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IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 796  OF 2009 (@SPECIAL LEAVE PETITION (CIVIL)NO.26608 OF 2005)

HARYANA JUDL.COURT EMPLOYEES ASSOCIATION(REGD.)  Appellant(s)

                     VERSUS

PUNJAB & HARYANA H.C.THR.ITS REGISTRAR          Respondent(s)

O R D E R

Leave granted.

2. The appellant is an association of members working in  various

courts in the State of Haryana.  The members include the subordinate staff

of the various district courts and the Court of Civil Judge,Senior Division and

Junior Division.  The association has filed an application for recognition of

their association by the High Court.  The  appellant association has filed a

writ petition before the High Court and the High Court, by the impugned

judgment, rejected the same on the ground that there was no provision of

law to give recognition to such an organisation.

3. Heard learned counsel for the appellant.  The respondent is not

present when the matter was called.

4. Learned counsel for the appellant pointed out that there is no

law which prohibits the forming of an association or  giving  recognition to

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such an association.  It was argued

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that this recognition is only for the purpose of giving their representation.

We do not find anything wrong in the High Court giving such recognition to

this  association  and  the  High  Court,  if  necessary,  may also  frame  some

regulations  in  this  regard.   The  association  is  entitled  to  act  as  a

representative body for the members of the staff.  The High Court  may give

recognition  to  the  association  only  for  the  purpose  of  giving  any

representation.

5. The appeal is disposed of accordingly.  No costs.

...............CJI. (K.G. BALAKRISHNAN)

.................J.     (P. SATHASIVAM)

NEW DELHI; FEBRUARY 6, 2009.