- (1.) Heard counsel for the parties.
(2.) Petitioner Abhay Kumar Singh is common in both the writ petitions while there are two other writ petitioners in WPC No. 5275/2015. Petitioners in WPC No. 5275/2015 approached this Court with a prayer to issue a writ in the nature of mandamus commanding the Respondents to start the process of election of Office Bearers of Respondent No. 4 - Union and conduct election of the Respondent No. 4 Union under the supervision and control of the Respondent Nos. 2 and 3 therein namely, Deputy Commissioner, East Singhbhum and Senior Superintendent of Police, East Singhbhum. Petitioners allege that the tenure of the Office Bearers of T.M.L. Drivelines Workers Union (Respondent No. 4 therein) had ceased. During pendency of the said writ petition, on the application made for intervention and impleadment of parties, the Union as well as Labour Commissioner - cum - Registrar, Trade Union, Government of Jharkhand was impleaded as Respondent No. 5 and 6. Notices were issued on the newly added Respondents, whereupon the Union have appeared through their counsel in the matter. The Management Respondent No. 4 therein is also represented through their senior counsel Mr. V.P. Singh.
(3.) In the writ petition WPL No. 6691/2016, petitioner has made a prayer for setting aside the order dated 17.10.2016 as contained in Memo No. 1921 issued by the Respondent No. 3, whereunder amendment proposed in the bye-laws of the Respondent No. 4 - Union have been accepted, rejecting the objection of the petitioner.;