Madras High Court
The Zonal Manger vs National Food Corporation Of India on 12 September, 2025
Author: Anita Sumanth
Bench: Anita Sumanth
W.A.(MD)No.2646 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 12.09.2025
CORAM:
THE HONOURABLE DR.JUSTICE ANITA SUMANTH
AND
THE HONOURABLE MR.JUSTICE C.KUMARAPPAN
W.A(MD)No.2646 of 2025
and
C.M.P(MD)No.15035 of 2025
1. The Zonal Manger,
Food Corporation India,
No.2, Haddows Road,
Nungambakkam,
Chennai-600 006.
2. The Divisional Manager,
Food Corporation of India,
MG Complex (Divisional Office)
Palay Road,
Thoothukudi,
Thoothukudi District-628 008. ... Appellant
Vs.
1. National Food Corporation of India,
Export and Import Labour Union INTUC,
(Regd. with 12/Chir Delhi Affiliation No.011067)
Represented by its General Secretary,
P. Kathirvel,
1/5
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W.A.(MD)No.2646 of 2025
Tuticorin- 628 001.
2. The Deputy Chief Labour Commissioner (Central), ,
Shastribhavan, 5th Floor, 'A' Wing,
No.26 M, Haddows Road,
Nungambakkam,
Chennai-600 006. ... Respondents
PRAYER:- Writ Appeal filed under Clause XV of Letters Patent Act, to
set aside the order made in W.P.(MD)No.10422 of 2025 dated
30.06.2025.
For Appellant : Mr.M.Kumar
JUDGMENT
(Delivered by DR.ANITA SUMANTH, J.)
The present appeal has been filed by the writ petitioner, the
National Food Corporation of India, Export and Import Labour Union
INTUC, Tuticorin.
2. The writ petition has been filed by the appellant seeking a
mandamus directing the second respondent / Deputy Chief Labout
Commissioner to in turn direct R1 and R3 to regularize and
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departmentalize forthwith the services of the workers of the petitioner
union with all attendant and service benefits. That writ petition came to
be disposed on 30.06.2025.
3. We are unable to see what the grievance of the appellant is,
qua that order, as in conclusion, the direction issued is for consideration
by R2, of the request made by the petitioner union. It transpires that the
very prayer put forth before this Court had been the subject matter of a
representation by the appellant on 23.11.2024 before R2. Hence the
learned Judge has directed R2 to dispose that representation after hearing
both the appellant, as well as R1 and R3.
4. Learned counsel appearing for appellant would submit that
R2 has issued notice to the parties and the process is now on-going. He
now wishes to advance submissions before this Court in relation to the
merits of the matter, which we believe, should be made only before R2,
for his consideration. To be noted that no positive direction has been
given to R2 by the learned Judge to take a view one way or the other.
Hence the matter is at large before R2 to be decided by him based on the
submission of all parties.
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5. This appeal is premature and misconceived, and is
dismissed. No costs. Connected miscellaneous petition is closed.
[A.S.M.J.,] [C.K.J.,]
12.09.2025
Index :Yes/No
NCC :Yes/No
ssm
To
1. The General Secretary,
National Food Corporation of India,
Export and Import Labour Union INTUC,
(Regd. with 12/Chir Delhi Affiliation No.011067)
Tuticorin- 628 001.
2. The Deputy Chief Labour Commissioner (Central), ,
Shastribhavan, 5th Floor, 'A' Wing,
No.26 M, Haddows Road,
Nungambakkam,
Chennai-600 006.
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DR.ANITA SUMANTH, J.
AND
C.KUMARAPPAN, J.
ssm
12.09.2025
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