MANAGEMENT OF MADURA COATS PVT LTD Vs. PRESIDING OFFICER

JUDGEMENT

(1.) Three writ petitions being W.P.(MD). Nos. 10199 & 10202 of 2009 and 9765 of 2010 were filed by the Management of Madura Coats Pvt. Ltd as well as Managing Director, Madura Coats Pvt. Ltd. In these writ petitions the contesting Respondents are M/s.S. Balasubramanian, M. Alagu Selvaraj and P. Robert Thiravia Raj respectively. The very same contesting Respondents have also filed three writ petitions being W.P.(MD). Nos. 1233, 1234 & 13724 of 2010. W.P.(MD). No. 1233 of 2010 was filed by M. Alagu Selvaraj. W.P.(MD). No. 1234 of 2010 was filed by S. Balasubramanian. W.P.(MD). No. 13724 of 2010 was filed by P. Robert Thiravia Raj. For convenience, the parties are referred to as management and workman. In cases where a special reference was required the name of the individual workers are referred to in this order.

(2.) In all the writ petitions, the challenge is to the awards, dated 30.03.2009, passed by the Labour Court, Tirunelveli, in I.D. No. 156 of 1996 (M. Alagu Selvaraj), I.D. No. 148 of 1996 (S. Balasubramanian) and I.D. No. 147 of 1996 (P. Robert Thiravia Raj). In all the three cases separate award has been passed.

(3.) The writ petitions in W.P.(MD). No. 10199 & 10202 of 2009 were admitted on 09.10.2009. Pending admission, orders of interim stay were granted. W.P.(MD). No. 9765 of 2010 was admitted on 28.07.2010 and also an interim stay was granted. Subsequently, on 06.01.2010 this Court directed the Petitioner management to deposit the entire award amount to the credit of the industrial dispute with the labour Court within six months. Thereafter, this Court modified the said order on 26.02.2010. In respect of W.P.(MD). No. 10199 of 2009, the Court held that the management should deposit Rs. 4,00,000/-to the labour Court and the labour Court in turn was directed to invest the amount in a nationalised bank for a period of two years with liberty to the worker to withdraw the interest quarterly. In respect of W.P.(MD). No. 10202 of 2009, the interim order was modified with a direction to deposit Rs. 6,00,000/-with the labour Court, which in turn was directed to invest the same in any one of the nationalised bank for a period of two years with liberty to the worker to withdraw the quarterly interest. In W.P.(MD). No. 9765 of 2010, the interim stay order still continues without further orders.