Madras High Court
The Management vs The Management on 20 September, 2024
W.P.Nos.16545 and 23719 of 2022
and W.M.P.Nos.29980, 29982, 29988, 15834,
22664, 30076, 30082 and 30086 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 20.09.2024
CORAM:
THE HONOURABLE MS.JUSTICE R.N.MANJULA
W.P.Nos.16545 and 23719 of 2022
and W.M.P.Nos.29980, 29982, 29988, 15834,
22664, 30076, 30082 and 30086 of 2022
W.P.No.16545 of 2022
The Management
Aarkay’s Consultants,
(wrongly typed as Arkayees Consultant),
Rep.by its Proprietor –R.Krishnamurthy
No.75/4, 2nd Floor, First Avenue,
Ashok Nagar, Chennai - 600 083. ... Petitioner
versus
1.The Management,
Nippon Express India (P) Limited,
B-1, 3rd and 4th Floor,
Thiru Vi.Ka. Thozhipettai,
Guindy, Chennai - 600 032.
2.P.Ramesh
3.N.Ramamoorthi
4.P.Kumaresh
5.P.Manikandan
6.R.A.Naveen Antony Raj
7.Y.Rafeek
8.B.Selvam
9.V.P.Velu
10.F.Nijamudeen
11.M.Santhakumar
1/8
https://www.mhc.tn.gov.in/judis
W.P.Nos.16545 and 23719 of 2022
and W.M.P.Nos.29980, 29982, 29988, 15834,
22664, 30076, 30082 and 30086 of 2022
12.V.Vellaisamy
13.M.Kannadasan
14.M.Babu
15.P.Boopala Vinoth Kumar
16.P.Janakiraman
17.V.Yuvaraj
18.E.Kanagaraj
19.E.Kasi
20.A.Krishnan
21.A.Saravanan
22.M.Sridhar
23.S.Jayapaul
24.P.Velu
25.M.Nagarathinam
26.J.Nagarajan
27.R.Jawahar
28.R.Murugan
29.(i)P.Sudha (wife)
(ii)P.Priyadharshini (daughter)
(iii)P.Praveenkumar (son)
(iv)A.Sakunthala (mother)
30.S.Parthiban
31.M.Thirunavukarasu
32.N.Bharathi
33.K.Kumar
34.A.Perumal
35.V.Balaji
36.N.Dhayanandan
37.S.Jaishankar
38.M.Raji
39.R.Srinivasan
40.M.Venkatesan
41.U.Yakoopkhan
42.S.Murali
43.K.Shanmugam
44.M.Murugan ... Respondents
2/8
https://www.mhc.tn.gov.in/judis
W.P.Nos.16545 and 23719 of 2022
and W.M.P.Nos.29980, 29982, 29988, 15834,
22664, 30076, 30082 and 30086 of 2022
Prayer: Writ Petition filed under Article 226 of the Constitution of India,
praying to issue a Writ of Certiorari, calling for the records of the Principal
Labour Court, Chennai in C.P.Nos.245/2014 to 251 of 2014, 253/2014 to
270/2014, 272/2014 to 274/2014, 276/2014 to 285/2014 and 121/2016 to
125/2014 and quash its order dated 17.05.2022.
For Petitioner : Mr.S.Bazeer Ahamed
For Respondent No.1 : Mr.S.Ramasubramanian
For Respondent Nos. 2, 4 to 8, : Mr.S.Kumareswamy
10, 11, 13 to 24, 26 to 28,
29, 30 to 44
For Respondent No.3 : No Appearance
For Respondent Nos. 9, 25 & 12 : deceased
W.P.No.23719 of 2022
The Management,
Nippon Express India (P) Limited,
B-1, 3rd and 4th Floor,
Thiru Vi.Ka. Thozhipettai,
Guindy, Chennai - 600 032.
