P SUNDARARAJ Vs. PRESIDING OFFICER

JUDGEMENT

(1.) Since the relief sought by the Petitioners arise out of the same cause of action, these writ petitions are decided by a common order.

(2.) It is the case of the Petitioners that they joined the services of the 2nd Respondent Management as Salesmen in the year 1980. On 19.11.1980, the 2nd Respondent Management orally denied work to 1069 workmen for indulging in strike. The Petitioners were also terminated from service on 19.11.1980. The Tamil Nadu Dairy Development Corporation Employees Union (hereinafter referred to as the 'Union') raised industrial dispute regarding denial of employment to 1069 workmen and the same was taken up as I.D. Nos. 31 of 1985 and 70 of 1986 on the file of the Industrial Tribunal, Tamil Nadu, Chennai. After adjudication, the Industrial Tribunal, Chennai passed a common Award dated 17.2.1997 directing reinstatement of 1069 workmen with continuity of service, with 25% backwages and with all other attendant benefits. The Petitioners herein were also granted reinstatement in service.

(3.) The 2nd Respondent has filed counter affidavit. The averments of the Petitioners that they were granted reinstatement on 10.3.1997 vide common Award dated 17.2.1997 passed by the Industrial Tribunal in I.D. Nos. 31 of 1985 and 70 of 1986 and that the Respondent Management dismissed the Petitioners from service by an order dated 24.12.2003 after following due process of law for serious misconduct of misappropriation of sale proceeds of the Federation are admitted by the 2nd Respondent in the counter.