NATIONAL DEFENCE WORKERS UNION TRICHY Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) THIS writ appeal has been filed against the impugned order of the learned single Judge dated 13. 2. 2004 passed in Writ Petition No. 11685 of 1996.

(2.) THE petitioner/appellant filed the writ petition challenging the order dated 19. 2. 1992 of the Additional registrar of Trade Unions cancelling his certificate for registration. Against that order, there is a provision for appeal under section 11 of the Trade Unions Act (hereinafter referred to as the'act'). Hence the writ petition deserves to be dismissed on the ground of alternative remedy and was rightly dismissed.