- (1.) HEARD K. P. Agrawal, Senior Advocate assisted by Ms. Sunita Rani Gupta and V. R. Agarwal, Senior Advocate assisted by Vivek ralan and Piyush Bhargava for the respondents.
(2.) THE 'hawkins Cookers Mazdoor Union salhariya, Jaunpur has filed this writ petition through its President Shri Kamalapati Tripathi for quashing the order dated September 23, 2005 passed by the Labour Commissioner, U. P. Kanpur on a representation made by 'hawkins Cookers Limited-respondent No. 4 (the management) to set aside the order dated july 8, 2005 passed by the Conciliation officer/assistant Labour Commissioner, jaunpur. By an amendment allowed by this court on December 16,2005, the petitioner has further prayed for quashing the order dated september 28, 2005 passed by the Deputy labour Commissioner, Varanasi.
(3.) THE petitioner is a registered Union of the workmen affiliated with 'centre of India trade Union' (CITU), a Central Federation of trade Unions. The Union submitted a demand letter dated February 3, 2004 to the management for proper classification of the charge sheets, suspension and punishment orders against the workman who had taken part in trade union activities to increase the wages, dearness allowance, house rent allowance; leave travel allowance etc, on which the conciliation Officer/assistant Labour commissioner, Jaunpur submitted a report to the Additional Labour Commissioner, varanasi. The Management raised an objection that the conciliation proceedings should be held before Additional Labour Commissioner, varanasi.;