ONG MAZDOOR SANGH Vs. REGIONAL LABOUR COMMISSIOER

JUDGEMENT

(1.) HEARD learned counsel for the petitioner Mr. AK Clerk. Rule. Mr. Amar Mithani and Mr. Ajay Mehta, learned counsels representing respondent no. 1, 3 and 2 respectively waives service of notice of Rule. Rule is fixed forthwith with the consent of the counsels for the parties.

(2.) THE petitioner Labour Union has approached this Court for seeking a writ of mandamus or any other appropriate writ in the nature of mandamus or direction to the respondent no. 1 to conduct verification of membership of unions in Western Region of ONGC by secret ballot within a stipulated time and grant recognition to the unions on the basis of the result of the verification of membership of unions. The recognition of representative union is for a period of 2 years and the verification was due 9 months ago, yet no concrete steps have been taken for completing the verification and award recognition to the representative unions in Western Region office of ONGC.

(3.) LEARNED counsel for the ONGC has submitted that the requisite material available with the ONGC has already been supplied way back in the month of May or there about to the respondents and they further assure that the material available would be supplied and there is complete cooperation from their side so far as the verification process is concerned.