The Management Of vs The Labour Inspector
2023 Latest Caselaw 6629 Mad

                                                                Rev.Aplc (MD) Nos.81 & 82 of 2019


                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 20.06.2023

                                                       CORAM:

                                     THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                                       and
                                    THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR


                                           Rev.Aplc (MD) Nos.81 & 82 of 2019
                                                          and
                                          C.M.P.(MD) Nos.3457 & 3458 of 2019


                 Rev.Aplc (MD) No.81 of 2019:


                 The Management of
                   Tamilnadu State Transport Corporation
                   (Madurai) Limited, Madurai Division
                 Bye Pass Road, Madurai                                            ... Petitioner

                                                         -vs-


                 1.The Labour Inspector
                   Ellis Nagar
                   Madurai-625 016

                 2.S.Senthil                                                       ... Respondents


                 PRAYER: Review Application filed under Order XLVII, Rules 1 & 2 read with

                 Section 114 of the Code of Civil Procedure, against the judgment dated

                 24.10.2018 made in W.A.(MD) No.1455 of 2018.


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https://www.mhc.tn.gov.in/judis
                                                                   Rev.Aplc (MD) Nos.81 & 82 of 2019



                                  For Petitioner    : Mr.J.Senthil Kumaraiah

                                  For Respondents   : Mr.S.P.Maharajan
                                                      Special Government Pleader for R1
                                                      Mr.A.Mu.Sharavanan for R2

                 Rev.Aplc (MD) No.82 of 2019:


                 The Management of
                   Tamilnadu State Transport Corporation
                   (Madurai) Limited, Madurai Division
                 Bye Pass Road, Madurai                                               ... Petitioner

                                                            -vs-


                 1.The Labour Inspector
                   Ellis Nagar
                   Madurai-625 016

                 2.S.Selvaganapathy                                                   ... Respondents


                 PRAYER: Review Application filed under Order XLVII, Rules 1 & 2 read with

                 Section 114 of the Code of Civil Procedure, against the judgment dated

                 24.10.2018 made in W.A.(MD) No.1456 of 2018.


                                  For Petitioner    : Mr.J.Senthil Kumaraiah

                                  For Respondents   : Mr.S.P.Maharajan
                                                      Special Government Pleader for R1
                                                      Mr.A.Mu.Sharavanan for R2




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                 Page 2 of 5

https://www.mhc.tn.gov.in/judis
                                                                 Rev.Aplc (MD) Nos.81 & 82 of 2019




                                                COMMON         ORDER
                                  [Order of the Court was made by R.SUBRAMANIAN, J.]



                                   Review is sought for solely on the ground that there is a 12(3)

                 settlement between the Union and the Management, which enables the

                 Management to have different class of employees and confer permanent status

                 to only one class and not the other. We are afraid that such a 12(3) settlement

                 is binding on the employees, since it amounts to the employees waiving their

                 statutory rights. Moreover, both the Writ Court as well as the Division Bench

                 have concluded that the employees have worked for 480 days in two

                 consecutive calender years and the said factual issue has also not been

                 disputed. Hence, we find no reason to entertain these review applications and

                 the same are, therefore, dismissed.         No costs.       Consequently, connected

                 miscellaneous petitions are closed.



                                                              [R.S.M., J.]          [N.S.K., J.]
                                                                         20.06.2023
                 NCC      : Yes / No
                 Index : Yes / No
                 Internet : Yes / No

                 krk


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                 Page 3 of 5

https://www.mhc.tn.gov.in/judis
                                         Rev.Aplc (MD) Nos.81 & 82 of 2019




                 To:
                 The Labour Inspector,
                 Ellis Nagar,
                 Madurai-625 016.




                 ____________
                 Page 4 of 5

https://www.mhc.tn.gov.in/judis
                                      Rev.Aplc (MD) Nos.81 & 82 of 2019




                                                   R.SUBRAMANIAN, J.

and N.SATHISH KUMAR, J.

krk

Rev.Aplc (MD) Nos.81 & 82 of 2019 and C.M.P.(MD) Nos.3457 & 3458 of 2019

20.06.2023

____________

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