TRIPURA TRIBAL EMPLOYEES ASSOCIATION Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The question involved in this writ petition is whether the impugned Memorandum dated 30.7.1997 (Annexure-15) issued by the Government of Tripura in the Administrative Reforms Department withdrawing the recognition of the Tripura Tribal Employees Association is violative of the provisions of the Tripura Government Services (Recognition of Serrvice Association) Gudeline, 1995.

(2.) To appreciate the above question, it is necessary to mention here that this High Court in Civil Rule No. 401 of 1995 while dealing with the disputes relating to transfer of office bearers of Tripura Government Employees Association also dealt with the validity of different provisions of the guidelines of 1995 and upheld the constitutional validity of the provisions therein and further held as follows :-

(3.) From para 20 above, I find that recognition granted (to the Associations) under Clause-3 of the Guidelines of 1935 and also under the earlier order of this Court, would require the Associations, for continuance of such recognition, to fulfil the requirement prescribed in the aforesaid guidelines. It has further been held that those service associations which do not fall under these guidelines, the recognition has to be withdrawn as provided under Clause-7.