- (1.) Heard Sri Vinod Kumar, learned counsel for the petitioner and Sri Vivek Singh, learned counsel for the respondents.
(2.) Railways, under its circular dated 9th February, 1960, has taken a decision that the railways land/premises shall not be issued by unrecognized unions for holding their meetings etc. The Joint Director (Establishment), Railways Board, New Delhi has written? the letter dated 8th May, 1980 addressed to all the General Managers of All Indian Railways to ensure strict compliance of the said Board Circular.
(3.) Petitioner, before this Court, is an association of railway employees, but this association is admittedly not recognized by the Railways. There is no challenge to the decision of the Railways not to recognize the petitioner association. As a matter of fact there is nothing on record to establish that the petitioner ever made an application to the concerned Railways Authority for recognition of its association, as registered union or otherwise.;