P SIVASAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THESE 81 writ petitioners working as Cane Assistants in various co-operative sugar mills in the State of Tamil Nadu have filed the present writ petition seeking a direction to the respective sugar mills to amend the special bye-laws relating to the service conditions of those Cane Assistants, so as to bring them on a par with the Supervisors engaged in the Mechanical Department of the Sugar Mills. Realising that such a direction cannot be granted by this Court, they had sought a direction from respondents 1 and 2 to the Sugar Mills to make appropriate amendments to the special bye-laws.

(2.) THE writ petition was admitted on 11.11.2009. THEir application for grant of interim order was denied by this Court. On notice from this Court, the second respondent/Commissioner of Sugars has filed a counter affidavit dated 23.11.2010 rejecting the request made by the petitioners.

(3.) OPPOSING the case of the petitioners, the second respondent/ Commissioner of Sugars, in the counter affidavit in paragraph [10], had summarized the reasons for rejecting the case of the petitioners, which are as follows: