Madras High Court
United Labour Federation vs The Government Of Tamil Nadu on 10 August, 2023
Author: M.Dhandapani
Bench: M.Dhandapani
W.P.Nos.29041 to 29043 of 2017
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 10.08.2023
CORAM
THE HONOURABLE MR.JUSTICE M.DHANDAPANI
W.P.Nos.29041 to 29043 of 2017
United Labour Federation,
Regn. No.2657/CNI,
Rep. by its Secretary,
No.149, Thambuchetty Street, CJ Complex,
Fourth Floor, Chennai-600 001. ...Petitioner in all W.P's.
Vs.
1. The Government of Tamil Nadu,
Rep. by its Secretary,
Department of Labour and Employment,
Fort St. George, Chennai.
2. The Assistant Commissioner of Labour (Conciliation),
Irungaattukottai, Sriperumbudur - 602 106.
3. The Management of Foxcon Technologies India Pvt. Ltd.,
High Tech Special Economic Zone,
Sipcot, Suguvaar Chathiran,
Sriperumbudur, Kancheepuram District-602 106.
...Respondents in W.P.No.29041 of 2017
Vs.
1. The Government of Tamil Nadu,
Rep. by its Secretary,
Department of Labour and Employment,
Fort St. George, Chennai.
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W.P.Nos.29041 to 29043 of 2017
2. The Assistant Commissioner of Labour (Conciliation-1),
Irungaattukottai, Sriperumbudur - 602 106.
3. The Management of Severn Glocon India Pvt. Ltd.,
Rep. By its Managing Director,
No.F 96 & 97, SIPCOT Industrial Park,
Irungattukottai, Sriperumbudur,
Kancheepuram District-602 117.
...Respondents in W.P.Nos.29042 & 29043 of 2017
Prayer in W.P.No.29041 of 2017: Petition filed Under Article 226 of
the Constitution of India praying for the issuance of Writ of Mandamus,
directing the 2nd respondent herein to conclude the conciliation
proceedings in the industrial dispute raised by the petitioner union dated
04.08.2016 bearing reference No.Na.Ka.No.Aa/563/2016 in accordance
with Section 12 (6) the Industrial Disputes Act, 1947 and further direct
the 1st respondent to pass orders under Section 10 of the Industrial
Disputes Act for the reference of the industrial dispute, in the event of
conciliation proceedings ending in failure, expeditiously.
Prayer in W.P.No.29042 of 2017: Petition filed Under Article 226 of
the Constitution of India praying for the issuance of Writ of Mandamus,
directing the 2nd respondent herein to conclude the conciliation
proceedings in the industrial dispute raised by the petitioner union dated
13.02.2017 bearing reference No.Na.Ka.No.Aa/105/2017 in accordance
with Section 12 (6) the Industrial Disputes Act, 1947 and further direct
the 1st respondent to pass orders under Section 10 of the Industrial
Disputes Act for the reference of the industrial dispute, in the event of
conciliation proceedings ending in failure, expeditiously.
Prayer in W.P.No.29043 of 2017: Petition filed Under Article 226 of
the Constitution of India praying for the issuance of Writ of Mandamus,
directing the 2nd respondent herein to conclude the conciliation
proceedings in the industrial dispute raised by the petitioner union dated
28.08.2017 bearing reference No.Na.Ka.No.Aa/737/2017 in accordance
with Section 12 (6) the Industrial Disputes Act, 1947 and further direct
the 1st respondent to pass orders under Section 10 of the Industrial
Disputes Act for the reference of the industrial dispute, in the event of
conciliation proceedings ending in failure, expeditiously.
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W.P.Nos.29041 to 29043 of 2017
In all W.P's:
For Petitioner : Ms.M.Karthikeyani
For Respondents : Mr.M.S.Prem Kumar, GA, for R1 & R2
: Mr.M.Rajeswaran
for M/s. Nathan & Associates, for R3
COMMON ORDER
When the matters were taken up for hearing, the learned counsel appearing for the petitioner submitted that, the prayers sought for in these Writ Petitions have become infructuous.
2. In view of the above submission made by the learned counsel for the petitioner, these Writ Petitions stand dismissed as infructuous. No costs.
10.08.2023
skt
NCC : Yes / No
Index : Yes / No
Speaking order : Yes / No
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1. The Government of Tamil Nadu, Rep. by its Secretary, Department of Labour and Employment, Fort St. George, Chennai.
2. The Assistant Commissioner of Labour (Conciliation), Irungaattukottai, Sriperumbudur - 602 106.
3. The Management of Foxcon Technologies India Pvt. Ltd., High Tech Special Economic Zone, Sipcot, Suguvaar Chathiran, Sriperumbudur, Kancheepuram District-602 106.
4. The Management of Severn Glocon India Pvt. Ltd., Rep. By its Managing Director, No.F 96 & 97, SIPCOT Industrial Park, Irungattukottai, Sriperumbudur, Kancheepuram District-602 117.
https://www.mhc.tn.gov.in/judis 4/5 W.P.Nos.29041 to 29043 of 2017 M.DHANDAPANI., J.
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