KARAMCHARI SANGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE instant petition for writ is filed by Rajasthan Malaria Nagariya Gramin and Multi Purpose Adhinasth Karamchari Sangh through its district Convener. THE Association is neither trade union under the Indian Trade Union Act, 1960 nor a registered society/ association under the Societies Registration Act, 1958. THE association therefore is not a juristic person as such it is not competent to file a petition under Article 226 of the Constitution of India.

(2.) BESIDES above the cause sought to be agitated in the present writ petition pertains to the individuals, such a cause is required to be agitated by the individual person affected and not by the association. For the reasons above this petition for writ is not competent, the same is, therefore, dismissed.