CHENNAI PETROLEUM EMPLOYEES UNION [REGN. NO. 3046/CNI] REP BY ITS GENERAL SECRETARY NEW NO. 9, OLD NO. 6 KACHALEESWARAR AGRAHARAM CHENNAI Vs. THE MANAGEMENT OF CHENNAI PETROLEUM CORPORATION LIMITED REP BY ITS MANAGING DIRECTOR MANALI, CHENNAI

JUDGEMENT

(1.) The relief sought for in this writ petition is for a direction to direct the first respondent management to forthwith accord recognition to the petitioner union as the sole bargaining agent of the confirmed workers of the respondent company.

(2.) The learned counsel appearing for the petitioner states that the petitioner union is the major union in the respondent management and they must be declared as the sole bargaining agent.

(3.) Forming of an Union or association by a group of citizen is a fundamental right enshrined under the Constitution of India. Freedom of forming an association by the citizen in accordance with law cannot be questioned. So also if there are more than one union and if the respondent management is of the opinion that such unions are having considerable number of members, then it is for the authority competent to take a decision, which all are the unions to be invited for negotiations and for settlement in accordance with law.