RAJESH TANDON, J. - (1.) HEARD Sri Gopal Narain, learned Counsel for the petitioner and Sri Maulikhi, learned Standing Counsel for the respondent.
(2.) BY the present writ petition, the petitioner has prayed for issue of a writ, order of direction in nature of certiorari quashing the order dated 5th February, 2003 passed by the respondent No. 1. Brief facts giving rise to the writ petitioner are that the petitioner namely Bengal Engineer Group and Centre Employees is a Union of Civil Regimental Employees of M/s. Bengal Engineer Group and Centre, Roorkee, Haridwar, namely, the respondent No. 2.
(3.) THE petitioner has filed an application for registration under Section 5 of the Trade Union Act, 1926 of a Trade Union to the Registrar accompanied by his own consideration which has been annexed as Annexure-1 to the writ petition. Paragraph (1) provides the name of the Union as under: -;