A.SENGAN Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) Admittedly, the petitioner is working as a Driver in Tamil Nadu State Transport Corporation and the workman governed under Sec. 12(3) of the Industrial Disputes Act. Thus, the petitioner has to resolve the dispute before the Labour Court in the manner known to law.

(2.) The principles, in this regard, are settled by this Court in W.P. (MD)No.10416 of 2009 and 2926 of 2020, dtd. 25/7/2019 and the relevant paragraphs are extracted hereunder:

(3.) P. Kannadasan and Ors. v. State of T.N. and Ors. [ : (1996) 5 SCC 670] the Supreme Court noted that the Constitution of India recognised the doctrine of separation of powers between the three organs of the State, namely, the legislature, the executive and the judiciary. The Court said: It must be remembered that our Constitution recognises and incorporates the doctrine of separation of powers between the three organs of the State, viz., the Legislature, the Executive and the Judiciary. Even though the Constitution has adopted the parliamentary form of government where the dividing line between the legislature and the executive becomes thin, the theory of separation of powers is still valid.