THE SENIOR REGIONAL MANAGER, TAMIL NADU CIVIL SUPPLIES CORPORATION LTD. Vs. THE JOINT COMMISSIONER OF LABOUR, TRICHY AND OTHERS

JUDGEMENT

(1.) The above writ appeals arise against the order passed in the writ petitions in W.P.(MD)Nos.17984 to 17987 of 2017. The appellant filed the writ petitions to issue a writ of certiorari to call for the records pertaining to the impugned order passed by the first respondent dated 28.07.2015 confirming the order passed by the second respondent dated 28.02.2014 and quash the same.

(2.) The learned Single Judge, after hearing both sides, dismissed the writ petitions finding that the writ petitions were filed with a huge and unexplained delay by the appellant without giving sufficient explanation. The impugned order was passed by the first respondent on 28.07.2015 and the writ petitions were filed in August 2017.

(3.) The learned Counsel appearing for the appellant submitted that the copy of the impugned order dated 28.07.2015 was served on the appellant only in the month of January 2017 and therefore, the appellant was not in a position to file the appeals immediately after the passing of the impugned order. The learned Counsel further fairly submitted that the issue involved in the present writ petitions squarely covered by a decision of the Division Bench of this Court, dated 12.03.2018, passed in W.A.(MD)Nos.353 to 357 of 2014.