TNEB THOZHILALAR AYKKIA SANGAM Vs. TAMILNADU ELECTRICITY BOARD

JUDGEMENT

(1.) HEARD Mr. D. Hariparanthaman, the learned counsel appearing for the petitioners and Mr. M. Vaidyanathan, the learned standing Counsel appearing for the Tamil Nadu Electricity Board.

(2.) SINCE the facts and circumstances arising for consideration in both the above writ petitions are the same, a common order is passed.

(3.) IT is stated that the petitioner Union is a Trade Union, registered under the Trade Unions Act, 1926, with Registration No. MDS 1956/90. The petitioner Union has been espousing the cause of its members who are workmen at various fora. Periodical talks are held with the Superintending Engineers of the respective Circles of the Tamil Nadu Electricity Board with regard to the various issues concerning the workmen.