MECON EMPLOYEES UNION Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) As both the cases relate to election of Office Bearers of Mecon Employees Union (Hqrs.), they were heard together and are being disposed of by the common order. C.W.J.C. No. 1769 of 2001 has been preferred by Mecon Employees Union through its President, H. Sumbroy, wherein it has challenged the letter dated April 25, 2001 issued by the Additional Commissioner-cum-Additional Registrar, Trade Unions, Jharkhand, whereby and whereunder, he stayed the election of Me- con Employees Union. It has also challenged the letter dated April 27, 2000 issued by the same Officer, whereby and whereunder, the Chairman-cum-Managing Director, Mecon Ltd. has been asked to forward the list of permanent non-executive employees for early election of the Union.

(2.) ShriJagdishRamofW.P. (L)No. 2354 of 2001 has challenged the order dated May 25, 2001 passed by Labour Commissioner-cum-Registrar, Trade Unions, Jharkhand circulated vide Memo No. 624 dated June 1, 2001, whereby and whereunder, the order contained in letter No. 182 dated April 25, 2001 and the consequential letter No. nil dated May 9, 2001 issued respectively by Additional Registrar, Trade Unions and Labour Enforcement Officer were set aside, allowing the Union to resume election as per the provisions of Trade Unions Act, 1926 as well as the provisions of the constitution of the Union.

(3.) To determine the cases, it is not necessary to look into all the facts, claim and counter claim of the parties, as merely a question of law is involved.