RAM KAPIL SINGH Vs. ALI HASSAN

JUDGEMENT

(1.) In this case the petitioner Ram Kapil Singh along with forty-one other workmen made an application before the Labour Court of Patna for being represented through the President and Secretary of the Indian Hume Pipe Workers' Union, which is a registered trade Union, under the provisions of Section 36 (1) (c) of the Industrial Disputes Act. It appears that the petitioner is a member of a trade union known as Bansi Industries Mazdoor Union, and the registration of that trade union is pending before the Registrar, Trade Union, Bihar. Another union, which is called the Patna Engineering Mazdoor Union, served a Charter of Demand upon the management of the Bansi Industries Limited and the dispute with regard to that matter was referred to the Labour Court in Reference Case No. 3 of 1961. During the hearing of that dispute the petitioner appeared before the Labour Court and filed two applications dated the 9th of May, 1961, and 5th of June, 1961, praying that the petitioner and the other workmen who were signatories to the two petitions may be made parties to the reference and may also be allowed to be represented through the President and Secretary of the Indian Hume Pipe Workers' Union under Section 36 (i) (c) of the Industrial Disputes Act. These petitions have been rejected by the Labour Court by its order dated the 7th June, 1961.

(2.) The petitioner has now obtained a rule from the High Court under Article 227 of the Constitution calling upon the respondents to show cause why the order of the Labour Court dated the 7th June, 1961, should not be set aside.

(3.) Cause has been shown by learned Counsel on behalf of respondents 2 to 22 on whom notice of the rule was ordered to be given.