KALYANPUR MAJDOOR PANCHAYAT Vs. STATE

JUDGEMENT

(1.) HEARD Mr. N. K. Agrawal, learned Senior Counsel appearing in support of this writ petition and the J.C. to S. C. VII appearing on behalf of the State; also heard learned counsel appearing for the intervenor.

(2.) THE petitioner claims himself to be the General Secretary of Kalyanpur Majdoor Panchayat, a Trade Union registered under the Trade Unions Act, 1926 . He filed this writ petition challenging a communication dated 17.4.2002 (Annexure -7) from Assistant Labour Commissioner, Dalmia Nagar. The impugned letter was issued on the direction of the Deputy Labour Commis -sioner -cum - Additional Registrar, Trade Union, Bihar and by this letter the Assistant Commissioner fixed the schedule for election of the office bearers of the Union and gave certain directions to the petitioner with regard to holding of the election.

(3.) BEFORE proceeding further it may be noted that both the direction for holding election and the declaration that Radhika Singh was elected General Secretary are currently under stay by virtue of an order passed by another Hon ble Judge on 26.6.2002.