BHARATIYA POSTAL EMPLOYEES UNION Vs. UNION OF INDIA

JUDGEMENT

(1.) By consent of both sides, the writ petition itself is taken up for hearing.

(2.) The petitioner seeks for a mandamus forbearing the first respondent and its agents from extending the trade union facilities such as channel of communication, immunity from transfer, special casual leave, supply of copies of orders to respondents 5 to 7 pending finalization of verification process with regard to recognition of trade unions in the Postal Department.

(3.) While entertaining this writ petition and ordering notice to the respondents as to admission, an order of interim injunction was initially granted for two weeks on 24.03.2010, which was extended by order dated 09.04.2010 while granting time for filing counter till 09.06.2010.