WORKMEN REP Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) RULE. Heard forthwith with the consent of the parties.

(2.) PETITIONER is the Trade Union. They pray for a writ, directing the respondent-State of Tamil Nadu to appoint Mr. S. Vaidyanathan, Advocate of M/s. Row and Reddy at No. 156, Thambu Chetty Street, Madras-1 as Special Public Prosecutor to conduct C. C. No 10403 of 1995.

(3.) FOLLOWING are the facts which would be essential to understand the controversy :--Government of Tamil Nadu by its order dated November 7, 1995 sanctioned the prosecution of the Directors and four other officers of Addisons Paints and Chemicals Limited for an offence under Section 29 of the Industrial Disputes Act for not implementing the award of the Industrial Tribunal, Madras in I. D. No. 83 of 1984 dated December 29, 1992 relating to Dearness Allowance, House Rent allowance and benefits under Section 12 (3) of the I. D. Act. Accordingly, the complaint came to be filed before II Metropolitan Magistrate Court, Egmore, Madras and is pending in C. C. No. 10403 of 1995.