Madras High Court
The General Manager vs The Deputy Chief Labour Commissioner ... on 24 February, 2020
Author: K.Ravichandrabaabu
Bench: K.Ravichandrabaabu
W.P.No.4915 of 2017
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 24.02.2020
CORAM
THE HON'BLE MR. JUSTICE K.RAVICHANDRABAABU
W.P.No.4915 of 2017
and
W.M.P.No.5150 of 2017
1. The General Manager,
Food Corporation of India,
Regional Office,
8, Sathyamurthy Road, FCI,
FSD, Egmore Complex,
Chetpet, Chennai - 31.
2. The Area Manager,
Food Corporation of India,
District Office,
No.1, Bharathi Road,
Cuddalore.
3. The Manager(Depot),
Food Corporation of India, FSD,
Karaikal, Puducherry. ...Petitioners
vs.
1. The Deputy Chief Labour Commissioner (C)
Ministry of Labour and Employment
Sastry Bhavan
No.26, Haddows Road, "A" Wing, 5th Floor
Nungambakkam,
Chennai-6.
2. The Regional Labour Commissioner (Central)
Sastry Bhavan
No.26, Haddows Road, "A" Wing, 5th Floor
Nungambakkam,
Chennai-6.
http://www.judis.nic.inPage No. 1/7
W.P.No.4915 of 2017
3. The Regional Labour Commissioner (Central)
Suit No.III, I Floor, Kanaga Apartment
13A Lady Doak College Road
Chinna Chokkikulam
Madurai - 625 002.
4. K.Murugesan
Sardar
5. E.Asirvatham
Mandal
6. A.Anandharaj
Handling Labour
7. V.Chandrasekaran
Handling Labour
8. R.Backiyaraj
Handling Labour
9. M.Subramanian
Handling Labour
10. R.Rakesh
Handling Labour
11. R.Stalin
Handling Labour
12. T.Kaliyaperumal
Handling Labour
13. K.Anbazhagan
Handling Labour
14. R.Praveenkumar
Handling Labour
15. I.Ravi
Handling Labour
http://www.judis.nic.inPage No. 2/7
W.P.No.4915 of 2017
16. N.Murugaiyan
Handling Labour
17. V.Sankar
Handling Labour
18. K.Subramanian
Handling Labour
19. A.Kumar
Sardar
20. M.Ramadoss
Mandal
21. P.Veeramani
Handling Labour
22. K.Selvamani
Handling Labour
23. S.Purushothaman
Handling Labour
24. V.Kaliyamurthy
Handling Labour
25. P.Ravichandran
Handling Labour
26. G.Pakkirisamy
Handling Labour
27. G.Paneerselvam
Handling Labour
28. N.Veerapathiran
Handling Labour
29. A.Arivazhagan
Handling Labour
http://www.judis.nic.inPage No. 3/7
W.P.No.4915 of 2017
30. R.Anbarasan
Handling Labour
31. S.Baskar
Handling Labour
32. A.Selvam
Handling Labour
33. K.Natarajan
Handling Labour
4 to 39 respondents are represented
through Vice President
FCI Workers Union, Registered Office,
No.58/1 D.H.Road
Kolkatta 700 023. ...Respondents
Writ Petition filed under Article 226 of the Constitution of India
praying to issue a Writ of Certiorarified Mandamus, calling for the records
relating to the second respondent vide proceedings No.95/1/2016[FCI]-B2
dated 27.10.2016 and to quash the same and consequently, re-transfer the
claim application No.8/16 from the file of the third respondent to the file of
the second respondent.
For Petitioner : Mr.S.Vijayakumar
For Respondents : Mr.G.Baskaran
Central Government Standing Counsel
for R1 to R3
Mr.V.Ajoy Khose, for R4 to R33
ORDER
This writ petition is filed against the order dated 27.10.2016 passed by the second respondent viz., the Regional Labour Commissioner (Central), Chennai, transferring the case from the file of the 2nd respondent to the file of the 3rd respondent.
http://www.judis.nic.inPage No. 4/7 W.P.No.4915 of 20172. Though it is contended by the learned counsel for the contesting respondents/workmen that they had some grievance against the previous officer, who held the position of the 2nd respondent office and sought for transferring of the case from his file to the 3rd respondent, in view of the present position that a new officer has come at the 2nd respondent office, these contesting respondents/workmen are not having any objection for the 2nd respondent himself in hearing the matter.
3. Learned counsel appearing for the official respondents has also filed a memo that the previous officer in the office of the 2nd respondent retired on 23.12.2016. He further submitted that now, the present 2nd respondent himself can hear the matter.
4. In view of the above stated facts and circumstances, this writ petition is disposed of by setting aside the order passed by the second respondent in transferring the case from the file of the third respondent to the second respondent. Consequently, the second respondent shall hear the subject matter case and pass orders on the same on merits and in accordance with law after hearing all the parties. The second respondent shall pass such order within a period of four months from the date of receipt of a copy of this order. No costs. Consequently, connected miscellaneous http://www.judis.nic.inPage No. 5/7 W.P.No.4915 of 2017 petition is closed.
24.02.2020 Speaking/Non-speaking order Index: Yes/No Internet : Yes/No mk To
1. The Deputy Chief Labour Commissioner (C) Ministry of Labour and Employment Sastry Bhavan, No.26, Haddows Road, "A" Wing, 5th Floor Nungambakkam, Chennai-6.
2. The Regional Labour Commissioner (Central) Sastry Bhavan No.26, Haddows Road, "A" Wing, 5th Floor Nungambakkam, Chennai-6.
3. The Regional Labour Commissioner (Central) Suit No.III, I Floor, Kanaga Apartment 13A Lady Doak College Road Chinna Chokkikulam Madurai - 625 002.
K.RAVICHANDRABAABU,J.
mk http://www.judis.nic.inPage No. 6/7 W.P.No.4915 of 2017 W.P.No.4915 of 2017 24.02.2020 http://www.judis.nic.inPage No. 7/7