HINTERLAND SEAMEN UNION Vs. UNION OF INDIA

JUDGEMENT

(1.) By this writ-application, the writ-petitioner, a Trade Union, has challenged the order dated 4th August, 2006 passed by the Special Secretary (Labour), by which it is found that the private-respondent is entitled to participate in the election of the Seamen Association as a. lawful Trade Union.

(2.) The writ-petitioner alleged that the private-respondent was not in existence since 1998 and as such, was not entitled to participate in the process of election.

(3.) A previous writ-application being W.P. No. 9141 (W) of 2006, filed by these writ-petitioners, was disposed of by directing that in the event any objection was raised by the writ-petitioners before the Returning Officer after the election was over, the said objection would be considered by the Labour Secretary, Andaman & Nicobar Administration independently irrespective of the findings which were arrived at by the Labour Commissioner while recording the minutes of the meeting held on 10th April, 2006.