A MADHESWARAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) "the art that is in the machine-made article appeals only to the eye the art in Khadi appeals first to the heart and then to the eye. " - GANDHIJI (Courtesy - Swagat, April, 06)Let us see as to whether the ideology of the Father of our Nation is being followed in letter and spirit.

(2.) SINCE the grievance expressed is one and the same in all these Writ Petitions, they are being disposed of by this Common Judgment. W. A. No. 308 of 2005 is filed against dismissal of the stay petition.

(3.) ACCORDING to the Petitioners, they are the regular employees of the Tamil Nadu Khadi and village Industries Board (hereinafter referred to as 'board' ). It is their claim that they all worked continuously in the services of the Board for nearly 10 years and some of them have crossed 10 years of service also. It is not in dispute that their services were regularised and all of them are employees of the Board. They approached this Court by way of present Writ Petitions, challenging the action of the respondents in deciding to retrench 862 employees including the petitioners, who are permanent employees of the Board, which is in violation of Section 25n of the Industrial Disputes Act, 1947, as well as Articles 14 and 16 of the Constitution of India. According to the petitioners, the impugned action of the Government is wholly illegal.