MANAGEMENT TAMIL NADU STATE TRANSPORT CORPORATION (MADURAI) LTD Vs. SPECIAL DEPUTY COMMISSIONER OF LABOUR

JUDGEMENT

(1.) All these writ petitions have taken up together and disposed of by this common order as the issues arise in all these cases are common and the petitioner in all the cases is the same Transport Corporation and the second respondent in all writ petitions are similarly placed.

(2.) All these writ petitions have been filed by the Management, Tamilnadu Transport Corporation (Madurai), Ltd., as against the order of Special Deputy Commissioner of Labour rejecting the Approval Petitions filed by the petitioner to approve the respective orders of punishment imposed by the petitioner against the second respondent in all the petitions who are working as Conductors in the petitioner Transport Corporation.

(3.) This Court need not elaborate the facts in individual cases as the decision on the common issue arise in all these cases will be sufficient to dispose of all the cases.