RUKMUDIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant petition has been filed by the petitioner-union for seeking a direction against Additional Registrar of Trade Union and Divisional Labour Commissioner, Jaipur-respondent No. 2 to issue registration certificate to the petitioner-trade union, forthwith and further prayed for taking action respondent No. 2 for abusing his authority.

(2.) Counsel for the petitioner has submitted that the last application which was submitted for grant of registration under the Trade Union Act, 1926 was filed by the petitioner-union on 18.11.2016 as per the averment made in para 6 of the writ petition. Learned counsel has submitted that the respondent No. 2 has been asking for unnecessary informations and by one way or the other, the application has not bee decided.

(3.) Learned counsel has submitted that the last notice/letter received from the office of the respondent No. 2 was issued on 002.2017 wherein on five issues explanation was sought from the petitioner-union.