THANGAVELU SPINNING MILLS LTD Vs. GOVERNMENT OF TAMILNADU REP BY ITS SECRETARY LABOUR AND EMPLOYMENT DEPARTMENT

JUDGEMENT

(1.) PETITIONER has approached this court with a prayer for issuance of writ in the nature of mandamus, to direct the Deputy Commissioner of Labour, Salem to conclude the conciliation proceedings in pursuance to reference dated 29.04.2011, expeditiously, in terms of the Section 12(4) of the Industrial Disputes Act 1947.

(2.) M/s. Thangavelu Spinning Mills ltd, is manufacturing Polyester cotton and blended yarn and has employed 350 workers under different categories. The two registered unions of the petitioner, claimed bonus.

(3.) IN pursuance to the settlement the bonus has been paid to the workers without any protest, but the workers belonging to Dharmapuri District Panchalai Pattali Thozhir Sangam affiliated to Pattali Makkal Katchi have not joined the duty.