PRAMOD KUMAR Vs. CONTINENTAL TELEPOWER INDUSTRIES LTD

JUDGEMENT

(1.) C. M. No. 10874/2009 in W. P. (C.) No. 11312/2009 Exemption as prayed for is granted subject to all just exceptions. The workmen, who are four in number, have filed this writ petition seeking to challenge an industrial award dated 21. 08. 2008 passed by the industrial Adjudicator awarding them compensation of Rs. 1,00,000/-, rs. 80,000/-, Rs. 60,000/- and Rs. 60,000/- respectively to each one of them in lieu of their claim for reinstatement and back wages for alleged termination of their services by the management of the respondent w. e. f. 26. 12. 2005.

(2.) HEARD.

(3.) THE petitioners were appointed by the management of the respondent to the post of Insulation Operator on different dates between 1989 to 2001. They alleged termination of their services by the management of the respondent w. e. f. 26. 12. 2005 and had raised an industrial dispute with regard to their termination before the Labour Court. The petitioners in their statement of claim filed before the Labour Court had claimed their reinstatement with back wages.