SUPERINTENDING ENGINEER, THIRUVANNAMALAI ELECTRICITY DISTRIBUTION Vs. INSPECTOR OF LABOUR, THIRUVANNAMALAI

JUDGEMENT

(1.) The award dtd. 26/7/2013 passed by the 1st respondent viz., the Inspector of Labour, Thiruvannamalai, is under challenge in the present writ petition.

(2.) The petitioner, TANGEDCO filed this writ petition questioning the validity of the award passed by the 1st respondent viz., the Inspector of Labour, Thiruvannamalai. Several grounds are raised including the maintainability of the petition before the 1st respondent viz., the Inspector of Labour, Thiruvannamalai, under the Act. As TANGEDCO is the Government of Tamil Nadu undertaking, the Special Rules are applicable to the employees of the TANGEDCO. When the Special Rules are in force, general Act cannot be applied. Therefore, the application itself has been questioned by the TANGEDCO in the present writ petition.

(3.) Similar writ petitions were filed before the Hon'ble First Bench of this Court and the Hon'ble First Bench has decided those writ petitions in the case of Superintending Engineer, Erode Electricity Distribution Circle, Tamil Nadu Electricity Board vs. Inspector of Labour, Erode and others, reported in (2022) S C C Online Mad 1003. The Hon'ble First Bench passed the following orders: