Madras High Court
United Labour Federation vs The Government Of Tamil Nadu on 17 April, 2018
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 17.04.2018
CORAM
THE HON'BLE MR.JUSTICE S.M.SUBRAMANIAM
W.P.No.28961 of 2017
United Labour Federation ,
Regon.No.2657/CNI
Represented by its Secretary,
No.149, Thambu Chetty Street,
CJ Complex, Fourth Floor,
Chennai-600 001. ..Petitioner
.. Vs ..
1.The Government of Tamil Nadu,
Rep.by its Secretary,
Department of Labour and Employment,
Fort. St.George,
Chennai.
2.The Assistant Commissioner of Labour(Conciliation-1),
Irungaattukottai,
Sriperumbudur-602 106.
3.The Management of Foxcon Technologies
India Pvt.Ltd.,
High Tech Special Economic Zone,
SIPCOT, Suguvaarchathiran,
Sriperumbudur,
Kancheepuram-602 106. .. Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India praying to issue a Writ of Mandamus, to directing the 2nd respondent herein to conclude the conciliation proceedings in the industrial dispute raised by the petitioner union dated 20.10.2016 bearing reference no.NA.KA.No.Aa/880/2016 in accordance with Section 12(6) the Industrial Disputes Act, 1947 and forward the report to the 1st respondent government and consequently direct the 1st respondent to pass orders under Section 10 of the Industrial Disputes Act with regard to the reference of the industrial dispute, in the event of conciliation proceedings ending in failure, expeditiously within such time as this Hon'ble Court may deem fit.
For Petitioner : Mr.K.Sudalaikannu
For Respondents: Mr.A.Raghu for R 1 & R 2
Government Advocate
No Appearance for R 3
O R D E R
The relief sought for in this writ petition is for a direction to direct the 2nd respondent to conclude the Conciliation Proceedings in the industrial dispute raised by the petitioner union dated 20.10.2016 bearing reference no.NA.KA.No.Aa/880/2016 in accordance with Section 12(6) the Industrial Disputes Act, 1947.
2.The learned counsel appearing on behalf of the 3rd respondent brought to the notice of this Court that the Conciliation proceedings were concluded, and the Conciliation Officer submitted his report to the appropriate Authority. Thus, it is for the 1st respondent to consider the report and take appropriate decision on that, on merits, and in accordance with law.
3.In view of the fact that the Conciliation report was already submitted. No further adjudication is required in respect of the relief as such sought for in this writ petition. Accordingly, the writ petition stands closed. However, there shall be no order as to costs.
17.04.2018 8/8 KP Index: Yes/No Internet:Yes/No Speaking Order/Non-speaking Order To
1.The Government of Tamil Nadu, Rep.by its Secretary, Department of Labour and Employment, Fort. St.George, Chennai.
2.The Assistant Commissioner of Labour(Conciliation-1), Irungaattukottai, Sriperumbudur-602 106.
3.The Management of Foxcon Technologies India Pvt.Ltd., High Tech Special Economic Zone, SIPCOT, Suguvaarchathiran, Sriperumbudur, Kancheepuram-602 106.
S.M.SUBRAMANIAM,. J.
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