LAWS(PAT)-1992-8-26

JUTEMILLMAZDOORSANGH Vs. REGISTRAR OF TRADE UNION

Decided On August 12, 1992
JUTE MILL MAZDOOR SANGH Appellant
V/S
REGISTRAR OF TRADE UNION Respondents

JUDGEMENT

(1.) In this application the petitioner for quashing of an order as contained in Letter dated 6-6-1991 Annexure-2 to the writ application) by reason whereof the petitioner's application for review of a decision of the then Registrar, Trade Union relating to amalgamation of the Jute Mill Mazdoor Sangh and Rameshwar Jute Mills Labour Union has been rejected.

(2.) The fact of the matter lies in a very narrow compass. The Jute Mill's Mazdoor Sangh (hereinafter referred to as "the Sangh" was registered Trade Union bearing Registration No. 1900/75 on dated 8th October, 1975. The Rameshwar Jute Mills Labour Uniop (hereinafter referred to as the Union) was also a Registered Trade Union having registration No. 95/46.

(3.) According to the petitioner in Annual General Meeting of the Sangh held on 28th June, 1981, Laliteshwar Jha, M L C., was elected President in place of Sri Mundeshwar Singh and Sri Kamal Rai was re- elected as General Secretary. The same was duly notified to the Registrar of Trade Union by a letter dated 30th June, 1981 (Annexure-3).