C.VINAYARA MOORTHY Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioners have approached this Court with a prayer for issuance of a writ in the nature of mandamus directing the 1st respondent / Union of India to refer the industrial dispute raised by the petitioners to the Central Government Industrial Tribunal-cum-Lower Court for adjudication and to direct the respondents to ensure allotment of work without any brake to the petitioners till the disposal of the Industrial Dispute raised by the petitioners.

(2.) THE petitioners are working as unskilled labourers in the Heavy Alloy Petetrator Project, Trichy. The petitioners for the reasons best known have not impleaded the Heavy Alloy Penetrator Project, Trichy, as a party to the writ petition, but instead have chosen to implead its General Manager as 3rd respondent.

(3.) IN view of the complaint by the petitioners, in order to victimize the petitioners, steps have been taken to terminate their services. It is submitted that the petitioners therefore apprehend that their services would be terminated.