UNIT PRASAD SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The learned single Judge has passed an order dated June 28, 2006, wherein the learned single Judge has held that the Registrar, Trade Unions, has no jurisdiction to decide the legality and propriety of any election and has no jurisdiction to direct for holding fresh election. The aforesaid order is under challenge in this appeal. The short facts leading to the filing of this appeal are as follows: Unit Prasad Singh, the appellant, was elected as General Secretary in the election of the office-bearers of the Union held in October, 2000. He was declared elected as General Secretary on April 27, 2001. The next election was held on November 9, 2003 and new sets of office-bearers were elected. The appellant, having come to know that there were illegal practices committed during the course of election, protested by sending a letter dated November 15, 2003, intimating the Registrar, Trade Unions, that the election has to be declared as invalid as there were illegal activities. By the order dated November 29, 2003, the Assistant Labour Commissioner was directed to make enquiry regarding the alleged irregularities and submit his report. In the meantime, the appellant filed writ petition before the learned single Judge for a direction to the Registrar, Trade Unions, to hold a fresh election. However, this Court passed an order dated February 16, 2005 that he must approach the Registrar or competent authority and 'to submit his grievances'. Consequently, the petitioner represented before the Registrar. Trade Unions, who in turn, by the order dated November 12, 2005, declared that the election held on November 9, 2003 was not a valid election and ordered for a fresh election to be conducted and in the meantime, the Committee of the Union elected before November 9, 2003 would continue. Challenging the said order, respondent No. 4, Koyla Ispat Mazdoor Panchyat, filed a writ petition before the single Judge. During the pendency, the appellant intervened in the said writ petition and requested for confirmation of the order passed by the Registrar. This Court, after hearing the parties, by the impugned order dated June 28, 2006, set aside the order of the Registrar dated November 12, 2005, holding that he has no jurisdiction to decide the legality and propriety of any election. It further held that he has also no jurisdiction to direct holding of a fresh election. Aggrieved by the same, the appellant has filed this appeal.

(2.) The gist of the arguments submitted by the counsel for the appellant is as follows: The appellant was elected as General Secretary of the Union in October, 2000. The annual returns of the year 2000 including the list of office-bearers were submitted to the Registrar, Trade Unions, by the Union through the appellant, the General Secretary of the Union, The election, which was held on November 9, 2003, was without any notification, as required under the rules of the Union. As a matter of fact, no election was held on November 9, 2003. Under these circumstances, the appellant sent a letter to the Registrar, Trade Unions, requesting him to declare the said election illegal. Considering the protest petition, enquiry was directed to be conducted by the Labour Commissioner. On the basis of the enquiry report, the Registrar, Trade Unions, declared the election invalid and ordered for fresh election. This order cannot be said to be illegal, in view of the decision rendered by the Patna High Court in the case of Mukund Ram Tanti v. Registrar of Trade Unions and Others 1963-I-LLJ-60 (Pat).

(3.) In reply to the above arguments, learned counsel for the respondents would contend that the order passed by the learned single Judge is perfectly justified.