MANAGEMENT OF TIRUCHENGODE AGRICULTURAL Vs. INSPECTOR OF LABOUR

JUDGEMENT

(1.) The present intra-court appeal has been instituted challenging the order dtd. 17/4/2012 passed in W.P.No.11189 of 2005.

(2.) The writ petitioner is the appellant before us. The writ petition was instituted challenging the order dtd. 30/9/2004, passed by the Inspector of Labour, an Authority under the Tamil Nadu Industrial Establishments (Conferment of Permanent Status of Workmen) Act, 1981.

(3.) The members of the 2 nd respondent/Labour Union filed an application under the Permanent Status Act before the Inspector of Labour, who in turn conducted a summary proceedings and issued an order in favour of the Workmen under the Permanent Status Act. Thus, the management preferred a writ appeal to set aside the writ order.