LAWS(MAD)-2019-6-163

A SIVAKUMAR Vs. DIRECTOR BRAKES INDIA PRIVATE LIMITED

Decided On June 26, 2019
A Sivakumar Appellant
V/S
Director Brakes India Private Limited Respondents

JUDGEMENT

(1.) All these writ petitions are directed against the orders passed by the Labour Court in various Interlocutory Applications seeking for production of documents from the Management, at the instance of the workmen.

(2.) The Labour Court, by common reasons in respect of all the I.As, has partially allowed the I.As. The Labour Court, while dealing with the I.As for production of some documents by the Management, has held that out of the documents sought in the I.As., the Management was maintaining a few of them, but the remaining documents were not maintained by the Management and therefore, they were not able to produce the same.

(3.) The Labour Court, accepting the contention of the Management, had held that certain documents, which were produced by the Management, are fair enough and the other documents, which could not be produced by the Management, are not very relevant to the dispute raised by the workmen against their termination by the Management. As against the said order, the present writ petitions have been filed.