- (1.) HEARD Shri Navin Sinha learned senior advocate assisted by Shri Arvind Verma for the petitioner, learned Standing Counsel for respondent Nos. 1,2 and 3, Shri K. P. Agarwal, learned senior advocate assisted by Ms. Bushra mariyam appearing for respondent Nos. 4 and 5 in the leading petition. Shri S. N. Verma, learned senior advocate assisted by Shri S. D. Singh appears for the petitioner in the connected petition, learned Standing Counsel and Shri k. P. Agarwal appear for the respondents.
(2.) THIS petition seeks quashing of the registration certificate granted to LMK mazdoor Ekta Sangathan, Kanpur, respondent no. 5, on the ground that it does not fulfill the requirements of law.
(3.) THE facts as pleaded are that LML limited, which is a Public Limited Company duly incorporated under the Companies Act here-in-after referred to as the Establishment), has a workforce of about three thousand employees. The petitioner Union was registered in May, 1977 by the Registrar Trade Unions, kanpur, under the Trade Unions Act, 1926 (here-in-after referred to as the Act) and claims to have a membership of ab9ut 2,500 employees of the Establishment and is functioning there since then and is espousing their cause through various settlements and agreements.;