Madras High Court
Pondicherry Textile Mills Labour Union vs Anglo French Textiles Of Pondicherry on 24 June, 2024
Author: P.T.Asha
Bench: P.T.Asha
W.P.No.3470 of 2015
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 24.06.2024
CORAM
THE HONOURABLE Ms. JUSTICE P.T.ASHA
W.P.No.3470 of 2015
and M.P.No.1 of 2015
1.Pondicherry Textile Mills Labour Union,
Regn.No.94/RTU/69 AITUC Affiliation No.16-POND-77,
represented by its General Secretary V.S.Abishegam,
No.49, Rodier Mill Street, Mudaliarpet,
Puducherry – 605 004.
2.Rodier Mill Anna Tozhilalar Union,
Regd. No.689/90,
represented by its Secretary,
Rodier Mill Street, Mudaliarpet,
Puducherry – 605 004. ... Petitioners
-vs-
1.Anglo French Textiles of Pondicherry,
Textile Corporation Ltd. (PTC),
represented by its Managing Director,
Cuddalore Road, Mudaliarpet,
Puducherry – 605 004.
2.Government of Puducherry,
represented by its Chief Secretary,
Central Secretariat,
Puducherry.
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W.P.No.3470 of 2015
3.The Commissioner of Labour,
Gandhi Nagar,
Puducherry.
4.Regional Commissioner,
Employees Provident Fund Organisation,
Sub.Regional Office,
101, 100 Feet Road,
Sri Venni Complex, Chozhan Nagar,
Uzhandai Keerai Palayam,
Pondicherry – 605 013.
5.Employees State Insurance Corporation,
Regional Office,
178, 100 ft Road,
Opposite RTO,
Mudaliarpet,
Puducherry.
6.AFT Workers Cooperative Credit Society,
represented by its Manager,
Rodier Mill Street,
Mudaliarpet,
Puducherry – 605 004.
7.Union of India,
represented by its Secretary to Government,
Ministry of Labour,
Sharam Shakthi Bhavan,
New Delhi. ... Respondents
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W.P.No.3470 of 2015
PRAYER: Writ Petition filed under Article 226 of the Constitution
of India praying to issue a writ of mandamus directing the
respondents herein to ensure that the I respondent mill pays all the
terminal and other benefits such as provident fund, gratuity, arrears
of salary for 12 months, yearly increment amounts, Retirement
Benefit Fund, leave encashment, RBF Scheme and other benefits to
more than 876 employees who retired on superannuation and
voluntary retirement from the services of the mill and continue to
remit the statutory and other deductions to the EPF, ESI, Postal
Insurance, AFT Workers Cooperative Credit Society and Retirement
Benefit Fund.
For petitioners : Mr.D.Nagasaila
For R1 and R7 : No appearance
For R2 and R3 : Mr.D.Djearany,
Government Advocate (Puducherry)
For R4 : Mr.K.Srinivasa Murthy,
Standing Counsel
For R5 : Mr.K.Prabakar
For R6 : Mr.R.Sreedhar
*****
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W.P.No.3470 of 2015
ORDER
It is represented by the learned counsel for the petitioners that the arrears of salary has been paid and that the petitioners do not desire with the further proceedings of this petition.
2. In view of the submission made by the learned counsel for the petitioners, this Writ Petition stands closed. No costs.
Connceted M.P. stands closed.
24.06.2024 Internet : Yes Index : Yes/No Speaking order/Non-speaking order ssa To
1.Managing Director, Anglo French Textiles of Pondicherry, Textile Corporation Ltd. (PTC), Cuddalore Road, Mudaliarpet, Puducherry – 605 004.
2.Chief Secretary, Government of Puducherry, Central Secretariat, Puducherry.
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3.The Commissioner of Labour, Gandhi Nagar, Puducherry.
4.Regional Commissioner, Employees Provident Fund Organisation, Sub.Regional Office, 101, 100 Feet Road, Sri Venni Complex, Chozhan Nagar, Uzhandai Keerai Palayam, Pondicherry – 605 013.
5.Employees State Insurance Corporation, Regional Office, 178, 100 ft Road, Opposite RTO, Mudaliarpet, Puducherry.
6.Manager, AFT Workers Cooperative Credit Society, Rodier Mill Street, Mudaliarpet, Puducherry – 605 004.
7.Secretary to Government, Union of India, Ministry of Labour, Sharam Shakthi Bhavan, New Delhi.
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