UCAL FUEL SYSTEMS LIMITED Vs. PRINCIPAL LABOUR COURT

JUDGEMENT

(1.) The Writ Petition is filed by the management seeking to challenge an order passed by the Principal Labour Court, namely the 1st respondent in I. A. No. 15 of 2012 in I. D. No. 279 of 2012 dated 8.10.2012.

(2.) A reference was made to the Labour Court by the State Government under Section 10 of the Industrial Labour Court. The reference relates to the non-employment of 17 workers and also their illegal transfer from Hosur to Maraimalai Nagar. In the reference, 3 managements were shown as respondents.

(3.) The 2nd respondent Management filed I. A. No. 15 of 2012 before the Labour Court seeking for inspection of sites situated at E 16, Industrial Complex, Maraimalai Nagar and 11 B/1, First Cross Road, Ambattur Industrial Estate, Chennai-58 on a Saturday along with both counsel to ascertain the facts mentioned and the statement made by the management in the proof affidavit after giving a reasonable notice to the necessary parties. The application was filed under Section 11 read with Rule 42 of the Tamil Nadu Industrial Establishment Rules, 1958 for entry and inspection.