- (1.) This writ petition has been preferred by the petitioner Rastriya Colliery Mazdoor Sangh (Bhelatand Colliery Branch) against the order, contained in Memo Nos. 274 and 275 both dated 23rd February, 2006, issued by the Labour Com - missioner -cum -Registrar, Trade Union. Jharkhand. Ranchi. whereby and whereunder, Tata Bhelatand Colliery and Tata Sijua Colliery, being the wings of the Sangh, the President, Rastriya Colliery Mazdoor Sangh. Dhanbad, was asked to hold election of the Union under the supervision of Deputy Labour Commissioner (Kri. Shra.). Ranchi, on the ground that the Labour Commissioner -cum -Registrar. Trade Union. Jharkhand, Ranchi, had no jurisdiction to issue such direction for holding election of Trade Union nor he should have asked the Deputy Labour Commissioner to supervise any such election.
(2.) ON 13th June, 2006 counsel for the State informed that by letter No. 452. dated 23rd March, 2006 the Labour Corn -missioner -cum -Registrar, Trade Union. Jharkhand, Ranchi, has already recalled the person/officer, who was asked to supervise the election of the Trade Union. In that view of the matter, this writ petition has become infructuous. This fact has been disputed by the learned Counsel for the petitioner on the ground that some suggestions have been given to hold fresh election by the Labour Commissioner -cum -Registrar, Trade Union. Jharkhand, Ranchi, which is against the law.
(3.) MR . R.S. Mazumdar, learned Counsel appearing on behalf of the interveners (old committee members of the Colliery Mazdoor Sangh) submitted that programme has already been published for holding election.;