KARUNGAL OZHAVAR PANI COOPERATIVE SOCIETY LTD Vs. ASSISTANT COMMISSIONER OF LABOUR, (CONCILIATION), LABOUR DEPARTMENT, WATER TANK ROAD, NAGERCOIL AND V RAYAPPAN

JUDGEMENT

(1.) The Writ petition is a clear abuse of process. The petitioner is a Cooperative Society and they filed the present Writ petition seeking to challenge a notice of hearing issued by the Assistant Commissioner of Labour (Conciliation), Nagercoil.

(2.) Apparently, a complaint has made by a Trade Union on behalf of the 2nd respondent on 07.05.2008. Therefore, the Conciliation Officer taking the complaint on file and ordered notice to the management to appear for conciliation talks on 21.11.2008. In the very same letter he also requested the management to appear for a conciliation so as to bring a compromise between the parties so as to establish good industrial relations. Instead of appearing before the Conciliation Officer, the petitioner has filed the present Writ petition.

(3.) The Writ petition was admitted on 18.12.2008. Pending the Writ petition, this Court granted an interim stay for a period of four weeks.