MANAGEMENT OF SUNDARAM INDUSTRIES LTD Vs. INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) THE petitioner is the Management of M/s.Sundaram Industries Ltd., running its Rubber Factory located at Kochadai, Madurai. THEy have filed the writ petition, seeking to challenge the Award passed by the first respondent Industrial Tribunal made in I.D.No.115 of 2000 dated 30.01.2010.

(2.) BY the impugned Award, the Tribunal dealt with the dismissal of the 16 workmen covered by the Government Order of reference in G.O.(D).No.271, Labour and Employment, dated 27.03.2002 which was raised by the second respondent Trade Union.

(3.) HEARD the arguments of Ms.D.Veda, learned counsel for the petitioner Management and Mr.V.Prakash, learned Senior Counsel leading Mr.T.Ramkumar, counsel for the second respondent Trade Union.