CENTRAL ORGANISATION TAMIL NADU ELECTRICITY EMPLOYEES Vs. TAMILNADU GENERATION AND DISTRIBUTION COMPANY

JUDGEMENT

(1.) With consent of both parties, the main writ petition itself is taken up for final disposal.

(2.) M.P. No. 2/2010 has been moved by the fourth respondent in the writ petition for vacating the order of status quo passed in favour of the petitioner.

(3.) The writ petitioner has invoked the writ jurisdiction of this Court with a prayer for issuance of a writ in the nature of mandamus, forbearing the respondents 1 to 4 from altering the conditions of service of the 190 workmen in any manner, to their prejudice till the dispute pending before the 5th respondent is either settled or adjudicated by the competent Labour Court/Tribunal.