LAWS(MAD)-2017-8-249

CHIEF EXECUTIVE, RAILWAY EMPLOYEES CO-OPERATIVE Vs. COMMISSIONER OF LABOUR CUM REGISTRAR OF TRADE UNIO

Decided On August 17, 2017
Chief Executive, Railway Employees Co-Operative Appellant
V/S
Commissioner Of Labour Cum Registrar Of Trade Unio Respondents

JUDGEMENT

(1.) The moot question raised in these two Writ Appeals is, "In an establishment with four registered trade unions, Whether one among the four unions, demand for change in the method of membership verification from 'check off' to 'secret ballot system' to identify which union commands the majority of workers support ?"

(2.) Background:

(3.) For the sake of convenience, wherever necessary the Railway Employees Cooperative Credit Society is referred as "Society" , the Railway Employees Co-operative Bank Staff Union (RECBSU) as "old Union" and the Railway Employees Cooperative Society Staff Union(RECSSU) as "new union".