DHARMENDRA KUMAR UPADHYAY Vs. THE STATE OF JHARKHAND THROUGH THE SECRETARY, LABOUR EMPLOYMENT & TRAINING DEPARTMENT, NEPAL HOUSE, RANCHI AND ORS.

JUDGEMENT

(1.) Mr. A.K. Sinha, the learned Senior counsel appears on behalf of the petitioner and submits that a direction is required to be issued for holding election of the Tata Workers' Union.

(2.) Mr. Saket Upadhyay, the learned counsel appears on behalf of the respondent nos. 1 to 4 and submits that in view of earlier orders passed by this Court, a further direction may be given to the Deputy Commissioner and the Superintendent of Police, East Singhbhum for ensuring free and fair election of the Tata Workers' Union.

(3.) Mr. Ananda Sen, the learned counsel for the respondent no. 5Tata Workers' Union refers to paragraph nos. 8 and 12 of the affidavit dated 16.10.2014 filed on behalf of the respondent no. 5 and submits that, it would be appropriate if the election is conducted under the direct supervision and control of the Deputy Commissioner and Superintendent of Police, East Singh bhum.