- (1.) Heard both sides.
(2.) It is an irony that a Society run by the Railway workers has chosen to challenge a communication sent by the Labour Department of the State Government. It is a known history that the Railway workers fought for many labour rights over one century. Yet a Society run by them are attempting to deny legal rights by stalling the application of certified Standing Orders to their workers by filing the writ petition and getting a stay of the impugned communication for over a decade. The impugned communication sent by the respondent is nothing but a directive to the petitioner to get their Standing Orders certified for their workmen.
(3.) It is seen from the records that the General Secretary of the All India Multi State Societies' employees Association, Chennai had sent a letter to the state labour department dated January 24, 2000 complaining that the petitioner society had not got a certified standing orders in terms of the Industrial Employment (Standing Orders) Act, 1946 (for short 'Standing Orders Act').;