ANANTHAPADMANABHA Vs. MANAGEMENT OF HIMALAYA DRUG COMPANY

JUDGEMENT

(1.) The Petitioners have filed the claim petition before the Presiding Officer, Industrial Tribunal in A.I.D. No.6/2010 praying the Tribunal to direct the Second Party/respondent to pay difference of additional compensation to Petitioners/first party on par with their junior employees.

(2.) After issuance of notice to the Respondent - Company, the Government has referred the dispute to the Additional Industrial Tribunal at Bangalore for adjudication of the points of reference vide order dated 18.10.2010 and framed the following point:

(3.) The reference has been adjudicated by the Industrial Tribunal and the Tribunal by its order dated 17.09.2014 allowed the I.A. No.1 filed by the respondent - company under Section 11(1) and (3) of Industrial Disputes Act, 1947 read with Section 151 of CPC and directed the first party/petitioners herein to deposit the amount taken under the Voluntary Retirement Scheme within a period of 90 days without any interest from the date of order, failing which the reference stands rejected. Hence, the present writ petitions are filed. The prayer made by the petitioners in the writ petition is to set aside the order dated 17.09.2014 and to direct the Tribunal to reconsider the reference as made by the Government.