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Judgment
F.M. Ibrahim Kalifulla, J.—The order impugned in this writ petition is the one passed by the respondent in I.A. No. 782 of 1993 in I.D. No. 130 of 1993, dated February 10, 1993, sustaining the objection raised at the instance of the second respondent with regard to the appearance of one Sri B. Thangasamy on behalf of the petitioner in his capacity as an executive committee member of the chamber of Commerce as provided u/s 36(2) of the Industrial Disputes Act.
The learned Counsel appearing on either side brought to my notice of a judgment of his Lordship Justice Sri P. SATHASIVAM rendered in R.M Duraiswamy v. Presiding Officer, Labour Court, Salem and Ors. (1998)-I-LLJ-176 holding that the said Sri B. Thangaswamy who was an executive committee member of the Indian Chamber of Commerce cannot be held to be an officer of an Association of Employers. The question involved in this writ petition is directly covered by the above referred judgment, following the ruling of the said judgment the order impugned in this writ petition is sustained. The writ petition fails and the same is dismissed. No costs. Consequently, the connected W.M.P. is also closed.