MANAGEMENT Vs. A SHANKAR

JUDGEMENT

(1.) W.P.Nos.19923 and 19930 of 2000 are filed by the management, Nilgiri District Cooperative Milk Producers Union against the Award I.D.Nos.208/97 and 105/97 dated 7.9.2000. By the impugned Award, the 2nd respondent Labour Court, Coimbatore directed the reinstatement of the 1st respondent with service continuity but without backwages. Aggrieved by the said Award, the two Writ Petitions have been filed.

(2.) BOTH the Writ Petitions were admitted on 28.11.2000 and interim stay was granted. On application taken out by the contesting 1st respondents, this Court by an order dated 13.3.2001 directed the payment of monthly salary to the workmen in terms of Section 17-B of the Industrial Disputes Act. This Court directed that each of the workmen shall be paid Rs.750/- per month being the last drawn salary commencing from 1.4.2001. It is stated by the learned counsel for the petitioner that the said order has been given effect to.

(3.) THE brief facts leading to passing of the Award are as follows: