SOUTH CENTRAL RAILWAY EMPLOYEES CO-OP. CREDIT SOCIETY EMPLOYEES UNION Vs. B. YASHODABAI

JUDGEMENT

(1.) Being aggrieved by the judgment delivered by the High Court of Andhra Pradesh in Writ Appeal No.1683 of 1998 on 14th August, 2002, this appeal has been preferred by the South Central Railway Employees Co-Op. Credit Society Employees' Union.

(2.) It is necessary to know the circumstances which gave rise to the present litigation, which has put the employees of the appellant-union to undue hardship and long-drawn litigation.

(3.) The South Central Railway Employees Co-Op. Credit Society (hereinafter referred to as 'the Society'), had framed rules governing service conditions of its employees and the said rules had been approved by the Registrar of Co-op. Societies, Government of Andhra Pradesh, Hyderabad.