- (1.) Heard the learned counsel for the parties.
(2.) It is not in dispute that the members of the respondent-Union are claiming their right under the provisions of The Tamil Nadu Industrial Establishments (Conferment of Permanent Status To Workmen) Act, 1981.
(3.) It has been submitted that while deciding the writ petitions and the connected matters, the High Court did not consider the fact whether the aforesaid Act is applicable to the members of the respondent-Union and the said submission appears to be correct.;