STARIAN EMPLOYEES UNION Vs. PRESIDING OFFICER, LABOUR COURT

JUDGEMENT

(1.) STARIAN Employees Union, Noida, Gautam Budh Nagar was registered under the Trade Unions Act, 1926. Its registration certificate was cancelled by the Registrar, Trade Union, U.P. by an order dated 8.7.2007. The Union preferred an appeal before the Labour Court -II, Ghaziabad under Section 11(aa) of the Trade Unions Act, 1926. It appears that the Labour Court before which the appeal was filed was constituted under Section 4 -A of the U.P. Industrial Disputes Act, 1947. The Labour Court by order dated 21.9.2007 returned the appeal of the petitioners for presentation to the competent court. The petitioners have challenged this order of the labour court by means of the present writ petition.

(2.) AN appeal against an order of cancellation lies under Section 11 of the Trade Unions Act, 1926. Section 11(1) before its amendment by Act 31 of 2001 read as follows;