M R C EMPLOYEES ASSOCIATION Vs. DIRECTOR GENERAL

JUDGEMENT

(1.) THE prayer of the petitioner is to direct the respondents to follow the byelaws governing the condition of services of the employees of the Malaria Research Centre as followed in the matter concerned the service condition of the employees of the Council and to hold that the employees of the Malaria Research Center are employees of the Counsel and they are entitled to be governed by the byelaws governing the conditions of services of the employees of the council.

(2.) THIS petition can be disposed of only on the point that the petitioner association is not recognised by the respondents. Para 4 of the affidavit in reply reads as under: 4. At the outset, I respectfully submit that the present petition is not maintainable as the petitioner Association called "malaria Research cent re Employees' Association, Nadiad", is not recognized by the respondents. The petitioner Association does not, therefore, have the locus standi to file the present petition. "

(3.) THE above position is not controverted by the petitioners.