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

JUDGEMENT

(1.) THE first among these writ petitions originated when respondents 1 and 2 started to recover amounts from the present salary of the petitioners on the ground that the salary and dearness allowance paid to them were in excess.

(2.) IN W.P.(C) No. 7764 of 2014, the petitioners seek to implement Exts. P6, P7 and P8 orders, and for a direction to pay the arrears due to them with effect from 1.7.2006 within a time frame fixed by this Court.

(3.) THE petitioners through their union had represented to respondents 1 and 2 to re -fix and disburse to them the salary at Rs. 340/ - with 45%, and its arrears of the same from 1.7.2009. As a counter blast, the first respondent passed Ext. P11 order dated 16.4.2013 denying employment to the petitioners. Challenging that order, the petitioners filed W.P.(C) No. 11576 of 2013 before this Court and that writ petition is pending consideration before this Court. Subsequently, as per the order dated 25.4.2013, the petitioners were re -employed from 16.5.2013 onwards.