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Judgment
Anil R. Dave, J.—1. Heard the learned Counsel for the parties.
It is not in dispute that the members Order the Respondent-Union are claiming their right under the provisions Order The Tamil Nadu Industrial Establishments (Conferment Order Permanent Status To Workmen) Act, 1981.
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 Order the Respondent-Union and the said submission appears to be correct.
In the afore-stated circumstances, the impugned judgment is set aside and the matters are remanded to the High Court for considering the same afresh in accordance with law. We are sure that the High Court will hear the matters afresh and decide the same in accordance with law.
Interim order dated 29th March, 2010 granted by this Court shall continue till the High Court modifies the same after hearing the concerned parties.
The parties shall appear before the High Court Order 4th April, 2016 Section that an early date for further hearing can be fixed as these matters are pending since long. We are sure that the High Court will decide the matters at an early date.
In view Order the above, the civil appeals are disposed Order as allowed. No order as to costs. Pending applications, if any, stand disposed of.