- (1.) The petitioner is a Trade Union registered under the Trade Union Act on 19.11.2004 having its Registration No.9258. The members of the petitioner-Union consist of the workers working in the Campus of National Bankers Staff College-respondent no.3 (hereinafter referred to as 'NBSC'), which is an Institute of respondent no.2-National Bank for Agriculture and Rural Development (hereinafter referred to as 'NABARD') and the workmen working in the Bankers Institute of Rural Development, Lucknow (hereinafter referred to as 'BIRD').
(2.) By instituting these proceedings under Article 226 of the Constitution of India, the petitioner-Union has challenged the order dated 12.02.2009, passed by the Government of India, Ministry of Labour, New Delhi, whereby the Ministry has not found the dispute fit for adjudication by Labour Court/Industrial Tribunal and has, thus, refused to refer the same under Section 10 of the Industrial Disputes Act, 1947 (hereinafter referred to as 'the Act').
(3.) The petitioner has also challenged the communication dated 03.08.2009, addressed to the Secretary, Hind Mazdoor Sabha, New Delhi reiterating its earlier decision communicated by the Labour Ministry's letter dated 12.02.2009.;