Madras High Court
The Management Of vs The Joint Commissioner Of Labour on 24 February, 2026
Author: D.Bharatha Chakravarthy
Bench: D.Bharatha Chakravarthy
W.P. No. 6379 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 24-02-2026
CORAM
THE HONOURABLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
W.P.No.6379 of 2026
&
W.M.P.No.6898 of 2026
The Management of
K. Sivasubramaniam Spinner (Pvt.) Limited,
Nalligoundanpalayam Pirivu,
Thekkalur - Pudupalayam Post,
Avinashi Taluk,
Tiruppur -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. Jayakumar,
No.8/218, Erumaikattuthottam,
Nalligounden Privu,
Pudupalayam Post,
Avinashi, Tiruppur-641 654. … Respondents
Prayer: Writ Petition has been filed under Article 226 of Constitution of India,
to issue Writ of Certiorari, to call for the records and quash the order dated
17.03.2025, passed in A.P.S.A.No.04 of 2024 on the file of 1st Respondent,
confirming the order dated 29.04.2024 passed in P.S.A. No.3 of 2021 on the file
of 2nd Respondent.
Page Nos.1/5
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W.P. No. 6379 of 2026
For Petitioner: Mr.E.K.Kumaresan
For Respondents: Mr.S.Senthil Murugan,
Special Government Pleader,
for R1 & R2
ORDER
This Writ Petition is filed challenging the order dated 17.03.2025 made in A.P.S.A.No.04 of 2024, thereby confirming the order passed in P.S.A.No.3 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 also 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. 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 Page Nos.2/5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/02/2026 03:16:32 pm ) W.P. No. 6379 of 2026 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.
24-02-2026 Neutral Citation:No bsm Page Nos.3/5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/02/2026 03:16:32 pm ) W.P. No. 6379 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.
Page Nos.4/5https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/02/2026 03:16:32 pm ) W.P. No. 6379 of 2026 D.BHARATHA CHAKRAVARTHY, J.
bsm WP No. 6379 of 2026 AND WMP NO. 6898 OF 2026 24-02-2026 Page Nos.5/5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/02/2026 03:16:32 pm )