Rep. by its Senior Manager
Finance & Admin. Anil C.N. ... Petitioner
versus
1.P.Ramesh
2.N.Ramamoorthi
3.P.Kumaresh
4.P.Manikandan
5.R.A.Naveen Antony Raj
6.Y.Rafeek
7.B.Selvam
3/8
https://www.mhc.tn.gov.in/judis
W.P.Nos.16545 and 23719 of 2022
and W.M.P.Nos.29980, 29982, 29988, 15834,
22664, 30076, 30082 and 30086 of 2022
8.V.P.Velu
9.F.Nijamudeen
10.M.Santhakumar
11.V.Vellaisamy
12.M.Kannadasan
13.M.Babu
14.P.Boopala Vinoth Kumar
15.P.Janakiraman
16.V.Yuvaraj
17.E.Kanagaraj
18.E.Kasi
19.A.Krishnan
20.A.Saravanan
21.M.Sridhar
22.S.Jayapaul
23.P.Velu
24.M.Nagarathinam
25.J.Nagarajan
26.R.Jawahar
27.R.Murugan
A.Palanisamy (Died) Legal heris
28.P.Sudha (wife)
29.P.Priyadharshini (daughter)
30.P.Praveenkumar (son)
31.A.Sakunthala (mother)
32.S.Parthiban
33.M.Thirunavukarasu
34.N.Bharathi
35.K.Kumar
36.A.Perumal
37.V.Balaji
38.N.Dhayanandan
39.S.Jaishankar
40.M.Raji
41.R.Srinivasan
42.M.Venkatesan
43.U.Yakoopkhan
44.S.Murali
4/8
https://www.mhc.tn.gov.in/judis
W.P.Nos.16545 and 23719 of 2022
and W.M.P.Nos.29980, 29982, 29988, 15834,
22664, 30076, 30082 and 30086 of 2022
45.K.Shanmugam
46.M.Murugan
47.The Management
Arkayees Consultants,
No.75/4, 2nd Floor, First Avenue,
Ashok Nagar,
Chennai - 600 083. ... Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India,
praying to issue a Writ of Certiorari, calling for the records relating to the
common impugned order dated 17.05.2022 made by the Principal Labour
Court, Chennai in C.P.Nos.245 to 251 of 2014, 253 to 270/2014, 272 to
274/2014, 276 to 285/2014 and 121 to 125/2014 and quash the same.
For Petitioner : Mr.S.Ramasubramanian
For Respondent Nos.1 2, 3 to 7, : Mr.S.Kumareswamy
9, 10, 12 to 23, 25, 26 to 46
For Respondent No.8, 11 & 24 : No Appearance
For Respondent No.47 : Mr.S.Bazeer Ahamed
COMMON ORDER
When these matters were taken up today, the learned counsels for the petitioner management and the respondents workmen submitted that in view of the settlement arrived at between the petitioner management and the respondents workmen under Section 18(1) of the Industrial Disputes Act, 1947, the claim made in both the writ petitions has become infructuous. In this regard, a memo has been filed by both sides in W.P.No.16545 of 2022 5/8 https://www.mhc.tn.gov.in/judis W.P.Nos.16545 and 23719 of 2022 and W.M.P.Nos.29980, 29982, 29988, 15834, 22664, 30076, 30082 and 30086 of 2022 and the same is recorded. The above statement has got a direct impact on the other Writ Petition in W.P.No.23719 of 2022 as well.
2. In view of the above, these Writ Petitions are disposed in terms of settlement arrived under Section 18(1) of the Act. No costs. Consequently, connected Miscellaneous Petitions are closed.
20.09.2024 Speaking order / Non-speaking order Index : Yes / No Neutral Citation : Yes / No sri 6/8 https://www.mhc.tn.gov.in/judis W.P.Nos.16545 and 23719 of 2022 and W.M.P.Nos.29980, 29982, 29988, 15834, 22664, 30076, 30082 and 30086 of 2022 To The Principal Labour Court, Chennai.
7/8https://www.mhc.tn.gov.in/judis W.P.Nos.16545 and 23719 of 2022 and W.M.P.Nos.29980, 29982, 29988, 15834, 22664, 30076, 30082 and 30086 of 2022 R.N.MANJULA, J.
sri W.P.Nos.16545 and 23719 of 2022 and W.M.P.Nos.29980, 29982, 29988, 15834, 22664, 30076, 30082 and 30086 of 2022 20.09.2024 8/8 https://www.mhc.tn.gov.in/judis