N. GANESH Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) In this writ petition filed by way of public interest litigation, the petitioner has, in effect and substance, sought a declaration that the strike resorted to by the members of the second and third respondent Associations being Associations of Nurses, is illegal.

(2.) The petitioner has prayed for a Writ of mandamus directing the first respondent to take necessary action against the members of the second and third respondent Associations.

(3.) May be, as contended by the learned counsel appearing on behalf of the second and third respondent associations, the members have some grievances. Learned counsel submitted that the concerned nurses are paid between L 7,000/- to L 7,700/- per month.