THE TAMIL NADU PRESS AND MEDIA REPORTERS UNION REP BY GENERAL SECRETARY M. PERUMAL NO. 2 JAWAHARLAL NEHRU SALAI 1ST FLOOR AMBAL NAGAR MAIN ROAD EKKADUTHANGAL CHENNAI Vs. THE ADDITIONAL REGISTRAR OF TRADE UNION

JUDGEMENT

(1.) Heard Mr. Radhakrishnan, learned counsel for Mr. R. Rajaram, learned counsel for the petitioner and Mrs. M. Lalitha, learned Government Advocate, who took notice for the respondent and with their consent, the main writ petition itself is taken up for disposal.

(2.) This writ petition is filed challenging the impugned cancellation order dated 26.03.2015 and to direct the respondent to issue a fresh show cause notice.

(3.) The petitioner is a Reporters' Union, which got registered on 09.09.2002 under the Trade Unions Act, 1926 in the name of Tamil Nadu Press and Media Reporters Union and a Certificate of Registration of Trade Union was also issued. At the time of registration, the Union was functioning at No.4/197, Bells Road, III Floor, Chepauk, Chennai-5. Thereafter, the Union was shifted from Chepauk to Ashok Nagar in 2004 and finally to Ekkaduthangal, Chennai 32 in the year 2009, where, the petitioner continues to function. The change of address of the petitioner Union as 4/9, Bharathiar Street, II Floor, Ambal Nagar Main Road, Ekkaduthangal, Chennai 32, was also intimated to the respondent by way of annual returns for the year 2009 filed under Sec. 18 of the Trade Unions Act. However, the impugned order of cancellation of registration has been passed on 26.03.2015 for non submission of annual report in Form-E for the year 2010 and also for non filing annual returns for the years 2011, 2012 and 2013. Aggrieved over the same, the petitioner is before this Court.