MANAGEMENT OF COIMBATORE DISTRICT CONSUMER COOPERATIVE WHOLESALE STORES LTD Vs. PRESIDING OFFICER LABOUR COURT

JUDGEMENT

(1.) AT this stage of the hearing of the Writ Petition, the learned counsel appearing on behalf of the respondents 2 to 25, had placed before this Court, an order, dated, 31.03.2006, made in W.P.No.40444 of 2005, which is extracted as follows: "This writ petition is filed seeking for issuance of a writ of certiorari, to call for the records of the First Respondent Labour Court, Coimbatore in relation to its common order in the Computation Petition Nos.706, 707, 708 and 709 of 2003 dated 13.07.2005 and quash the same.

(2.) THE gist of the facts as could be culled from the affidavit filed along with the petition is that the petitioner management is aggrieved over the common order of the Labour Court passed in the computation petitions filed by the respondents 2 of 5 herein, who were the employees of the management. Originally, the respondents 2 to 5 herein availed the benefits of Voluntary Retirement Scheme and retired from services as early as in the year 2000 itself. During such period of their employment, the respondents 2 to 5 herein went on strike for a period of 8 days, for which the petitioner management deducted the wages and hence aggrieved over the same the respondents 2 to 5 herein after about 2 1/2 years from the date of the voluntary retirement approached the Labour Court for computation and accordingly obtained an order, which is under challenge in this writ petition.

(3.) UPON considering the submissions of the learned counsel for either side and on a perusal of the impugned order, it is clearly seen that the Labour Court has well considered the submissions of either parties and has come to such a conclusion of awarding the claim made by the respondents 2 to 5, which needs no interference by this Court, has having been found justifiable and accordingly the same is dismissed. No costs. "