R.R.YADAV, J. - (1.) Heard learned counsel for the petitioners, learned Standing Counsel and Shri Shekhar Kumar appearing on behalf of respondents.
(2.) The instant writ petition has been filed by the petitioners assailing the legality and validity of the order dated September 12, 2001 (Annexure-13 to the writ petition) passed by UP-Registrar, Trade Unions, Kanpur Region, Kanpur respondent No.1, on the ground inter alia that UP-Registrar Trade Unions, Kanpur, respondent No. 1, has no jurisdiction to decide the election dispute between the petitioners and contesting respondents after expiry of one year term of their office under bye-law 37 of Trade Unions.
(3.) Indisputably respondent No. 2 is claiming to have been elected on, February 26, 2000 whereas petitioners are claiming to have been elected on February 27, 2000 for the year 2000. It is evident from the perusal of Annexure-13 that the aforesaid dispute relating to validity of election on aforesaid two dates has been decided by respondent No. 1 on September 12, 2001. The present writ petition deserves to be decided on the aforesaid admitted facts between the parties.;