R PALANISAMY Vs. LABOUR OFFICER

JUDGEMENT

(1.) THIS writ petition is filed challenging the proceedings of the first respondent, Labour Officer dated 31. 10. 1997 questioning the conduct of the Management.

(2.) ACCORDING to the learned counsel for the third respondent Union, after the conciliation proceeding was failed, an industrial dispute was raised and the Labour Court has decided the issue. In view of the subsequent developments, namely that the Labour Court has already decided the issue, nothing survives in this writ petition, apart from the fact that the impugned order itself is a direction issued to the Management while the individual workman has filed the present writ petition.

(3.) IN view of the subsequent developments stated by the learned counsel for the third respondent, recording the same, this writ petition is dismissed as the same has become infructuous. No costs.