Madras High Court
Chennai Airport Contract Workers' ... vs Government Of Tamil Nadu on 7 July, 2022
Author: J.Sathya Narayana Prasad
Bench: J.Sathya Narayana Prasad
W.P.No.28530 of 2010
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated : 07.07.2022
Coram
The Honourable Mr.Justice J.SATHYA NARAYANA PRASAD
W.P.No.28530 of 2010
and M.P.No.1 of 2010
Chennai Airport Contract Workers' Union
Represented by its Secretary,
Regd. No.61/KPM
72 A, M.G.R.Street,
Karunanidhi Nagar,
Ullagaram,
Chennai – 600 091.
...Petitioner
Versus
1.Government of Tamil Nadu,
Rep. by its Secretary,
Ministry of Labour,
Shram Mantralaya,
New Delhi – 110 001.
2.The Assistant Labour Commissioner (Central) – I,
26, Haddows Road,
Shastri Bhavan,
Chennai – 600 006.
3.Airports Authority of India,
Rep. by its Airport Director,
Chennai Airport,
Chennai – 600 027.
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W.P.No.28530 of 2010
4.Nav Bharat Enterprises,
Rep. by its Proprietor,
Mr.E.Ranjith Madhavan,
No.2, Ganesan Street,
Krishna Nagar,
Pammal, Chennai – 600 075.
5.M/s.Karnataka Aviation Support Services,
Private Limited,
No.1233, 15th Main Road, BTM Lay Out,
II Stage, Bangalore – 560 076.
6.Garuda Aviation Services Pvt. Ltd.,
Rep. by its Regional Manager,
Mr.Parminder Singh Anand,
No.142, Garuda House,
Upper Govind Nagar, Malad (E),
Mumbai – 400 097.
(R6 was impleaded as per order dated 02.07.2012 made in M.P.No.1 of
2012)
...Respondents
Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of a writ of mandamus forbearing the respondents 3 to
5 from altering the service conditions of the members of the petitioner
union, whose names are given in the annexure to this affidavit in any
manner including discontinuance of service without getting permission
under Section 33 of the Industrial Disputes Act, 1947 in the industrial
disputes, raised regarding regularization of the employees shown in the
Annexure to the affidavit which is pending conciliation before the second
respondent as dispute No.M.8/63/2010-B3 and further direct the
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W.P.No.28530 of 2010
conciliation officer viz., 2nd respondent to conciliate and effect settlement
and if no settlement is forthcoming to submit failure report under Section
12(4) of the Industrial Disputes Act and in turn direct the Government to
refer the dispute for adjudication before the competent adjudicator, award
costs.
For Petitioner : Mr.Balan Haridas
For Respondents – 1 & 2 : Mr.C.V.Ramachandramoorthy
Respondent – 3 : Mr.Father Xavier Arulraj,
Standing Counsel
Respondent – 4 : Court Notice was returned
with the postal endorsement,
'Refused'
Respondent – 5 : Mr.G.Vinodhkumar
Respondent – 6 : Mr.S.Santhan
ORDER
Today, when the matter was taken up for hearing, the learned counsel for the petitioner sought permission of this Court to withdraw this writ petition and he has also sent a letter to the Registry to that effect.
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2. Considering the request made by the learned counsel for the petitioner coupled with the letter sent by him to the Registry, this writ petition is dismissed as withdrawn. No costs. Consequently, connected miscellaneous petition is closed.
07.07.2022
mrr
Index : Yes/No
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1.The Secretary, Ministry of Labour, Shram Mantralaya, New Delhi – 110 001.
2.The Assistant Labour Commissioner (Central) – I, 26, Haddows Road, Shastri Bhavan, Chennai – 600 006.
3.The Airport Director, Airports Authority of India, Chennai Airport, Chennai – 600 027.
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