DOWN TOWN HOSPITAL LTD. Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. N Deka, learned counsel for the petitioner. Also heard Mr. K Gogoi, learned counsel for the respondent Nos. 1 & 2. No one appears on behalf of the respondent Nos. 4 & 5.

(2.) It is also seen that newspaper publication had been made in respect of respondent No. 5. Further the Lawazima Court order dtd. 21/8/2024 states that service in respect of respondent No. 5 has been completed.

(3.) The matter relates to an order dtd. 20/8/2013, passed by the learned Tribunal, Guwahati in Reference Case No. 2/2011, by which it has been held that an unregistered trade union can represent its members, in terms of the judgment of the Supreme Court in the case of B. Srinivasa Reddy vs. Karnataka Urban Water Supply & Drainage Board Employees Association & Ors., reported in (2006) 11 SCC 731(2). The learned Tribunal, vide the impugned order dtd. 20/8/2013 thus held that the Reference Case No. 2/2011 was maintainable.