Ext.P2 is an application preferred by the petitioner for certificate of recognition invoking the provisions contained in the Kerala Recognition of Trade Unions Act, 2010. The grievance of the petitioner is that Ext.P2 application is not being considered by the competent authority namely, the second respondent. The petitioner, therefore, seeks appropriate directions in this regard, in this writ petition.

(2.) Heard the learned counsel for the petitioner as also the learned counsel for the first respondent, the employer.

(3.) The learned counsel for the first respondent submits that only registered trade unions are entitled to the certificate of registration and the employer has filed an application before the competent authority for cancellation of the registration of the petitioner and the matter is pending. According to the learned counsel for the first respondent, when the application preferred by the employer for cancellation of the registration of the petitioner is pending before the competent authority under the relevant statute, it may not be appropriate for the petitioner to obtain a direction to the second respondent to take a decision on Ext.P2.