SHREE VINAYAKA DEVASTHANA SAMITHI Vs. KAMALAMMA

JUDGEMENT

(1.) THESE four Writ Petitions arise out of two awards passed by the First Additional Labour Court, Bangalore in I. D. Nos. 15/ 2004 and 16/2004 both dated 25. 2. 2008. W. P. Nos. 8012/2008 and 8013/ 2008 are by the management. W. P. Nos. 12073/2008 and 12074/2008 are by the workmen viz. , P. Krishnappa and Smt. Kamalamma - workmen.

(2.) MANAGEMENT has filed the writ petitions against the direction of the Labour Court for reinstatement of the workmen whereas, both the workmen have filed writ petitions against the denial of backwages and consequential benefits.

(3.) BOTH the workmen sought for reference of dispute against the termination of their services. It is stated that, both the workmen were removed from service on 28. 5. 1999. It is also stated that, both the petitioners are husband and wife.