S.P.Srivastava, J. - (1.) The petitioner No. 1 claiming to represent the registered Trade Unions of Beedi Workers at Allahabad, Mirzapur, Sultanpur, Farrukhabad and other places in U.P. and Petitioner No. 2 which is a Trade Union of Workmen employed in Beedi Industry at Allahabad seek quashing of the order dated August 2, 1994 passed by the respondent No. 3 whereunder exercising the jurisdiction envisaged under Section 6-B (3) of the U.P. Industrial Disputes Act, the said authority had refused to register the settlement dated April 11, 1994 claimed to have been arrived at between the employers of the Beedi Industry and the Beedi Workers Union and Others.
(2.) In this writ petition, the petitioners have impleaded besides the State of U.P., Labour Commissioner and Deputy Labour Commissioner, and four Biri Employers of the Beedi Industry who have been arrayed as respondents Nos. 4 to 7.
(3.) The aforesaid four Beedi employers along with a registered society of Beedi Employers in U.P. arrayed as petitioner No. 5 have filed another writ petitioner No. 27305 of 1994 in which, besides the Deputy Labour Commissioner, the Assistant Labour Commissioner, the Labour Enforcement Officer, the petitioners of Civil Misc. Writ Petition No. 27305 of 1994 have been impleaded as respondent Nos. 5 and 6 apart from various other Beedi Workers Unions.;