Madhya Pradesh High Court
S.P.M. Karmakar Union Thr. Sunil Baghel vs Union Of India on 26 July, 2021
Author: Nandita Dubey
Bench: Nandita Dubey
1 WP-11420-2021
The High Court Of Madhya Pradesh
WP-11420-2021
(S.P.M. KARMAKAR UNION THR. SUNIL BAGHEL Vs UNION OF INDIA AND OTHERS)
Jabalpur, Dated : 26-07-2021
Heard through Video Conferencing.
Shri Sanjay Verma, learned counsel for the petitioner.
None for the respondents.
The sole grievance raised in writ petition relates to verification of membership of the petitioner's union registered under the Indian Trade Unions Act, 1956 operating in Security Paper Mill, Hoshangabad. It is submitted that petitioner's union has filed an application for the said purpose on 22.01.2021 before the respondent No.3, however, so far the same has not been addressed.
In view of the aforesaid, this writ petition is disposed of with the following directions:-
1. that the petitioner's union shall resubmit an application along with the pending application seeking verification of membership to respondent No.2 within 10 days.
2. that respondent No.2 shall decide the same in accordance with law.
3. that thereafter respondent No.2 shall proceed to carry out the exercise for verification of membership or complete the same within six months from the date of receipt of certified copy of this order.
It is made clear that this Court has not expressed any opinion on the merits of the case.
(NANDITA DUBEY) JUDGE gn Signature Not Verified SAN Digitally signed by SMT. GEETHA NAIR Date: 2021.07.26 17:17:40 IST