SPORTS AUTHORITY OF INDIA Vs. LABOUR COMMISSIONER

JUDGEMENT

(1.) Of the aforesaid three Writ Petitions, the Writ Petition (C) Nos. 5574/1999 and 5745/1999 have been filed challenging the recovery certificates dated April 06, 1999 issued by the office of respondent No. 1 in W.P.(C) 5574/1999 and respondent No. 2 in W.P.(C) No. 5745/1999 pursuant to the award dated May 28, 1998 in I.D. No. 194/1995 in an Industrial Dispute raised by the respondent No. 2 in Writ Petition (C) No. 5574/1999 and the respondent No. 5 in Writ Petition (C) No. 5745/1999.

(2.) The Writ Petition (C) No. 2482/2002 is filed against the award dated May 28, 1998 in I.D. No. 194/1995 by the Sports Authority of India (referred as petitioner in this Judgment) wherein the Labour Court has directed the reinstatement of those claimants, who have signed the statement of the claim with 30% back wages. Since the genesis of all the three writ petitions is the award dated May 28, 1998, all the three writ petitions are being heard and decided by this common order.

(3.) The facts are being culled out from the Writ Petition (C) No. 2482/02 wherein the challenge is made to the award dated May 28, 1998, and the parties are being referred to in terms of their position in the Memo of Parties.