TAMIL NADU GOVERNMENT OFFICE ASSISTANT AND BASIC SERVANTS ASSOCIATION Vs. DISTRICT COLLECTOR, DINDIGUL DISTRICT

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner as well as for the respondents. By consent of the learned counsels, the writ petition itself was taken up for final hearing.

(2.) THE writ petition is filed by the petitioner which describes itself as the Tamil Nadu Government Office Assistants and Basic Servants Association, District Branch, Dindigul. It is fairly admitted by the learned counsel for the petitioner that it is not a registered body under any law. However, the learned counsel states that the said association had received a recognition from the Government as a Service Association.

(3.) WHEN questioned as to how the writ petition can be maintained at the instance of an unregistered body, the learned counsel relies upon the recognition given by the Government. Such a plea cannot be accepted when the maintainability of the writ petition is in question.