MECON EMPLOYEES UNION Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) This case is taken up along with C.W.J.C. Nos. 385, 482, 480, 486 and 464 of 1995 (R) as common question of law and facts are involved in all the cases.

(2.) The crux of dispute is with regard to the engagement of employees and officers of the various Undertakings, Corporations and Companies in the election duty as contemplated under Article 342(6) of the Constitution of India read with Section 159 of the Representation of People Act, 1951 (hereinafter referred to as 'the Act')

(3.) The petitioners, in the present case, are the MECON Employees Union, MECON Executive Association and some officers of MECON in their individual capacity who were requisitioned to perform election duly in the ensuing Vidhan Sabha election 1995 in the State of Bihar issued by respondent No.3, the Chief Personnel Manager, MECON, consequent to the order of the Deputy Commissioner, Ranchi-cum-Returning Officer of the district of Ranchi