Madras High Court
M/S.Malli Security And Detective ... vs The General Secretary on 1 April, 2021
WA.No.1046 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 01.04.2021
CORAM :
The Hon'ble Mr.SANJIB BANERJEE, THE CHIEF JUSTICE
AND
The Hon'ble Mr.JUSTICE SENTHILKUMAR RAMAMOORTHY
W.A.No.1046 of 2021
and C.M.P.Nos.6617 and 6776 of 2021
1.M/s.Malli Security and Detective Services,
959, Poonamallee High Road,
Vepperi, Chennai 600 084.
2.M/s.Alert Security Service,
No.106, Sowrimuthu Street,
Ret Fields Road, Coimbatore.
3.M/s.Pudukottai Security Service,
No.1, Jawan Welfare Shop,
Kumundamkulam Road, Near Old
Bus-stand, Pudukottai 622 001.
4.M/s.National Security Service,
No.5/539, Kamarajar Street,
Dharmapuri 636 705. .. Appellants
-vs-
1.The General Secretary,
Tamil Manila Tholaithodarpu Contract
Labour Union; (Registration No.2810/CNI)
Bharat Sanchar Nigam Limited, Tamil Nadu
Circle, No.3/300, Telecom Nagar,
Chennai Main Road, Villupuram 605 602,
Rep. by its Gen.Secretary, R.Selvam.
Page 1 of 6
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WA.No.1046 of 2021
2.The Chairman and Managing Director,
BSNL, Corporate Office,
Harishchandra Mathur Lane,
Janpath, New Delhi 110 001.
3.The Chief General Manager,
BSNL, Tamil Nadu Telecom Circle,
7th Floor, BSNL Admn Building,
No.16, Greams Road, Chennai 600 006.
4.The Regional Labor Commissioner (Central)
No.26, III Block, 5th Floor, Shastri Bhawan,
Haddows Road, Nungambakkam,
Chennai 600 006.
5.M/s.Sri Balaji Agency,
No.7/13, III Cross Street,
V.N.Nagar, Trichy 620 002. .. Respondents
Appeal filed under Clause 15 of the Letters Patent against the
order dated 22.03.2021 passed in W.P.No.34570 of 2019 on the file of
this Court.
For Appellants : Mr.R.Arumugam
For Respondents : Mr.S.Udayakumar
for RR 1 to 3
: Mr.V.Chandrasekaran
Spl. Panel Counsel for R-4
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WA.No.1046 of 2021
JUDGMENT
(Delivered by The Hon'ble Chief Justice)
The appellants seek to question an interim order passed on
March 22, 2021 in a batch of writ petitions.
2. It is evident from paragraph 15 of the order impugned that
money has been required to be kept deposited, subject to further
orders upon ascertaining the individual entitlements of the employees.
It does not appear that such order causes any prejudice since the
disbursement has to be made only upon the entitlement of all the
employees being worked out. The Writ Court has required a sufficient
amount to be kept in deposit which may account for a substantial part
of the ultimate amount which has to be disbursed. The matter is due
to appear next before the Writ Court on April 7, 2021 which is nearly a
week from date. In the event the appellant herein seeks any
modification, it will be open to the appellant to make an appropriate
prayer, the interim order impugned does not appear to be unreasoned
or so prejudicial to the appellant that it must be stayed or interfered
with.
https://www.mhc.tn.gov.in/judis/
WA.No.1046 of 2021
3. W.A.No.1046 of 2021 is disposed of by leaving the appellant
free to request the Writ Court to take the appellant's application for
modification. However, it will be completely the discretion of the Writ
Court whether the modification application is taken up independently
or along with the writ petition at the final hearing.
There will be no order as to costs. Consequently,
C.M.P.Nos.6617 and 6776 of 2021 are closed.
(S.B., CJ.) (S.K.R., J.)
01.04.2021
Index : Yes/No
sra
https://www.mhc.tn.gov.in/judis/
WA.No.1046 of 2021
To
1.The Chairman and Managing Director,
BSNL, Corporate Office,
Harishchandra Mathur Lane,
Janpath, New Delhi 110 001.
2.The Chief General Manager,
BSNL, Tamil Nadu Telecom Circle,
7th Floor, BSNL Admn Building,
No.16, Greams Road, Chennai 600 006.
3.The Regional Labor Commissioner (Central)
No.26, III Block, 5th Floor, Shastri Bhawan,
Haddows Road, Nungambakkam,
Chennai 600 006.
https://www.mhc.tn.gov.in/judis/
WA.No.1046 of 2021
The Hon'ble Chief Justice
and
Senthilkumar Ramamoorthy, J.
(sra)
W.A.No.1046 of 2021
01.04.2021
https://www.mhc.tn.gov.in/judis/
