- (1.) None present for the appellant in the second round. This appeal has been filed for seeking a direction to hold the election of the Trade Union. The learned Single Judge has noticed that the reliance placed by the appellant that the election be held has been so ordered by the Hon'ble Supreme Court in the case of B.C. Sharma Vs. M.L. Bhalla reported in (2006) 10 SCC 410 was under the powers of Article 142 (1) of the Constitution of India and such powers are not vested in this High Court.
(2.) In that view of the matter, the direction as sought for holding the election can not be given by this Court in exercise of powers under Article 226 of the Constitution of India. The appellant has to regulate his grievance by different legal methodology. In that view of the matter, no interference is called for. The appeal is, accordingly, dismissed.;