I T C LIMITED Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) THE above writ appeal is directed against the order of the learned single Judge dated 14. 06. 2002 made in W. P. No. 20422 of 2002, in and by which, the learned Judge permitted the petitioner-Employees Union to hold a gate meeting of its members on 22. 06. 2002 at the South Gate entrance of the Indian Tobacco Company, Thiruvottiyur, Chennai-19, to be conducted in a peaceful manner with the members of the Association not indulging in any provocation or unlawful activities. Since the appellant management was not a party in the writ petition, after obtaining permission, the above appeal was filed.

(2.) HEARD Mr. Sriram Panchu, learned Senior Counsel for the appellant, Mr. K. Elango, learned Special Government Pleader for respondents 1 and 2 and Mr. Chandrasekaran, learned counsel for 3rd respondent-Employees Union.

(3.) MR. SRIRAM Panchu, learned senior counsel appearing for the appellant, by drawing our attention to the relief sought for and granted by the learned Judge, submitted that inasmuch as the management was not a party in the writ petition, the learned Judge ought not to have granted permission to hold a meeting in front of the gate of its factory. He further contended that inasmuch as permission was granted to have a meeting in front of South Gate of the factory, it is but proper to hear the appellant management. He also contended that in view of the Memorandum of Settlement dated 09. 11. 2002, particularly clause 29 (f), the writ petition filed by A. Joseph Kennedy claiming himself as a General Secretary is not maintainable.