ANJANI KUMAR, J. - (1.) ALL the three writ petitions since based on the common facts and raises common question of law, therefore, they are heard and disposed of by this common judgment with the consent of the parties.
(2.) THE first writ petition, i.e., Civil Misc. Writ Petition No. 37935 of 1999 came up for hearing before me on 15th October, 2001 and the said petition was dismissed by me as having become infructuous in view of the fact that the petitioners had made the following prayers : (i) issue a writ, order or direction in the nature of certiorari calling for the record of the case and quashing the order dated 19.8.1999 (Annexure -18) passed by the Deputy Labour Commissioner/Deputy Registrar, Trade Unions, Gorakhpur ; (ii) Issue a writ, order or direction in the nature of mandamus directing the respondents to recognise and register and not to interfere in the working of Central Working Committee of North Eastern Railway Employees Union (P.R.K.S.) Gorakhpur, elected on 29.6.1999 in an election meeting and returned by Hon'ble S. R. Mishra (Ex. Judge of Allahabad and Calcutta High Courts) acting as Returning Officer in terms of the directions issued by this Hon'ble Court in the judgment of Hon'ble O. P. Garg, J., in Writ Petition Nos. 1629 of 1999 and 1632 of 1999 vide orders dated 1.2.1999 and 19.2.1999 ; (tii) Issue any other or further orders as this Hon'ble Court may deem fit and proper in the circumstances of the case ; (iv) Award the cost of the petition to the petitioners.' The order dated 19.8.1999 (Annexure -18 to the writ petition), which was subject -matter of challenge in Writ Petition No. 37935 of 1999. was an order passed by the Deputy Registrar of the Trade Unions, Gorakhpur, in exercise of power under Section 27 and other analogous provisions of the Trade Unions Act on Form 'J' submitted to the Registrar for the purpose of maintaining register of office -bearers of the recognised registered Trade Unions.
(3.) FROM the perusal of Form 'J', which was subject -matter of Writ Petition No. 37935 of 1999, it is clear that the elections, which were communicated to the Registrar for the purpose of maintaining register in Form 'J', were held for one year. Admittedly on 15th October. 2001, when the aforesaid order was passed, one year period was over and since the term for which the elections were held had expired, this petition was dismissed as having become infructuous by efflux of time.;