JUDGEMENT
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(1.) The North Central Railway Employees Sangh is a Trade Union of Workmen of North Central Railway Employees Sangh, registered under the Trade Union Act 1926 "Act 1926" by the Registrar of Trade Unions, U.P. bearing registration No. 9168.
(2.) The petitioner claims to have been elected Central President in 2005, thereafter continued to be elected President of the Sangh till the last election held on 6 November 2013. The term of the elected office bearers is three year from the date of election. The next election is scheduled to be held in November 2016. The petitioner retired on attaining the age of superannuation from service of Railways on 31 July 2013 from the post of Senior Clerk while posted at Aligarh. Upon retirement, the petitioner made an application on 10 October 2013 before the Working Committee of the Sangh to co-opt as Honorary Member of the Sangh, on the request thereof, the Working Committee resolved on 20 October 2013 for co-option of the petitioner as Honorary Member until 31 December 2014. Upon co-option, the petitioner, in the election held on 6 November 2013 was elected President of the Sangh. The Working Committee on 16 January 2015 resolved not to extend the term of the Honorary Membership of the petitioner beyond December 2014, and as President of the Sangh, consequently the post of the President fell vacant, therefore, the Working Committee co-opted Sri Syed Shakil Haidar as President for the remaining period upto November 2016.
(3.) The Secretary of the Sangh, fourth respondent submitted a supplementary amended Form-J on 17 January 2015 before the third respondent, Deputy Labour Commissioner/Deputy Registrar Trade Union, Allahabad, Region, Allahabad Registrar Trade Union for registration of the newly co-opted member and office bearers which was duly registered by the Registrar Trade Union on 23 April 2015. Before registration, co-option was duly accepted by the second respondent, Chief Personnel Officer, North Central Railway, Allahabad vide letter dated 16 January 2015.;
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