- (1.) This writ petition was preferred by petitioner, Tata Workers Union and others against an Order No. 192 dated February 4, 2005 issued by the 2nd respondent-Registrar, Trade Union-cum-Labour Commissioner on a complaint of one S.N. Singh (4th respondent). By impugned order the 2nd respondent-Registrar while held the election of other bearers not in accordance with law, refused to register the newly elected members of the Executive Committee. Direction was also given to take steps for fresh election of the members of Executive Committee and to make interim arrangement.
(2.) After the order aforesaid, the 2nd respondent-Registrar, Trade Union issued another order dated May 6, 2005 under Section 10(b) of Trade Unions Act, 1926 and the registration of the Trade Union, in question, was cancelled. The order of cancellation was challenged by the petitioner before this Court in a writ petition being W.P. (L) No.3869 of 2005. A Bench of this Court vide its order dated August 9, 2005 while did not choose to decide the issues on merit, gave liberty to the Trade Union to prefer appeal before the competent Court/Tribunal.
(3.) Learned counsel for 4th respondent submitted that the writ petition has become infructuous as the registration of the Trade Union has subsequently been cancelled. He relied on an order of the Supreme Court dated July 12, 2005 passed in S.L.P. (Civil) No. 11904 of 2005.;