V SELVARAJ Vs. UNION OF INDIA

JUDGEMENT

(1.) The prayer sought for in this writ petition is for a writ of Certiorarified Mandamus calling for the records of the second respondent in the Letter No.IR2/4944/2020/GA, dated 29.09.2020 and quash the same and consequently direct the second respondent that the check off / Authorization process should be conducted at least six months later in the interest of the employees and their family members to prevent from affecting the Covid-19 virus infection.

(2.) The petitioner, who is one of the employees and General Secretary of the Trade Union called Bharatiya Port and Dock Employees Union, has filed this writ petition with the aforesaid prayer.

(3.) The case of the petitioner is that, in order to identify that, which Trade Union (recognised or approved Trade Union functioning in the respondent Chennai Port Trust) is able to muster more strength for the purpose of identifying and to nominate two number of trustees for the Chennai Port Trust administration, election process is undertaken. In this regard, the Elections otherwise called as 'Check Off System', being conducted periodically and accordingly, this year check off procedure/ system election for the year 2021 and 2022 has been slated to be conducted between 15.10.2020 and 30.10.2020, accordingly Chennai Port Trust has issued a Notification No.IR2/4944/ 2020/GA dated 29.09.2020.