Madras High Court
N.Sivakumar vs The Secretary To Government Of ... on 20 January, 2021
W.P.No.3574 of 2014
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 20.01.2021
CORAM
THE HONOURABLE MR.JUSTICE R.MAHADEVAN
W.P.No.3574 of 2014
And
M.P.No.1 of 2014
N.Sivakumar ... Petitioner
Vs.
1.The Secretary to Government of Tamil Nadu,
Transport Department,
Fort St.George,
Chennai – 600 009.
2.The Managing Director,
Tamil Nadu State Transport Corporation (Salem) Ltd.,
No.12, Ramakrishna Road,
Salem.
3.The General Manager,
Tamil Nadu State Transport Corporation (Salem) Ltd.,
No.12, Ramakrishna Salai,
Salem.
4.The General Manager,
Tamil Nadu State Transport Corporation (Salem) Ltd.,
Bharathipuram,
Dharmapuri.
5.The Deputy Manager (A&L),
Tamil Nadu State Transport Corporation (Salem) Ltd.,
Bharathipuram,
Dharmapuri.
1/4
https://www.mhc.tn.gov.in/judis/
W.P.No.3574 of 2014
6.The Special Deputy Commissioner for Labour,
D.M.S.Compound,
Chennai – 600 018. ... Respondents
Prayer:
Petition filed under Article 226 of the Constitution of India to
issue a Writ of Mandamus directing the respondents to regularize the
petitioner's service as Junior Assistant in second respondent
corporation from the date of appointment by virtue of the Judgment
dated 26.03.2013 in I.D.No.33 of 2007 on the file of Labour Court,
Salem and also by virtue of bilateral settlement under Section 12(3)
of Industrial Disputes Act dated 22.01.2011 entered between second
respondent management and all Trade Unions.
For Petitioner : Mr.C.Umashankar
For Respondents : Mr.P.Chinnadurai for R1
Additional Government Pleader
Mr.D.Ragu for R2 to R5
ORDER
The petitioner has filed this writ petition for implementation of
the order dated 26.03.2013 passed by the Labour Court, Salem, in
I.D.No.33 of 2007 and bilateral settlement under Section 12(3) of
Industrial Disputes Act dated 22.01.2011 entered into between the
second respondent Management and all Trade Unions.
https://www.mhc.tn.gov.in/judis/
W.P.No.3574 of 2014
2.It is now represented by the learned counsel appearing for
the petitioner that the order dated 26.03.2013 passed by the Labour
Court, Salem, in I.D.No.33 of 2007 had been complied with and the
petitioner was re-designated and hence, nothing survives for
adjudication in this writ petition.
3.Hence, this writ petition is dismissed as infructuous. No
costs. Consequently, the connected miscellaneous petition is closed.
20.01.2021
pri
Speaking Order/ Non Speaking Order
Index: Yes/ No
Internet: Yes/ No
https://www.mhc.tn.gov.in/judis/
W.P.No.3574 of 2014
R.MAHADEVAN,J.
pri
To
1.The Secretary to Government of Tamil Nadu,
Transport Department,
Fort St.George,
Chennai – 600 009.
2.The Managing Director,
Tamil Nadu State Transport Corporation (Salem) Ltd.,
No.12, Ramakrishna Road,
Salem.
3.The General Manager,
Tamil Nadu State Transport Corporation (Salem) Ltd.,
No.12, Ramakrishna Salai,
Salem.
4.The General Manager,
Tamil Nadu State Transport Corporation (Salem) Ltd.,
Bharathipuram,
Dharmapuri.
5.The Deputy Manager (A&L),
Tamil Nadu State Transport Corporation (Salem) Ltd.,
Bharathipuram,
Dharmapuri.
6.The Special Deputy Commissioner for Labour,
D.M.S.Compound,
Chennai – 600 018.
W.P.No.3574 of 2014
And
M.P.No.1 of 2014
20.01.2021
https://www.mhc.tn.gov.in/judis/
