P THIRUMAN Vs. PRESIDING OFFICER LABOUR COURT

JUDGEMENT

(1.) THE prayer in all these writ petitions are to quash the common award dated October 11, 2004 passed in I.D. Nos. 887/1998, 888/1998, 889/1998, 64/1999, 65/1999, 108/2001, 110/2001 and 312/2001.

(2.) THE eight individual workmen, engaged in the second respondent management on daily wage basis, have jointly filed W.P. No. 3211/2006 challenging the award of the Labour Court dated October 11, 2004 denying reinstatement with continuity of service and backwages, whereas W.P. Nos. 10711 to 10718/2006 are filed by the management against the respective workman so far as the grant of compensation at the rate of Rs. 25,000/- to them.

(3.) THE first and second petitioners in W.P. No. 3211/2006 were examined as Pws.1 and 2 before the Labour Court and Exhibits P-1 and P-2 were marked. THE management neither examined any witness nor marked any document on their behalf.