VASANTHA MILLS LIMITED Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner is a Textile Mill, has filed the present writ petition challenging the summons issued by the Industrial Tribunal in I. D. No. 99 of 1999. The Government of Tamil Nadu by G. O. Ms. No. 419 Labour and Employment Department dated 20-05-1999 made a reference to the Tribunal, certain questions relating to the service conditions of the workmen. The said reference was taken on file in I. D. No. 99 of 1999 and the summons was issued to the petitioner and the Unions as required under law.

(2.) THE writ petitioner has come before this Court stating that it is a sick unit and also contended other issues. The summons issued by the Tribunal cannot be considered at present in this writ petition. It is open to them to advance their defence before the Tribunal in the said I. D. No. 99 of 1999 and then, convince the Tribunal.

(3.) THE writ petition itself is directed to be posted alongwith W. P. No. 18330 of 1997. However, the writ petition is misconceived, devoid of merits and accordingly, the same stands dismissed. No costs. M. P. No. 23852 of 1999 is also dismissed.