T I METAL FORMING EMPLOYEES UNION REPRESENTED BY ITS GENERAL SECRETARY D JANARDHANAN Vs. T.I. METAL FORMING REPRESENTED

JUDGEMENT

(1.) WRIT Petition is filed praying to issue a WRIT of Mandamus, directing the second respondent to hold an enquiry between the first respondent and the petitioner union pertaining to the giving effect of the incentive scheme agreed and entered into by the terms of the settlement dated 14.12.2000 under section 12(3) of the Industrial Dispute Act.

(2.) MR.Lakshmi Narayanan, learned Government Advocate appearing for the second respondent produced a photocopy of the Memorandum of Settlement under Section 18(1) of the Industrial Disputes Act, 1947 duly signed by the representatives of the first respondent Management and the representatives of the petitioner Workmen before the second respondent Joint Commissioner of Labour, Chennai on 8.10.2004. The terms of settlement reads as follows:-