THE DIRECTOR, INDIAN INSTITUTE OF SPICES RESEARCH (I.I.S.R) AND ORS. Vs. PERAMBRA AREA ESTATE LABOUR UNION AND ORS.

JUDGEMENT

(1.) THESE appeals are filed by Respondents 1 and 2 against the common judgment of the learned Single Judge dated 10.04.2015 in W.P.(C) Nos. 7764 and 12379 of 2014. By the said judgment, learned Single Judge has allowed the writ petitions and granted the reliefs sought for. It is aggrieved by the judgment, these writ appeals are preferred.

(2.) SINCE the writ petitions are disposed of by the learned Single Judge by a common judgment and the subject matter of the writ petitions are concerning the employees, common in both the writ petitions and the intrinsic connection in the subject matter, we are disposing these appeals also by a common judgment. The facts given in W.A. No. 1768 of 2015 are narrated for the purpose of the disposal of these appeals.

(3.) AS per Ext.P1 award dated 29.06.1999, the Labour Court, Kozhikode found that the denial of employment to the workmen, by the 1st and 2nd Respondents was not justified and accordingly the Labour Court directed the Manager of the 1st Respondent to recommend the services of the party Respondents herein as casual workers within one month from the date of publication of the Award in the official Gazette. Further, it was found by the Labour Court that the workers were not entitled to receive any back wages but ordered to provide compensation of Rs. 1,000/ - each to the workers.