BHEL WORKERS UNION Vs. UP SARAM AYOUKT EVAM

JUDGEMENT

(1.) <DJG>B.S.Verma, J.</DJG> Heard learned counsel of the parties and perused the record.

(2.) By means of this writ petition the petitioner has sought a writ in the nature of certiorari quashing the order dated -10-2000 passed by respondent no.1 i.e. by Up Shram Ayoukt Evam Registrar Trade Union, Sharanpur Area. Sharanpur (Annexure-I to the writ petition) whereby Form `J' of the petitioner No.1 Union was rejected.

(3.) According to the petitioner, the petitioner's union is registered trade union under the provisions of Trade Union Act 1926 and the Union is affiliated to Hind Mazdur Kisan Panchayat. The election of said Union was held in 1992 and petitioner No.2 is elected President of the said Union. As per the byelaws the election of union is conducted every year. Till 1999 the petitioner No.2 was working as President of the Union. For the year 2008 fresh election was held on 12.02.2000 under the presidentship of petitioner no.2 in which petitioner no.2 was elected as President while petitioner no. 3 was elected as General Secretary and other office bearers of the working committee have also been elected. For the fresh elections for the year 12.02.2000, Form `J' 2000 has been submitted before the respondents on 17.02.2000 through U.P.C., within the time as has been prescribed by byelaws, when came to the notice of the petitioner that Form `J' of 2000 has not been received in the office of respondents then he again submitted the Form `J' 2000 in the office of respondent on 12.05.2000.