TRICHY TOLLWAY PRIVATE LIMITED Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This Writ Petition has been field for issuance of a Writ of Mandamus, to direct the first and second Respondent to take appropriate steps to maintain law and order and to ensure the smooth running / functioning of Toll Operation in Sengurichi Toll Plaza, Kallakurichi District and Thirumandurai Toll Plaza, Perambalur District.

(2.) The fourteenth Respondent appears to be a subcontractor of the petitioner who is a concessionaire and has been allowed to collect toll for 20 years starting from the year 2006 and ending with the year 2026. It appears that the petitioner engaged in the service of the said subcontractor for maintenance and operations of Sengurichi Toll Plaza, Kallakurichi District, and Thirumandurai Toll Plaza, Perambalur District.

(3.) It appears that the fourteenth Respondent has attempted to alter the service conditions of the workers whose interest is represented by the twelfth and thirteenth Respondents herein. The matter is subjudice before the Conciliation Officer. In terms of Sec. 33 of the Industrial Disputes Act, 1947, the service conditions of the employees cannot be altered without permission of the authority during conciliation proceedings.