S. RAMESH Vs. CETHAR LTD. AND ORS.

JUDGEMENT

(1.) The writ appeal arises out of an order passed by a learned Single Judge in a writ petition filed by the Management of a Company, seeking a mandamus to provide police protection for the removal of the goods from their factory premises, which is under lockout.

(2.) We have heard Mr.V.Prakash, learned senior counsel appearing on behalf of Mrs.Lakshmi Gopinathan, learned counsel for the appellant and Mr.K.Govindarajan, learned counsel appearing for the first respondent and Mr.N.Manoharan, learned Special Government Pleader appearing for respondents 2 to 4.

(3.) The appellant is the General Secretary of the Trade Union of Workers, employed in the first respondent Company. The first respondent filed an application with the Government for permission to layoff. But, by G.O.Ms.No.85, dated 04.08.2014, the request for layoff was turned down by the Government.