ARASU POKKUVARATHU MADURAI THOZHILALARGLA SANGAM Vs. ADDITIONAL CHIEF SECRETARY AND CHAIRMAN OF STATE TRANSPORT UNDERTAKINGS

JUDGEMENT

(1.) This Writ Petition is filed to issue a Writ of Mandamus, directing the 1st Respondent to pay temporary Workers (Drivers, Conductors and Non ITI Helper/Junior Tradesman including daily paid and reserve crew Employees) working in the 1st Respondent-Corporation at rates not below what has been prescribed in G.O.(2D) No.120, Labour and Employment (J1) Department, dtd. 31/12/2018 read with the Statement bearing No.Z3/7657/2019, dtd. 18/3/2019 issued by the Commissioner of Labour, Chennai together with the arrears payable from 1/4/2019.

(2.) Heard Mr. A. Rahul, learned Counsel for the Petitioner, Mr. Veerakathiravan, learned Additional Advocate General assisted by Mr. A. Kannan, learned Additional Government Pleader for Respondents No.1 and

(3.) to 6 and Mr. S.C. Herold Singh, learned Standing Counsel appearing for the 2nd Respondent. 3. Learned Counsel for the Petitioner submits that the Petitioner is a registered Trade Union bearing Registration No.157/MDU, which was founded to espouse the cause of the Workers working in the 2nd Respondent-Corporation. He submits that there are 500 temporary Drivers, Conductors and Technical Workers employed in the 2nd Respondent Corporation and they are called as "daily paid" and "reserve crew".