S.S.Sodhi, J. - (1.) No occasion is provided here for granting to the petitioners the temporary injunction as sought by them.
(2.) In 1983 when the Dalmia Cement Factory, Charkhi Dadri was taken over by the Cement Corporation of India, 526 workmen were retrenched. Such retrenched workers were given Rs. 10,000/- each as retrenchment compensation. Hari Ram Bhalotia, one of the present petitioners was at that time the President of the Workers' Union and he along with the other petitioners decided that some money be taken from the compensation to be paid to the retrenched workmen and a Trust be created for the benefit and welfare of such workers 494 such retrenched workmen made donations for this purpose ranging from Rs. 300/- to Rs. 500/-. The total amount so collected being Rs. 2,46,652/-.
(3.) Refore any Trust could be created, fresh elections to the Cement Corporation of India Cement Factory Workers' Union took place wherein the petitioner Hari Ram Bhalotia was defeated and instead Ishwar Singh was elected as President. The other office bearers being the other respondents in this petition. It appears that one of the main planks of their election manifesto was that the money obtained from the retrenchment compensation of retrenched employees would be refunded to them. It is this intention and declaration of the present office-bearers of the Workers' Union that led to the present suit being filed purporting to be on behalf of the Trust created in respect of the donations received from the retrenched workers.;