A C MUKHERJEE Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS is an appeal from the judgment and order of Mr. Justice Pradyot Kumar Banerjee discharging a Rule under Article 226 of the Constitution of India.

(2.) THE petitioner in this Rule challenged an order passed by the Respondent No. 4 Indian Airlines dated the 7th of March, 1969, whereby the said respondent communicated an order to the respondent No. 5, Air Corporation Employees' Union, that in view of the recognition granted to the Indian Aircraft Technicians' Association, which is respondent No. 6, the Air Corporation Employees' Union will not be any longer entitled to represent the categories specified in the said letter. The petitioners are 15 in number. They are all employees of the Indian Airlines. Some of the members of the respondent No. 5 Union are employed as technical staff and some of them are clerical. It is stated that the petitioners are all technical staff working under the respondent No. 4 Indian Airlines.

(3.) THE prayers in the petition were for the issue of writs of mandamus and certiorari on respondents Nos. 1, 2, 3, 4 and 7 commanding them not to give effect to the decision conveyed by the respondent No. 7 by the memorandum dated the 17th March, 1969, and for quashing the same.