(1.) HEARD Ms. Puspa, learned counsel appearing for the petitioner-union and also Mr. Jalal Uddin, learned Addl. GA appearing for respondent Nos. 1 and 2.
(2.) FACTUAL BACKGROUND The petitioner is a registered trade union having Registration No. 19/68 and affiliated to the Indian National Trade Union Congress (INTUC ). The petitioner-union was formed by the Grade-III and IV employees working in the Department of Electricity, Government of Manipur and its main objects are:
(3.) THE facts, leading to the reliefs sought for, in the present writ petition, indicated above is that; pursuant to a strike notice by the members of the petitioner-union for redressal of their grievance, a Memorandum of Settlement was entered into between the members of the petitioner-union and the Government of Manipur on 19. 10. 1991. By the said memorandum dated 19. 10. 1991 the Government of Manipur had agreed that a committee headed by Hon'ble Minister of State, (Power) has to examine and consider the case for upgradation of essential posts in the department, i. e. Electricity Department and also that the examination of requirements of all the categories of posts including upgradation and amendment of the Recruitment Rules wherever necessary as such and it would take about 3 months' time. For easy reference the memorandum dated 19. 10. 1991 is quoted hereunder:
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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