N.M. ANTONY ST. ANTONYS DECORATION SERVICE, NELLIKKAPRAMBU PERANDOOR ROAD, KALOOR, KOCHI Vs. INDUSTRIAL TRIBUNAL, ALAPPUZHA

JUDGEMENT

(1.) The appellant, the petitioner in W.P.(C) No. 2101 of 2007, is aggrieved by the judgment dated 12.07.2016, through which a learned single Judge of this Court sustained Ext.P5 award rendered by the Industrial Tribunal, Alappuzha, with part-modifications, though: The appellant shall pay to the respondent workmen 60 days' wages each.

(2.) The facts in brief are that the appellant, a propriety concern, is engaged in the business of 'putting up of pandals, stages, etc.' The respondents 2 to 12 are the workmen in his establishment. Soon, the workmen raised an industrial dispute that their services had been dispensed with and that they had been unjustly denied wages. The Government, in turn, referred the dispute for adjudication to the Industrial Tribunal under the Industrial Disputes Act, 1947.

(3.) Through Ext.P5 award, the first respondent Tribunal directed the appellant to pay 90-days' wages to each of the respondents 2 to 12 in full and final settlement of his claim. Aggrieved, the appellant filed W.P.(C) No. 2101 of 2007: The learned Single Judge, through a judgment dated 12.07.2016, partly modified the award-the compensation should be 60-days' wages, instead of 90-days'. Further aggrieved, the appellant is before us.