VARAAKI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The writ petition was filed by way of a public interest litigation seeking appropriate orders for restoration of public transport services, which had, according to the writ petitioner, been disrupted by reason of flash strike by Transport Corporation workers, pursuant to a call of some Workers' Unions.

(2.) Considering the plight of the ordinary people who are constrained to use public transport, and, therefore, really affected by recourse to lightning strikes and/or flash strikes, we passed an interim order restraining the Transport Corporation workers and especially, the drivers and conductors, from taking recourse to strike. By taking recourse to strike, we meant taking recourse to lightning strike, without adequate notice.

(3.) Our attention has been drawn by the Unions to other issues pending between the Unions and the Transport Corporations/the Government, including the issue of non-release of provident fund deducted from the wages of the workers, as also other dues for which deductions were made from the salaries/wages of the workers.