AIJAZ AHMED SHEIKH Vs. STATE

JUDGEMENT

(1.) ON 25th May 2007, the following order was passed in this matter;

(2.) THEREAFTER when the matter came upon on 6.9.2007, the standing counsel for respondent Electricity Department stated that persuaded by above quoted order of this Court the parties to the writ petition had thoroughly interacted with each other and executed a memo of understanding according to which all employee -union of respondent -department unanimously agree to conduct elections to the Union/Association strictly under SRO 160 of 1995, after removing what representatives of the Unions viewed as certain flaws there under. It was further agreed upon that procedure for conducting elections would be decided by parties jointly while expenditure would have to be born by Department and the publicity charges by concerned Union/employees and that a committee would be constituted to examine pending demands of employees. A copy of memo of understanding as aforesaid purporting to have been signed by all representatives of Association of employees of respondent department and the Management has been taken on record along with covering letter purporting to have been written by respondent Power Development Commissioner to the aforesaid standing counsel.

(3.) IN view of the memo of understanding as aforesaid the matter stands accordingly concluded as nothing more is required to be done in view of the agreed arrangement evolved by parties and accordingly, the petition is disposed of in terms of the memo of understanding mentioned above entered into by parties on 21st August 2007, any breach whereof would entitle the aggrieved party to re -agitate the matter, if advised. Disposed of.