COIMBATORE PERIYAR DISTRICTS DRAVIDA PANJALAI THOZHILALAR MUNNETRA SANGAM Vs. NATIONAL TEXTILE CORPORATION LIMITED

JUDGEMENT

(1.) THE prayer in the writ petition is to quash the order of the first respondent dated 29.1.2011 and direct the respondents 1 to 5 to continue to deduct subscription from its employees including the petitioners 3 to 6 who are members of the 1st and 2nd petitioners and remit the same to the 1st and 2nd petitioners irrespective of whether they have been recognised or not.

(2.) THE brief facts necessary for disposal of the writ petition are as follows:

(3.) HEARD the learned counsel for the petitioners as well as learned counsel appearing for the respondents.