MANAGEMENT POTTIAPURAM PRIMARY AGRICULTURAL CO-OPERATIVE BANK DISTRICT Vs. PRESIDING OFFICER LABOUR COURT

JUDGEMENT

(1.) THESE writ petitions have been filed by the petitioner's Society, challenging the orders passed by the 1st respondent allowing the application filed under Section 33C(2) of the Industrial Disputes Act by quantifying the amount payable by the petitioner to the respondents with interest.

(2.) THE 2nd respondents in W.P.No.12140 of 2003 has been working as Night Watchman and in W.P.No.12141 of 2003 has been working as a Jewel Appraiser with the petitioner. THEre was a settlement between the 2nd respondents and the Union under Section 12(3) of the Industrial Disputes Act on 16.03.1994. After the said settlement, another settlement was arrived at under Section 18(1) of the Industrial Disputes Act on 31.07.1999. Based upon the above said two settlements, the 2nd respondent in both the writ petitions herein approached the Labour Court, Salem, the 1st respondent herein seeking payment under Section 33C(2) of the Payment of Industrial Disputes Act. THE said application was allowed by the 1st respondent and challenging the same, the present writ petition has been filed.

(3.) HEARD Mr.M.S.Palaniswamy, learned counsel appearing for the petitioner and none appeared for the respondents.