MALABAR CRUMB RUBBER FACTORY WORKERS UNION, (HMS) Vs. KOZHIKODE DISTRICT CO-OPERATIVE RUBBER MARKETING SOCIETY LIMITED

JUDGEMENT

(1.) Both these review petitions arise from the common judgment dtd. 6/11/2024 in W.P.(C) Nos.12226/2023 and 7091/2024. The writ petitioner in W.P. (C) No.7091/2024 is the review petitioner in RP No.1283/2024 and respondents 1 to 4 and 6 to 41 in W.P.(C) No.12226/2023 are the review petitioners in RP No.1290/2024.

(2.) W.P.(C) No.12226/2023 has been filed by the Kozhikode District Co-operative Rubber Marketing Society Limited as the 1st petitioner and the Malabar Crumb Rubber Factory as the 2nd petitioner. The petitioners sought to quash Ext.P13 order passed in CP No.38/2019 of the Labour Court. W.P.(C) No.7091/2024 was filed by the Malabar Crumb Rubber Factory Workers Union (HMS) and another who sought to quash Ext.P4 tender notice and to speed up the revenue recovery steps initiated as per Ext.P3 series.

(3.) The Labour Court, Kozhikode passed an Award dtd. 26/3/2005 in ID No.3/2001 holding that the lock out declared by the Malabar Crumb Rubber Factory was illegal. The workers were held entitled to full wages.