MAHARASHTRA ELECTROSMELT KAMGAR UNION CHANDRAPUR Vs. DEPURY DIRECTOR MINISTRY OF LABOUR AND EMPLOYMENT NEW DWLHI

JUDGEMENT

(1.) Rule, returnable forthwith. Heard finally by consent of learned Counsel for the parties.

(2.) Adv. Pillai for petitioner has pointed out that respondent no.6 has not filed any reply.

(3.) The petition has been filed questioning a note dated 12-5-2015 issued by Deputy Director for conduct of secret ballot election in the establishment of respondent no.6 at Chandrapur. Further communication dated 20-5-2015 for said purpose has also been questioned.