C.R. MANOHARAN, (OWNER, POORNASREE TRAVELS), KARAYATHASRA VEEDU, POONITHURA P.O., THRIPUNITHURA Vs. LABOUR COURT, ERNAKULAM

JUDGEMENT

(1.) These writ petitions are filed by the management and the workman, challenging the award of the Labour Court, Ernakulam, in an industrial dispute raised by the workman alleging denial of employment by the management. The Labour Court, after holding that the workman was employed under the management and he was illegally denied employment under the management, awarded to the workman a compensation of Rs. 78,000/-.

(2.) WP(C) No.23757/2011 is filed by the management, challenging the award on the ground that there was no evidence before the Labour Court to establish that the workman was employed under the management. According to the management, there was no evidence on record to show the relationship between the workman and the management.

(3.) WP(C) No.26968/2011 is filed by the workman, challenging the award on the ground of inadequacy of compensation. The case of the workman is that the Labour Court erred in taking 15 days' average pay while calculating compensation.