JAGDISH PRASAD Vs. STATE OF U P

JUDGEMENT

(1.) IN this petition, the main relief claimed is "that a writ of certiorari/mandamus or other appropriate writ or direc tion be issued setting aside the orders of the Additional Regional Conciliation Officer registering the settlement between respondents Nos. 3 and 4, and refusing petitioners 1 and 2 to represent the workmen in the conciliation proceedings."

(2.) THIS petition was admitted on 20th August, 1964, and an exparte order was passed directing that "until further order the operation of the settlement dated August 5, 1964, is suspended."

(3.) HINDUSTAN Lever Mazdoor Sabha is a Trade Union registered under the Trade Unions Act, 1926, having its principal office at 112 -A, Medows Street, Fort, Bombay, and the petitioner No. 1, Jagdish Prasad, is the Secretary of the Sabha at Ghaziabad Centre. Under its constitution, the Union enrolls members solely from the workmen employ ed under the control of respondent No. 3, Hindustan Lever Limited and its subsidia ries. Respondent No. 3 has a factory at Ghaziabad which is engaged in the manu facture of vanaspati and dehydrated pro ducts. The factory engages various catego ries of skilled and unskilled workers for the manufacture of its vanaspati products. The membership of the Union is drawn from the Various categories of these workmen.