Madras High Court
A.Lakshmanan vs The District Collector on 16 April, 2025
Author: M.Dhandapani
Bench: M.Dhandapani
W.P.No.25436 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 16.04.2025
CORAM
THE HONOURABLE MR.JUSTICE M.DHANDAPANI
W.P.No.25436 of 2019
And
W.M.P.No.24967 of 2019
1.A.Lakshmanan
2.S.R.Ramaswamy
3.Hendry
4.M.Ramaswamy
5.D.Mani
6.M.K.Venkatachalam
7.R.Murugan
8.S.V.Rangaswamy
9.R.Selvaraj ... Petitioners
Vs.
1.The District Collector,
Coimbatore.
2.The Joint Commissioner of Labour,
Coimbatore.
3.The Management of Vasantha Mills Limited
Rep. by its Chairman and Managing Director
4.C.G.Holdings Private Limited
Represented by its Managing Director
5.K.C.Palanisamy
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W.P.No.25436 of 2019
6.O.R.E.Trust
Represented by its Managing Director
7.N.Athappan
8.Cheran Enterprises Private Limited
Represented by its Managing Director ... Respondents
Prayer:
Petition filed under Article 226 of the Constitution of India to
issue a Writ of Mandamus directing the first respondent herein to
expeditiously take necessary action to recover the arrears of wages
payable to the petitioners as per the common order of the Deputy
Commissioner of Labour, Coimbatore, the Appellate Authority under
the Payment of Wages Act dated 28.09.1988 in P.W.Nos.52/87, 73/87
to 642/87 and 67/88 to 75/88 in accordance with law and further
direct the first respondent to take necessary action to ensure
expeditious payment of the arrears of wages due to the petitioners
together with appropriate interest.
For Petitioners : Mr.V.Prakash
Senior Counsel
for M/s.Ramapriya Gopalakrishnan
For Respondents : Mr.K.Surendran for R1 and R2
Additional Government Pleader
Mr.T.Thiageswaran for R5
for M/s.Waraon & Sai Rams
R3, R6 to R8 – No Appearance
R4 – Not Ready Notice
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W.P.No.25436 of 2019
ORDER
The petitioners have filed this writ petition seeking issuance of Writ of Mandamus directing the first respondent herein to expeditiously take necessary action to recover the arrears of wages payable to the petitioners as per the common order of the Deputy Commissioner of Labour, Coimbatore, the Appellate Authority under the Payment of Wages Act dated 28.09.1988 in P.W.Nos.52/87, 73/87 to 642/87 and 67/88 to 75/88 in accordance with law and further direct the first respondent to take necessary action to ensure expeditious payment of the arrears of wages due to the petitioners together with appropriate interest.
2.The learned Senior Counsel appearing for the petitioners submitted that for implementation of the common order of the Deputy Commissioner of Labour, Coimbatore, the Appellate Authority under the Payment of Wages Act dated 28.09.1988 in P.W.Nos.52/87, 73/87 to 642/87 and 67/88 to 75/88, the present writ petition has been filed. The learned Senior Counsel further submitted that the Joint Commissioner of Labour, Coimbatore has passed an order dated 05.04.2019 in Na.Ka.N Aa3/1734/2019 and prayed that this Court 3/5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 28/05/2025 04:40:07 pm ) W.P.No.25436 of 2019 may, without going into the merits of the case, grant liberty to the petitioners to challenge the order dated 05.04.2019 in the manner known to law.
3.In view of the above, this writ petition is dismissed. Liberty is granted to the petitioners to file appropriate application before the Appellate Authority under the Payment of Wages Act for execution of the common order dated 28.09.1988 in P.W.Nos.52/87, 73/87 to 642/87 and 67/88 to 75/88 or to work out the remedy in the manner known to law. No costs. Consequently, the connected miscellaneous petition is closed.
16.04.2025 pri Index: Yes/ No Speaking Order: Yes/ No NCC: Yes/ No To
1.The District Collector, Coimbatore.
2.The Joint Commissioner of Labour, Coimbatore.
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