MADURANTHAGAM COOPERATIVE SUGAR MILLS OFFICE STAFF ASSOCIATION KANCHEEPURAM DISTRICT Vs. PRESIDING OFFICER INDUSTRIAL TRIBUNAL CHENNAI

JUDGEMENT

(1.) THE first writ petition (W.P.No.18518 of 2010) was filed by the Maduranthagam Co-operative Sugar Mills Office Staff Association represented by its Secretary, challenging an Award of the Industrial Tribunal, Chennai made in I.D.No.21 of 2004 dated 13.04.2006 and seeks to set aside the said Award and for a consequential regularisation of the services of 92 Casual labourers with effect from 14.07.1993, listed in Annexure 2 to G.O.(D)No.443 Labour and Employment Department dated 28.04.2004.

(2.) THE writ petition was admitted on 13.08.2010. On notice from this Court, the second respondent Management has filed a counter affidavit dated 14.02.2011.

(3.) IN the first writ petition, the petitioner Association also filed M.P.NO.1 of 2010, seeking for ad-interim direction to the second respondent Management to engage the members of the petitioner Union as casual employees, pending disposal of the writ petition.