M.Arulprakasam vs The Secretary To The Government Of ...
2023 Latest Caselaw 6209 Mad

                                                                            W.P.No.15759 of 2013



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 14.06.2023

                                                      CORAM :

                            THE HON'BLE MR.SANJAY V.GANGAPURWALA, CHIEF JUSTICE
                                                        AND
                                    THE HON'BLE MR.JUSTICE P.D.AUDIKESAVALU


                                                W.P.No.15759 of 2013

                     M.Arulprakasam                                    ..    Petitioner

                                                        Vs

                     1.The Secretary to the Government of Tamilnadu,
                       Labour and Employment Department,
                       Fort St. George,
                       Chennai.

                     2.The Presiding Officer,
                       Labour Court,
                       Chennai.

                     3.VESTAS, Wind Technology India Pvt. Ltd.,
                       (Production Business Unit)
                       rep. by Vice President/Factory Manager,
                       Factory and Registered office at
                       No.298, Rajiv Gandhi Salai,
                       Sholinganallur, Chennai-600 119,
                       Tamil Nadu, India.                              ..    Respondents

                     Prayer: Petition filed under Article 226 of the Constitution of India
                     seeking issuance of a writ of declaration declaring Section 2A(2) of
                     the Tamil Nadu (Amendment) Act 5 of 1988 as void and inoperative
                     so far it repugnant to the Section 2A(2) of the Industrial Dispute


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                                                                                  W.P.No.15759 of 2013



                     (Amendment) Act 24 of 2010, consequently 2nd respondent to number
                     the Industrial Dispute ID Sr. No.2450 of 2013 without insisting
                     Conciliation failure report.


                                      For the Petitioner        : Mr.P.R.Thiruneelakandan

                                      For the Respondents       : Mr.K.Karthick Jeganath
                                                                  Government Advocate
                                                                  for respondent No.1

                                                                : Mr.Sanjay Mohan
                                                                  for M/s.S.Ramasubramaniam
                                                                  Associates
                                                                  for respondent No.3

                                                                : R2 – Tribunal

                                                            ORDER

(Order of the court was made by the Hon'ble Chief Justice)

We have heard Mr.P.R.Thiruneelakandan, learned counsel for

the petitioner; Mr.K.Karthick Jeganath, learned Government Advocate

for the first respondent and Mr.Sanjay Mohan, learned counsel for the

third respondent.

2. Learned counsel for the petitioner fairly submits that in view

of the judgment of the learned Single Judge of this Court in a case of

S.Gunasekaran and others v. The Government of Tamil Nadu, rep. by

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https://www.mhc.tn.gov.in/judis W.P.No.15759 of 2013

its Secretary to Government and others, reported in CDJ 2011 MHC

3273 and the judgment of the Apex Court in a case of K.A.Annamma

v. The Secretary, Cochin Co-operative Hospital Society Limited,

reported in CDJ 2018 SC 017, the issue raised in the writ petition has

been concluded.

3. In the light of the above, the writ petition is dismissed.

There will be no order as to costs.

                                                       (S.V.G., CJ.)                 (P.D.A., J.)
                                                                        14.06.2023
                     Index                   :     Yes/No
                     Neutral Citation        :     Yes/No
                     bbr

                     To

1.The Secretary to the Government of Tamilnadu, Labour and Employment Department, Fort St. George, Chennai.

2.The Presiding Officer, Labour Court, Chennai.

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https://www.mhc.tn.gov.in/judis W.P.No.15759 of 2013

THE HON'BLE CHIEF JUSTICE AND P.D.AUDIKESAVALU, J.

bbr

W.P.No.15759 of 2013

14.06.2023

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https://www.mhc.tn.gov.in/judis