NLC JEEVA OPPANTHA THOZHILALAR SANGAM, AFFILIATED TO AITUC, REP.BY THE GENERAL SECRETARY, K.VENKATESAN, D Vs. M/S. NEYVELI LIGNITE CORPORATION LTD., REP.BY ITS CHAIRMAN AND MANAGING DIRECTOR, NEYVELI TOWN, CUDDALORE DISTRICT

JUDGEMENT

(1.) This Writ Appeal has been directed against the order dated 10.02.2012, passed in W.P. No. 3222 of 2012, by the learned single Judge of this Court.

(2.) The appellant herein, as petitioner, has filed W.P. No. 3222 of 2012, on the file of this Court under Art. 226 of the Constitution of India, praying to issue a writ of mandamus directing the respondents to permit the contract workers to participate in the secrete ballot and to receive duly filled in annexure appended with the letter dated 31.01.2012, wherein, the present respondents have been arrayed as respondents.

(3.) In the petition it is averred that the appellant/petitioner is nothing but a Union of contract workers. The contract workers are doing their service under the management of the first respondent. But they have not been allowed to exercise their right of secret ballot. Under the said circumstances, the present petition has been filed for getting the relief sought therein.