MANAGEMENT, TAMIL NADU STATE TRANSPORT CORPORATION, (KUMBAKONAM) LTD Vs. JOINT COMMISSIONER OF LABOUR (CONCILIATION), D M S COMPOUND AND ORS

JUDGEMENT

(1.) The Petitioner is a State owned Transport Corporation. Aggrieved by the order passed by the first Respondent, Joint Commissioner of Labour (Conciliation)dated 07.12.2006 made in Approval Petition No. 292/2004, the writ petition was filed.

(2.) Notice regarding admission was given in the writ petition on 29.04.008 and private notice was also ordered.

(3.) On notice from this Court, on behalf of the contesting second Respondent, Mr. G. Purushothaman, learned Counsel appeared. On behalf of the first Respondent, Mr.S.C. Herold Singh, learned Government Advocate took notice.