Madras High Court: A Division Bench of R. Subbiah and R. Pongiappan, JJ. issued notice to T.N. Government to reply on the plea for declaring special holidays for certain industrial establishments.
Present petition was filed with the aim to seek direction to respondents 1 and 2 to pass orders notifying the period of lockdown from 24-03-2020 to 14-04-2020 as special holidays for industrial establishments, excluding establishments which were allowed to function, in terms of powers vested under Section 3(2) of Tamil Nadu (National, Festival and Special Holidays) Act.
Notice for respondents with regard to the above was taken by Additional Advocate General, S.R. Rajagopal assisted by Government Pleader V. Jayaprakash Narayanan and Special Government Pleader, E. Balamurugan.
Affidavit for the said to be filed on 20-04-2020. [S. Ravindran v. Chief Secretary, Government of T.N., 2020 SCC OnLine Mad 936, decided on 16-04-2020]