SAPPERS WELFARE ASSOCIATION Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The appellant, a Welfare Association, wants registration as a trade union, which request was turned down by the concerned authority.

(3.) The learned Single Judge, while testing the aforesaid order, found that the appellant was required to invoke the appellate provision under the Trade Unions Act, 1926 Sec. 11(1)(aa).