Madras High Court
Tnstc Indian National Trade Union ... vs The Managing Director on 22 December, 2023
Author: R.Vijayakumar
Bench: R.Vijayakumar
W.P(MD)No.31061 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 22.12.2023
CORAM
THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR
W.P(MD)No.31061 of 2023
TNSTC Indian National Trade Union Congress,
Represented by its General Secretary,
B.Jeevan Moorthy. ... Petitioner
Vs.
1.The Managing Director,
Tamil Nadu State Transport
Corporation (Madurai) Limited,
Bye Pass Road,
Madurai.
2.The General Manager,
Tamil Nadu State Transport
Corporation (Madurai) Limited,
Dindigul Region,
Bye Pass Road, Dindigul. ... Respondents
PRAYER : Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Mandamus, directing the 1st
respondent to deduct the subscription amount from the salary of the
members of the union through check off system based on the petitioner's
representation, dated 16.11.2023 within a stipulated time.
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https://www.mhc.tn.gov.in/judis
W.P(MD)No.31061 of 2023
For Petitioner : Mr.G.M.Xavier
For Respondents : Mr.S.Raja
Standing Counsel
ORDER
The present writ petition has been filed by a registered Trade Union seeking a Mandamus as against the respondents herein for deducting the subscription amount of the members of their Trade Union and remit it to the petitioner Association.
2. According to the learned counsel appearing for the writ petitioner, the members of the petitioner Association have given a consent letter to the petitioner Trade Union for deducting the subscription amount from their salary. In turn, the petitioner has addressed a communication to the respondents herein on 16.11.2023 requesting to deduct the subscription amount from the salary of the members of the writ petitioner. Since the said representation is yet to be considered, the present writ petition has been filed. 2/4 https://www.mhc.tn.gov.in/judis W.P(MD)No.31061 of 2023
3. Considering the above said facts, the respondents are directed to consider the representation of the petitioner Trade Union, dated 16.11.2023 and pass appropriate orders within a period of four (4) weeks from the date of receipt of copy of this order.
4. With the said observations, this Writ Petition stands disposed of. No costs.
22.12.2023
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
gbg
To
1.The Managing Director,
Tamil Nadu State Transport
Corporation (Madurai) Limited, Bye Pass Road, Madurai.
2.The General Manager, Tamil Nadu State Transport Corporation (Madurai) Limited, Dindigul Region, Bye Pass Road, Dindigul.
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gbg Order made in W.P(MD)No.31061 of 2023 Dated:
22.12.2023 4/4 https://www.mhc.tn.gov.in/judis