ARASU POKKUVARATHU MADURAI THOZHILALAR SANGAM REP. BY ITS GENERAL SECRETARY, R. VASUDEVAN, S/O. LATE RAMAMOORTHY, NO.217/18 MALLIGAI STREET, SOORYA NAGAR, K.PUDHUR, MADURAI 625007 Vs. THE TAMIL NADU STATE TRANSPORT CORPORATION (MADURAI) LIMITED, REP. BY ITS MANAGING DIRECTOR, BYE

JUDGEMENT

(1.) I thought in this country, the best social program was a job. Yet minimum wage jobs aren't paying enough to keep families out of poverty - Barbara Mikulski.

(2.) This is a writ of mandamus seeking direction to the first respondent to pay the temporary workers as well as the arrears from 01.04.2016 (driver, conductor and Non-ITI helper/Junior Tradesmen, including daily paid and reserve crew employees) working in the first respondent Corporation at rates not below which has been prescribed in G.O.(2D) No.91, Labour and Employment (J-1) Department, dated 12.12.2013 read with the statement bearing Z3/9329/2016 dated 24.03.2016 issued by the Commissioner of Labour, Chennai - 6.

(3.) The writ petition has been filed by the Arasu Pokkuvarathu Madurai Thozhilalar Sangam, Represented by its General Secretary, which is a registered Trade Union. The union was formed to espouse the cause of workers working in the first respondent Corporation. There are about 1,500 temporary drivers, conductors and technical workers employed by the first respondent. They are called as Daily Paid and Reserve Crew. As all of them have the common cause, hence, joining together, this writ petition is filed.