Madras High Court
Ranipet Labour Union vs Ranipet Roca Labour Union on 14 October, 2025
Author: S.M.Subramaniam
Bench: S. M. Subramaniam
WA No. 1096 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 14-10-2025
CORAM
THE HONOURABLE MR JUSTICE S. M. SUBRAMANIAM
AND
THE HONOURABLE MR.JUSTICE M.JOTHIRAMAN
WA No. 1096 of 2023
1. Ranipet Labour Union
Rep. by its Secretary
Shri S.N. Nagarajan,
11, Mahatma Gandhi Road,
Ranipet 632 401,
Vellore District.
Appellant(s)
Vs
1. Ranipet Roca Labour Union
Rep. by its Secretary
Regn. No. 1591 / VLR,
No. 13 A, Ambedkar Street,
Navalpur, Vellore District.
2.The Management of
Roca Bathroom Products Private Limited
Mahatma Gandhi Road,
Ranipet 632 401, Vellore District.
Respondent(s)
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WA No. 1096 of 2023
PRAYER
To set aside the Judgment in W.P.No.18692 of 2022 pronounced on
19.04.2023.
For Appellant(s): Mr. V.Prakash,
Senior Advocate
for Mr. T.Ramkumar
For Respondent(s): Mr. Anand Gopalan
for Mr.T.S.Gopalan for R2
ORDER
(Order of the Court was made by S.M.Subramaniam J.)
The present writ appeal has been disposed of by this Court on
15.11.2024 by issuing a direction to the Tribunal to decide the matter afresh
and in accordance with law within a period of 4 months from the date of
receipt of a copy of this order.
2. The Tribunal is unable to dispose of the matter on account of various
reasons. Thus, the Presiding Officer, Industrial Tribunal, Chennai, addressed
a letter to the Registrar General, High Court of Madras, on 06.10.2025,
seeking extension of time. The Presiding Officer states that the Tribunal is not
able to dispose of the case as directed by this Court, since the Presiding
Officer assumed charge of the Tribunal on 16.07.2025, and fresh arguments
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are heard, and it is now posted for reply arguments. There are volume of oral
evidences running into 186 pages and documentary evidences running into
6716 pages, and in addition to electronic evidence of MO1 to MO8.
3. The difficulty expressed by the Presiding Officer appears to be
reasonable, since large number of documents have been filed between the
parties. Fixing timeline for disposal of the case sometimes would cause
inconvenience to the Presiding Officer on account of voluminous documents
or due to non-corporation of the litigants or the lawyers representing the case.
In the present case, the difficulty expressed by the Presiding Officer appears
to be genuine. Therefore, this Court is of the considered view that the timeline
fixed deserves to be withdrawn, and accordingly, the Presiding Officer is
requested to dispose of the matter as expeditiously as possible, without
granting unnecessary adjournments on flimsy grounds.
4. Thus, no further orders need to be passed.
(S.M.SUBRAMANIAM J.)(M.JOTHIRAMAN J.)
14-10-2025
gd
Index:Yes/No
Speaking/Non-speaking order
Internet:Yes
Neutral Citation:Yes/No
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To
1.Ranipet Roca Labour Union
Rep. by its Secretary Regn. No. 1591 /
VLR, No. 13 A, Ambedkar Street,
Navalpur, Vellore District.
2.THE MANAGEMENT OF Roca
Bathroom Products Private Limited
Mahatma Gandhi Road, Ranipet 632
401, Vellore District.
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S.M.SUBRAMANIAM J.
AND
M.JOTHIRAMAN J.
gd
14-10-2025
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