K JAGAN; K VIDHYA Vs. ARUMUGAM

JUDGEMENT

(1.) This writ appeal has been directed against the order dated 20-10-2011 passed in W.P.No.23864 of 2011 by the learned Single Judge of this Court.

(2.) The appellant herein as petitioner has filed W.P.No.23864 of 2011 on the file of this Court under Article 226 of the Constitution of India praying to issue a Writ of Prohibition so as to prohibit the second respondent herein from adjudicating A.P.Nos.5 to 12 of 2007 wherein the present respondents have been shown as respondents.

(3.) The material averments made in the writ petition are that the petitioner is nothing but Union of Workmen, employed by the fourth respondent's Management for its factories situate at Sriperumpudur and Gummidipoondi. Some of the workmen of the fourth respondent have been dismissed from service and for getting approval of the dismissal, relevant applications have been filed on the file of the third respondent viz., the first Additional Labour Court, Chennai and subsequently, the same have been withdrawn and transferred to the file of the second respondent. The second respondent has no locustandi to entertain those applications. Under the said circumstances, the present writ petition has been filed for getting the relief sought therein.