A.K.SIKRI,J. - (1.) Application for intervention is allowed.
(2.) Appeals filed by All Escorts Employees Union were dismissed by this Court vide judgment dated September 14, 2017. Appellant is a registered Trade Union which was representing the employees of Escorts Group of Industries and is duly recognised by the employers as well. One of the group companies was Escorts Yamaha Ltd. which was a joint venture of Escorts Management and Yamaha Motor Company, Japan. The employees of Escorts Yamaha Ltd. were also members of the employees-Union. However, in the year 2001, Escorts Yamaha Ltd. was taken over by Yamaha Motor Company, Japan and its name was changed to Yamaha Motor India Private Limited (hereinafter referred to as the 'Yamaha').
(3.) Appellant-Union has its Constitution. Clause 4 thereof deals with 'Membership'. This clause as it stood prior to the year 2001, inter alia, mentioned that any member who leaves the job of any Escorts concern at Faridabad will cease to be the member of the Union. By virtue of this clause, all the workmen working in Yamaha ceased to be the members of appellant-Union as they no longer remained the employees of any Escorts concern. In order to overcome this difficulty and to allow the workmen of Yamaha also to become members of the appellant-Union, clause 4 was amended. This amendment was sent to Registrar, Trade Union, Haryana for its record and approval. However, the Registrar, Trade Union refused to approve this amendment. This decision was challenged before the High Court of Punjab and Haryana by the appellant-Union by filing a writ petition. This writ petition was dismissed by the High Court vide judgment dated April 20, 2015. It is this judgment on the aforesaid issue as to whether the amendment could be allowed or not, was the subject matter of Civil Appeal Nos. 12843-12844 of 2017. While dismissing these appeals on September 14, 2017, this Court inter alia stated as under: "23) The moot question here is as to whether such a Trade Union which primarily has the membership of the worker of particular Establishment or industry can broaden its scope by opening the membership even to those who are not the employees of the Establishment in respect of which the said Trade Union has been formed. 24) At this juncture, it becomes pertinent to note that the workers of Yamaha have formed their own separate Union, known as Yamaha Motor Employees Union. This Union is duly registered by the Registrar, Trade Union, Kanpur (Uttar Pradesh) having Registration No. 7179. It is this Union which now stands recognised by the Management of Yamaha. In these circumstances, the very purpose in amending Clause 4 in the manner it seeks to do stands frustrated. In any case, Clause 4 was amended in the year 2007 and that amendment has been approved by the Registrar, Trade Union. Therefore, issue of amendment in Clause 4, as carried out in June, 2001, becomes a non-issue. 25) In view of the aforesaid, it is not necessary to deal with the issue raised in these appeals as the issue does not survive. Civil Appeal Nos. 12843-12844 of 2017 Page 20 of 23 (arising out of SLP (C) Nos. 27020-27021 of 2015) Thus, leaving the question of law open, these appeals are dismissed." ;