MADURAI DISTRICT TASMAC URBAN LOAD MEN DEVELOPMENT ASSOCIATION Vs. SENIOR REGIONAL MANAGER TAMILNADU STATE MARKETING CORPORATION LTD

JUDGEMENT

(1.) Heard the arguments of Mr. R. Suriya Narayanan, learned Counsel for Petitioners, Mr. V. Karthikeyan, learned Counsel appearing for the Tamil Nadu State Marketing Corporation Limited (for short TASMAC) and Mr. G.R. Swaminathan, learned Counsel for third Respondent Trade Union.

(2.) These two writ petitions were filed by the trade unions registered under the Trade Union Act. The prayer in the two writ petitions are identical inasmuch as both trade unions were challenging the order passed by the Senior Regional Manager, TASMAC, Madurai, dated 31.3.2010 and for a direction to allow six members of the first trade union and four members of the second trade union to do loading and unloading work as well as affixing the seal of the Prohibition & Excise Department on the stocks kept in the godown in Madurai urban depot situated at Manalur Village in Sivagangai District.

(3.) While the first writ petition was admitted on 12.4.2010 and an order of status quo was granted, in the second writ petition, on notice, a direction to maintain status quo was ordered. It was further directed that both writ petitions should be tried together. Hence both writ petitions were posted together for final disposal.