MANAGEMENT OF HANIL TUBE INDIA PVT LTD REP BY ITS ASST GENERAL MANAGER FINANCE Vs. COMPETENT AUTHORITY AND INSPECTOR OF FACTORIES

JUDGEMENT

(1.) THE petitioner management of Hanil Tube India Private Ltd. has invoked the extraordinary writ jurisdiction of this Court with the prayer for issuance of writ in the nature of Certiorari, to quash the order dated 26.9.2011 passed by the respondent No.1 in exercise of jurisdiction under Sec. 3 of the Tamil Nadu Industrial Establishment (Conferment of Permanent Status) Act, 1981.

(2.) THE petitioner is engaged in the manufacture of breaks and fuel tubes for four wheelers. THE products of the petitioner are mainly supplied to Hyundai Motor India Ltd. for use in high quality Cars being manufactured by it. THE machines used in manufacturing activities are also high precision and can be operated by an employee only after he undergoes intensive "on the job training" for a period not less than three years.

(3.) THE submission of the petitioner is that the respondents/ workmen were trainees engaged by the petitioner and after successful completion of training, were appointed as probationers.