RASHTRIYA MILL MAZDOOR SANGH Vs. RANJEET BHIMSING PATIL

JUDGEMENT

(1.) RULE, returnable forthwith. Matter is taken up with the consent of the respective parties, for final hearing.

(2.) HEARD Shri B. R. Warma, the learned Counsel appearing on behalf of the petitioners. S/shri G. V. Wani with V. D. Hon, Advocate for respondent No. 1; Shri P. R. Katneshwarkar, for respondent No. 2 and R. N. Dhorde, Advocate for respondent No. 3, present and heard. The respondent No. 4 is absent, though served. The name of the petitioner No. 2 is deleted as per the leave dated 8-2-2000.

(3.) THE petitioner No. 1 a registered trade union under the Trade Unions Act, 1926, is the union of workers working in the respondent No. 4 Pratap Spinning and Weaving Mills Limited, Amalner. The elections to the office-bearers of the trade union were held sometime in December, 1998. The respondent No. 3 was appointed as Election Officer so as to conduct the elections. Necessary elections were completed and twenty eight members are said to have been elected for the various posts in the executive body of the said trade union.