P.SELVARAJAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) Petitioner has filed the instant writ petition, for a Writ of Declaration, declaring that the proposed indefinite strike to be conducted by the 3rd and 4th respondents from 05.11.2018 at 8.00 p.m., to 06.11.2018 at 8.00 p.m., and the indefinite strike thereafter, as illegal.

(2.) Supporting the prayer sought for, petitioner has contended that GVK Emergency Management and Research Institute (GVK EMRI), a Non- Profit Organisation, registered under the Andhra Pradesh Societies Registration Act, 2001, is the provider of Emergency Ambulance Services (108 Ambulance service), popularly known as 108 Ambulance Service, Tamil Nadu, under a Public Private Partnership Agreement with the Tamil Nadu Health Systems Project, Department of Health, Government of Tamil Nadu.

(3.) The petitioner has contended that GVK EMRI, is operating 930 Ambulances and 41 Bike Ambulances in all 32 Districts of the State of Tamil Nadu and employed more than 4750 persons. Since 2008, they have provided the said service in Tamil Nadu and they have been declared as a Public Utility Services under Section 2 (n) of the Industrial Disputes Act, 1947, by the Government of Tamil Nadu.