THE MANAGEMENT OF INTERNATIONAL TRAVEL HOUSE LIMITED Vs. THE PRESIDING OFFICER, FIRST ADDITIONAL LABOUR COURT AND ORS.

JUDGEMENT

(1.) The relief sought for in the present writ petition is to forbear the first respondent-I Additional Labour Court, Chennai from proceedings with the adjudication of I.D.No.184 of 2004.

(2.) The writ petitioner is the management of M/s.International Travel House Limited. The writ petitioner states that admittedly the second respondent-workman was not appointed by the writ petitioner. The second respondent-workman states that he was not an employee of the writ petitioner-management. On the other hand, the second respondent is the employee of the third respondent alleging that the second respondent-workman was terminated from service by the writ petitioner. The second respondent-workman had raised a dispute before the Conciliation Officer under Section 2-A of the Industrial Disputes Act, 1947.

(3.) The learned counsel for the writ petitioner states that the third respondent is the employer of the second respondent-workman and to establish the said fact, the letters sent by the third respondent to the Labour Officer, Kuralagam is enclosed in the typed set of papers. The said letter issued by the third respondent states as follows:-