S. N. Variava, J. - (1.) This appeal is against a judgment dated 29th September, 1994.
(2.) Briefly stated the facts are as follows: The Appellant is a trade union registered under the Trade Unions Act, 1926 and a recognised union of Borosil Glass Works Ltd. The 4th Respondent and certain other persons made a joint application for membership of the Appellant Union. As the application was not according to the procedure of the Appellant Union no action was taken on the said application. All those persons were asked to apply individually by filling in the prescribed form and make payment of requisite fee and membership subscription.
(3.) The appellant received a notice dated 15th April, 1993 from the Registrar of Trade Unions under Section 10(b) of the Trade Unions Act threatening to cancel the registration of the Appellant Union. The Appellant Union then learnt that this was pursuant to a complaint filed by 4th respondent under Section 28(1-A) of the Trade Unions Act. The Appellant then represented their case before the Registrar. The Registrar of Trade Unions thereafter informed the 4th respondent that since he was not a member of the Appellant Union for six months prior to the date of the application no certificate under Section 28(1-A) of the Trade Unions Act could be granted to him.;