NAVJAGRUT LABOUR UNION Vs. AHMEDABAD ELECTRICITY CO LTD

JUDGEMENT

(1.) THE applicant third party, namely, navjagrut Labour Union, a Regd. Union under the Trade Unions Act, 1926 represented by its general Secretary Shri Manoj R. Rajput, who was duly authorised by 106 employees, has filed this application seeking permission of this court to be joined as respondent No. 3 in Letters patent Appeal No. 1164/1998 and also in special Civil Application No. 8030/1997.

(2.) THE application was opposed by the opponent No. 1 - original appellant - original petitioner i. e. Ahmedabad Electricity Company limited. An affidavit-in-reply as well as written submissions were filed during the course of hearing. Similarly, application is also opposed by opponent No. 2 - orig. respondent No. 1 i. e. Electricity Mazdoor Sabha, a representative union. An affidavit-in-reply is filed on March 29, 2007. The applicant has also filed an affidavit on March 15, 2007 along with the affidavits of more than 200 employees stating that they have left the Electricity Mazdoor sabha and have withdrawn their authority to proceed with the present matter and/or to settle the same on their behalf. The applicant has also filed written submissions during the course of hearing.

(3.) HEARD T. R. Mishra, learned advocate appearing for the applicant and Sudhir I. Nanavati, learned senior counsel for opponent no. 1 and A. K. Clerk, learned advocate appearing for the opponent No. 2.