CHANDRA SHEKHAR DUBEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) The petitioner has assailed the order dtd. 18/7/2024 (Annexure-12), passed by the Labour Court, Bokaro in Trade Union Appeal No. 1/2023, whereby the preliminary objection raised by the petitioner was not considered and the same was rejected on the ground that the issue involves a decision of both question of fact and question of law, as such, the same shall be considered at the time of final hearing of the appeal.

(3.) The brief facts of the case are that Bokaro Steel Workers Union was registered by the Registrar, Trade Union of undivided Bihar; however, the Registrar, Trade Union, Bihar in the year 2017, cancelled the registration of 980 trade unions which were active in the State of Jharkhand after reorganisation and creation of the State of Jharkhand. Subsequently, the Labour Department of the State of Jharkhand published an invitation for getting those cancelled Trade Unions registered with State of Jharkhand.