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Madras High Court

Workmen Of Mohan Breweries And ... vs The Director Of Industrial Safety & ... on 22 June, 2018

Author: S.M.Subramaniam

Bench: S.M.Subramaniam

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS

DATED : 22.06.2018
CORAM
THE HON'BLE MR.JUSTICE S.M.SUBRAMANIAM
W.P.No.37850 of 2016
and
W.M.P.No.32449 of 2016

Workmen of Mohan Breweries and Distillieries limited
Through United Labour Federation
Regn.No.2651/CNI
Rep.by its Secretary
No.149, Thambu Chetty Street,
C.J.Complex, Chennai 600 001.					..Petitioner 
			   
vs

1.The Director of Industrial Safety & Health,
   Industrial Safety and Health Directorate,
   New No.35, Old No.69, IOA Buildings, 
   Thiru Vi Ka High Road,
   Royapettah, Chennai  600 014.

2.The Deputy Director of Industrial Safety and Health,
   No.6, 2nd Floor, Lal Bahdur Shastri Street,
   Periyakuppam, Thiruvallur  602 001.

3.The Management of Mohan Breweries and Distilleries limited
   No.7.Selva Street,
   M.M.Nagar, Valasaravakkam,
   Chennai  600 087.

4.The Senior General Manager,
   Mr.Ravindran
   The Management of Mohan Breweries and Distilleries limited
   No.7.Selva Street, M.M.Nagar,
   Valasaravakkam, Chennai  600 087.

5.The Senior General Manager,
   Mr.Ganaprakasam
   The Management of Mohan Breweries and Distilleries limited
   Irukunra Palli, Venkpakkam Post,
   Vedhanarayanapuram, Chengalpet,
   Kancheepuram District  603 111.			 .. Respondents 
								  
Prayer:  Writ Petitions filed under Article 226 of the Constitution of India praying to issue a Writ of Mandamus, directing the 1st respondent to take steps in accordance with Section 14 of the payment of wages Act and ensure payment of wages to the members of the petitioner union, Mohan Breweries and Distilleries limited and supervise the said payment of wages to the workers listed in the Typed set of papers.

		 For Petitioner       	 :  Mr.K.Sudalaikannu

		For Respondents 1 & 2	 :  Mrs.A.Srijayanthi
						    Special Government Pleader
		 
		For Respondents 3 & 5   :  Mr.G.Anand 
						     for M/s.T.S.Gopalan & Co	

                               
O R D E R

The relief sought in this writ petition is for direction to direct the first respondent to take steps in accordance with Section 14 of the Payment of Wages Act and ensure payment of wages to the members of the petitioner's union.

2. The learned counsel appearing on behalf of the third respondent / Management made a submission that the factory was closed for about two years and that is the reason why the management was unable to settle the payment to workman. However, now the factory started functioning and the salary till April 2018, has already been settled to the workman concerned and the learned counsel further undertakes that the further payment of salary will be settled without any further delay.

3. In view of the submission, this Court is of an opinion that no further adjudication needs to be undertaken at present in respect of the grounds raised in this writ petition.

4. Accordingly, the writ petition stands disposed of. However, there shall be no order as to costs. Consequently, connected miscellaneous petition is closed.

22.06.2018 Index : Yes / No Internet:Yes/No Speaking / Non-speaking nmm/kak S.M.SUBRAMANIAM, J.

nmm/kak To

1.The Director of Industrial Safety & Health, Industrial Safety and Health Directorate, New No.35, Old No.69, IOA Buildings, Thiru Vi Ka High Road, Royapettah, Chennai  600 014.

2.The Deputy Director of Industrial Safety and Health, No.6, 2nd Floor, Lal Bahdur Shastri Street, Periyakuppam, Thiruvallur  602 001.

3.The Management of Mohan Breweries and Distilleries limited No.7.Selva Street, M.M.Nagar, Valasaravakkam, Chennai  600 087.

4.The Senior General Manager, Mr.Ravindran The Management of Mohan Breweries and Distilleries limited No.7.Selva Street, M.M.Nagar, Valasaravakkam, Chennai  600 087.

5.The Senior General Manager, Mr.Ganaprakasam The Management of Mohan Breweries and Distilleries limited Irukunra Palli, Venkpakkam Post, Vedhanarayanapuram, Chengalpet, Kancheepuram District  603 111.

22.06.2018