- (1.) The present two Civil Miscellaneous Petitions i.e. C.M.P.No.248 of 2015 filed by respondent No.6, seeking clarification vis-a-vis paragraph-1 of the order passed by this Court dated 7th July, 2015 and C.M.P. No. 257 of 2015 filed by one Chandrabhan Prasad, General Secretary of Telco Workers' Union seeking clarification of paragraph No.2 of the said order are taken together on board.
(2.) Heard Mr. Anil Kumar, learned Senior Advocate in C.M.P. No.248 of 2015 and Mr. V.P. Singh, Senior Advocate in C.M.P. No.257 of 2015.
(3.) Mr. Anil Kumar, learned Senior Advocate states that in paragraph No.1 of the order dated 7th July, 2015, the Court has given a direction that the election shall be held by following due process, practice and procedure which was followed in previous election held in the month of May, 2011. He states that at the same time it is observed by the Court that the election shall be held in terms of the directions given by the learned Writ Court in paragraph No.9 of the impugned judgment. Learned Senior Counsel wants to impress upon the Court that the election of Tata Workers' Union was held in February, 2015, therefore, in terms of the direction contained in paragraph No.9 of the impugned judgment of the Writ Court, Respondent Nos. 3 and 4 therein (Respondent Nos.3 and 4 in L.P.A.) are required to adopt the same procedure as it was adopted for holding election of Tata Workers' Union held in February, 2015.;