- (1.) The writ petition has been filed challenging the impugned notification dated 8th December, 2014 under section 10 of the Industrial Disputes Act, 1947 (hereinafter referred as the Act of 1947) referring the following dispute for adjudication:- "Whether the action of Secretary, Andaman Nadar Uravinmurai Sangam (and its unit KEMS) preventing Smti N.Manimekalai, ExClerk and Shri V.Kamaraj, Ex-Driver from performing their duty in Kamaraj English Medium School w.e.f 14/05/2014 is legal and justified? If not, what relief the Workmen are entitled to?"
(2.) It appears that the aforesaid employees, being respondent nos. 5 & 6 herein, had been dismissed from service by order No.97 dated 22.10.2013 and order No.46/KEMS/2013-14/508 dated 20.08.2013 without following the procedure laid down under the Act of 1947 and bye-laws of Andaman Nadar Uravinmurai Sangam. The matter was referred to conciliation before the Conciliation Officer.
(3.) It is apposite to mention that the aforesaid conciliation proceeding was challenged before this Court in WP No.173 of 2014 and WP No.174 of 2014. Both the writ petitions were dismissed by order dated 3rd July, 2014.;