Madras High Court
The Management Of vs The Joint Commissioner Of Labour on 25 February, 2026
Author: D.Bharatha Chakravarthy
Bench: D.Bharatha Chakravarthy
WP No. 6152 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 25-02-2026
CORAM
THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
WP No. 6152 of 2026
and W.M.P.No.6644 of 2026
The Management of,
K.Sivasubramaniam Spinner (Pvt) Limited,
Nalligoundanpalayam Pirivu,
Thekkalur - Pudupalayam Post,
Avinashi Taluk, Tirupur – 641 654,
Rep. by its Whole Time Director. ..Petitioner
Vs
1. The Joint Commissioner of Labour,
The Appellate Authority under the Payment of
Subsistence Allowance Act,1971,
Coimbatore -18.
2. The Assistant Commissioner of Labour,
O/o. The Deputy Commissioner of Labour,
Authority under the Payment of Subsistence
Allowance Act, 1971, Coimbatore.
3. V.Pandiaraj
..Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India for the
issuance of Writ of Certiorari, call for the records and quash the order dated
17.03.2025, passed in A.P.S.A.No.03 of 2024, on the file of first respondent
confirming the order dated 29.04.2024, passed in P.S.A.No.5 of 2021 on the file
of second respondent.
For Petitioner: Mr.E.K.Kumaresan
For Respondents: Mr.A.M.Ayyadurai
Government Advocate for R1 & R2
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WP No. 6152 of 2026
ORDER
This Writ Petition is filed challenging the order dated 17.03.2025 made in A.P.S.A.No.03 of 2024, thereby confirming the order passed in P.S.A.No.5 of 2021 dated 29.04.2024.
2. When the matter came up for admission, the learned counsel appearing on behalf of the petitioner submitted that, when the writ petition was being filed, in the interregnum, on 06.02.2026, the Management had entered into a settlement under Section 18(1) of the Industrial Disputes Act, 1947, thereunder the arrears have been arrived at and instalments are also provided and the Management is also making payments as per the settlement under Section 18(1) Industrial Disputes Act, 1947. The learned counsel submits that the same may be recorded and the writ petition can be disposed of.
3. In view thereof, recording the fact that settlement under Section 18(1) of the Industrial Disputes Act, 1947 has been arrived at between the parties on 06.02.2026 and payments are being made, the Writ Petition stands disposed of.
There shall be no order as to costs. Consequently, connected Miscellaneous Petition is closed.
25-02-2026 Neutral Citation: Yes/No NSL __________ Page2 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/03/2026 06:07:29 pm ) WP No. 6152 of 2026 To
1. The Joint Commissioner of Labour, The Appellate Authority under the Payment of Subsistence Allowance Act,1971, Coimbatore -18.
2. The Assistant Commissioner of Labour, O/o. The Deputy Commissioner of Labour, Authority under the Payment of Subsistence Allowance Act, 1971, Coimbatore.
__________ Page3 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/03/2026 06:07:29 pm ) WP No. 6152 of 2026 D.BHARATHA CHAKRAVARTHY, J.
NSL WP No. 6152 of 2026 25-02-2026 __________ Page4 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/03/2026 06:07:29 pm )