TAMIL NADU CIVIL SUPPLIES CORPORATION ANNA STAFF UNION Vs. TAMIL NADU CIVIL SUPPLIES CORPORATION LIMITED

JUDGEMENT

(1.) BY consent of parties, the writ petition is taken up for final hearing. Learned Senior Counsel for the respondent states on instructions that no work relief is granted to any of the unions operating in the respondent's corporation. The main grievance of the petitioners was that the benefit given to some other unions had been denied to it. That grievance cannot survive any longer.

(2.) ON the larger questions of right to obtain work relief, this Court has time and again stated that no such right can be claimed from the employer on the ground that the workmen have become office bearers of trade unions. The workmen are employed in any industries to perform work and not to absent themselves and claim benefits despite no work having been performed by them. Working for their union is not the same thing as work in the industry to contribute to the total production, and performing the duty attached to the post of which the person is appointed.