SWASHRAYI MAHILA SEVA SANGH Vs. UNION OF INDIA

JUDGEMENT

(1.) By this Public Interest Litigation, the writ-petitioner, a registered Central Trade Union under the provisions of the Indian Trade Union Act, 1926, has prayed for issue of writ of mandamus or any other appropriate writ upon the respondents, their agents and servants to register the construction workers and renew their registration with the Gujarat Building and other Constructions Workers Welfare Board [for brevity, the Board, hereinafter] and to make avail the welfare benefits to the workers by quashing and setting aside notification dated 31st December 2008 [annexure 'G'] and to restore notification dated 21st August 2008 [annexure 'E']. Other consequential reliefs have also been made out in this application.

(2.) The writ petitioner, as stated hereinabove, is a registered Trade Union and according to the case made out in this application, the membership of the petitioner-Union is spread over in 9 different States in the Country. According to the petitioner, the total membership of the petitioner-Union is 13,25,752, out of which the membership from the State of Gujarat itself is 7,35,191. The petitioner claims that the women workers belonging to construction trade are also the members of the petitioner-Union.

(3.) The facts stated in the writ-application may be epitomized thus: