BIPIN KUMAR SINGH Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The petitioner claims that he is holding the post of Chief Manager, State Bank of India, Stressed Assets Management Branch, J.C. Road, Patna and a member of the SBI Officer's Association ( in short Association), Patna Circle. He further claims that he is contesting the election of the Central Committee of the said Association, which is registered under the Trade Union Act, 1926 (in short Trade Union Act).

(2.) This writ petition was registered on 16/11/2021, after its filing on 30/10/2021. From Annexure-2 of the writ application, it appears that the programme for the election, namely, "Triellial General Election- 2021-2024" of the Association was notified on 1/8/2021 where the last date of withdrawal of the nominations was fixed as 15/9/2021, publication of list of contestants as 15/9/2021 and the date of polling as 31/10/2021.

(3.) As would be evident from the cause title of the writ petition, apart from the State Bank of India and the Registrar/Additional Registrar, Shramik Singh (Labour Union), Government of Bihar, there is no official respondents impleaded in the writ application.