MANAGEMENT OF TAMIL NADU CIVIL SUPPLIES CORPORATION LIMITED Vs. PRESIDING OFFICER FIRST ADDITIONAL LABOUR COURT

JUDGEMENT

(1.) THESE writ petitions are filed by the Management of Tamil Nadu Civil Supplies Corporation Limited, represented by its Senior Regional Manager, Thanjavur against its employees, who are second respondent in all the writ petitions. THESE writ petitions have been filed challenging the orders passed by the Presiding Officer, I Additional Labour Court, City Civil Court Building, Madras-104.

(2.) W.P. No.4490 of 1987 is filed for quashing the order passed by the first respondent herein in I.D. No.329 of 1985 dated, 28.1.1987. W.P. No.4491 of 1987 is field against the order passed by the first respondent herein in I.D. No.268 of 1985, dated 4.2.1987. W.P. No.4492 of 1987 is filed against the order passed by the first respondent herein in I.D. No.251 of 1985 dated, 4.2.1987. W.P. No.4493 of 1987 is filed against the order passed by the first respondent herein in I.D. No.240 of 1985 dated 28.1.1987.

(3.) THE second respondents in the writ petitions have not filed their counter. THEy have also not filed independent writ petitions challenging the findings of the Labour Court to the effect that their non-employment was justified.