S. Chandrashekhar, J. - (1.) SEEKING a direction to the Labour Commissioner -cum -Registrar, Trade Unions -respondent No. 2 for initiating the process of election of the office bearers of the Telco Workers Union -respondent No. 5, under the supervision and control of the Deputy Commissioner and the Senior Superintendent of Police, the present writ petition has been filed.
(2.) THE petitioner No. 1 and the petitioner No. 2 claiming themselves employed with Tata Motors Limited raised a grievance with respect to continuance of the office bearers of the respondent No. 5, after completion of three years' period for which, the office bearers were elected. It is stated that the election for the office bearers of the Telco Workers Union was held on 10.05.2011 and the office bearers were elected for a period of three years however, they are still continuing in their capacity as the elected office bearers of the respondent -Union and the process for holding election has not even been notified. Heard the learned counsel for the parties.
(3.) THE learned counsel for the petitioners submits that, the petitioners were members of Telco Workers Union however, they were expelled from the membership of the Union because the petitioners raised their voice against the irregularities committed by the present office bearers of the Telco Workers Union. It is stated that vide order dated 20.10.2014, the Additional Registrar, Trade Unions has quashed the order of expulsion of the petitioners from the membership of the Telco Workers Union and their membership has been restored.;