RAKESH KUMAR SINGH Vs. ALIPORE ZOOLOGICAL GARDEN

JUDGEMENT

(1.) This Court has received reports, objections and replies from the parties. There appears to be peace in the area. Allegations have been made against the police of having sided with a sec. of employees in the formation of a new trade union. The management of the Zoo has also been stated to be partisan.

(2.) Mr. Bhattacharyya, Counsel for the petitioner submits that since his association has been thrown out from the trade union office premises in the Zoo premises, the same ought to be restored. Reliance is placed on an assurance of the management dtd. 6/4/2010, whereby and under the petitioner's association was granted possession of the trade union office.

(3.) This Court is of the view that the claims and grievances of the petitioner as recorded hereinabove, cannot be dealt with under Article 226 of the Constitution of India.