S JOHNSON Vs. CHAIRMAN-CUM-MANAGING DIRECTOR

JUDGEMENT

(1.) (Prayer: This petition has been filed seeking for a writ of Mandamus, forbearing the respondents 1 and 2 from employing any other men inclusive of the third respondent's men from Tuticorin other than the existing workmen namely myself and 50 workmen as per the list appended to the affidavit as well as typed set of papers pertaining to the loading and unloading work at the Tamil Nadu Warehousing Corporation,at Dindigul and Rail Heads pertaining to the contract work duly allotted to the third respondent by the Chairman-cum-Managing Director, the Tamil Nadu Warehousing Corporation, A Government of Tamil Nadu sponsored Undertaking functioning at No,82, Anna Salai, Guindy, Chennai-600 032, the 1st respondent herein for the period from 1.12.2003 to 30.11.2005 at the Tamil Nadu Warehousing Corporation at Dindigul warehouse functioning at 36-H, Palani Road, Dindigul, Dindigul District, Tamil Nadu. Heard the learned counsel appearing for the petitioner and the learned counsel appearing for the third respondent.

(2.) IN spite of notice having been served on the first and second respondents, and they have been shown in the cause list, there is no appearance on their behalf, either in person or through their counsel.

(3.) IN view of the submissions made by the learned counsels appearing for the parties concerned, the petitioner is permitted to make a representation to the first respondent, with regard to the reliefs sought for in the writ petition, within a period of fifteen days from today, and on such representation being submitted, the first respondent is directed to pass appropriate orders thereon, on merits and in accordance with law, within a period of twelve weeks thereafter. With the above directions, the writ petition stands disposed of. No costs.