NEYVELI NATIONAL WORKERS UNION Vs. ADDITIONAL REGISTRAR II OF TRADE UNIONS AND DY COMMISSIONER OF LABOUR II

JUDGEMENT

(1.) THIS Civil Miscellaneous Appeal has been preferred against the proceedings No. Aa2/Pa. Le. No. 145/95, dated January 21, 1997 and issued on June 9, 1998 by the Additional Registrar-II of Trade Unions and Deputy Commissioner of Labour-II, D.M.S. Compound, Teynampet, Chennai-6.

(2.) THE impugned order has been passed by the first respondent cancelling the registration of the Neyveli National Workers Union, the first appellant herein.

(3.) IN the affidavit filed in support of the said petition D. Muthu Reddiar has alleged that after the cancellation of the registration of the Neyveli National Workers Union (Registration No. 286/SAT) another Union was formed by his men and got the new Registration No.43/SAV. The members of the other Union have joined the new Union. The new Union is also affiliated to the Tamil Nadu INdian National Trade Union Congress, New Delhi.