GEETA BHAWAN TATHA PARMARTH NIKETAN KARAMCHARI SANGH, PAURI GARHWAL, POST SWARGASHRAM, PAURI GARHWAL DISTRICT PAURI GARHWAL, UTTARAKHAND Vs. LABOUR COMMISSIONER/REGISTRAR, TRADE UNIONS, UTTARAKHAND, SHRAM BHAWAN, NAINITAL ROAD, HALDWANI, DISTRICT NAINITAL & ANOTHER

JUDGEMENT

(1.) Challenge is made in the instant writ petition to the order of cancellation of registration of the petitioner's Union passed by the respondent no. 1.

(2.) Heard learned Counsel for the parties.

(3.) Learned Addl. C.S.C. for the respondent no. 1 raised a preliminary objection as to the maintainability of this writ petition on the ground that the impugned order dated 16.12.2010, passed by the respondent no. 1 under Section 10 of the Trade Unions Act, 1926, can be challenged by the aggrieved party by filing an appeal under Section 11 of the said Act.