(1.) The writ petition had been filed in the nature of Certiorari Mandamus, calling for the records of the 1st respondent, the Presiding Officer, Labour Court, Cuddalore, relating to the order dtd. 28/9/2011 passed in I.D. No. 29/2011 and consequently direct the respondents to forbear from interfering with the petitioner's right to serve as Panchayat Secretary of the 2nd respondent.
(2.) The 4th respondent herein M. Mayavel, had filed the said Industrial Dispute under Sec. 2(A)(2) of the Industrial Dispute Act, 1947, to reinstate him with continuity of service, backwages and other attendant benefits. The writ petitioner was not a party in I.D. No. 29/2011.
(3.) The first respondent in the said I.D. No. 29/2011 was the President, Nithinatham Panchayat, Thittakudi Taluk, Cuddalore District. The second respondent was the Block Development Officer, Mangalur Panchayat Union Office, Cuddalore District. The Presiding Officer, Labour Court, Cuddalore, by award dtd. 28/9/2011, had allowed the Industrial Dispute and had further held that the fourth respondent herein was entitled for reinstatement, continuity of service, backwages and other attendant benefits.