S.P.MEHROTRA, J. - (1.) The present Writ Petition under Article 226 of the Constitution of India has been filed, inter alia, praying for quashing the order dated August 3, 2000 (Annexure No. 6 to the Writ Petition), stated to have been issued to the petitioner on May 31, 2001.
(2.) It is, inter alia, stated in the Writ Petition that the petitioner is a registered Trade Union under the Indian Trade Unions Act, 1926, and its registration number is 7591; and that the establishment of the respondent No. 2 has Certified Standing Orders governing the service conditions of all the workers of the establishment of the respondent No. 2. It is, inter alia, further stated in the Writ Petition that the respondent No. 2 moved an application before the Deputy Labour Commissioner under Section 10 of the Industrial Employment (Standing Orders) Act, 1946 (in short "the Standing Orders Act, 1946"), inter alia, proposing amendments/ additions in the said Certified Standing Orders. Copy of the said proposed amendments/ additions sought for, has been filed as Annexure No. 4 to the Writ Petition. It is, inter alia, further stated in the Writ Petition that the petitioner moved an Objection on the proposed amendments/additions submitted by the Management before the Deputy Labour Commissioner/Certifying Officer for Standing Orders, Ghaziabad Region, Ghaziabad. Copy of the said Objection has been filed as Annexure No. 5 to the Writ Petition.
(3.) By the order dated August 3, 2000 (Annexure No. 6 to the Writ Petition), the Deputy Labour Commissioner/Certifying Officer for Standing Orders, Ghaziabad Region, Ghaziabad accepted the amendments/ additions sought for in the Certified Standing Orders of the establishment of the respondent No. 2, and certified the Standing Orders incorporating the said amendments/additions. As mentioned above, the said order dated August 3, 2000 passed by the Deputy Labour Commissioner/Certifying Officer is impugned in the present Writ Petition.;