Manoj Misra, J. - (1.) Heard Sri H.R. Mishra, learned Senior Counsel, assisted by Sri K.M. Mishra, for the petitioners; learned Standing Counsel for the respondent no.1; and Sri Ajeet Kumar Singh for the respondents 2 and 3.
(2.) Considering the nature of the order proposed to be passed as also the ground on which it is proposed to be passed, in respect of which there exists no factual dispute, the learned counsel for the respondents do not pray for time to file counter affidavit and are agreeable that this petition be disposed of finally at this stage itself.
(3.) The dispute in the present petition relates to the office bearers of a registered Trade Union named Koyala Shramik Sabha Renukoot, District Sonebhadra.;