Geological Survey Of INDIA Employees Assn. vs. Secy., Union Of INDIA And 3 Ors.
Held
The Court noted that the learned counsel for the petitioner submitted that the cause in the writ petition no longer survives for further adjudication. Consequently, the Court dismissed the Writ Petition as infructuous. No costs were awarded. The Court also ordered that any pending miscellaneous applications would stand closed. The specific reasons for the cause of action becoming infructuous were not elaborated in the judgment.
Facts
The petitioner, Q9o!9sic9,! survey ol[,.dF Em.ptoyees Association (Reg. No. 822), represented by its Vice President, filed a writ petition seeking a mandamus. The petition challenged the alleged non-compliance by the Director General, Geological Survey of India (3rd respondent) with CCS (RSA) Rules, 1993, and directions issued by the Ministry of Mines (2nd respondent) via letters dated 14-01-2015, 21-01-2015, and 19-08-2015. Specifically, the petitioner sought to prevent the deduction of subscriptions from members of unrecognized unions and requested action against the 3rd respondent and its officers for defiance. The Union of India (1st and 2nd respondents) were also impleaded. An interim application was filed seeking similar directions pending the disposal of the writ petition.
Key Issues
1. Whether the Court should issue a Writ of Mandamus directing the 3rd respondent to comply with the CCS (RSA) Rules, 1993 and the directions issued by the 2nd respondent regarding the deduction of subscriptions from members of unrecognized unions? Petitioner's Contention: The petitioner argued that the 3rd respondent was willfully defying the CCS (RSA) Rules, 1993, and specific directions from the 2nd respondent concerning the deduction of subscriptions from members of unrecognized unions. They sought a mandamus to enforce compliance and prevent such deductions, along with appropriate action against the erring officials. Respondents' Contention: The judgment does not record any specific arguments or contentions made by the respondents. The Deputy Solicitor General of India appeared for the respondents.
AI-generated summary — verify with the full judgment below
li ii ,: i I s300 I IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD (Special Original Jurisdiction) THURSDAY, THE SIXTH DAY OF NOVEMBER TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SRIJUSTICE NAGESH BHEEMAPAKA Between: .Q9o!9sic9,! survey ol[,.dF Em.ptoyees Association (Reg. No. 822), centrat Wq*ing_committee, GSt. corptex,-B-angtaguga, Hydbrab"ad, nepiel'en1eo-ov its Vice President Mr. Mohd. Gbuse, S/o-Mo-hd. Atzal. AND ...PET|T|ONER
Union of India, fepresented by its secretary, Department of personnel and ^Training-.NorthBlock,RashtraiathiBhavan,irlewDelhi-1100o.1 z uIq.n of lndia, Ministry of Mines-, Represen[ed by its, secretlry, tjepartment of Mines, Shastri Bhavan, New Delhi- 110 OO1. '
The Director General, Geological survey of lndia,, 27, J.L.N. Road, KOLKATA - 700 016. 4. The Additional Director Generar, Georogicar survey of, tndia, southern Region, GSI Complex, Bandlaguda, Hylerabad - 5OO bOg. ...RESPONDENTS Petition under Article 226 of the Constitution of lndia praying that in the circumstances stated in the affidavit filed therewith, the High Court may be plebsed to issue a Writ, Order or Direction particularly a Writ of Mandamus directing the 3
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