DHANALAKSHMI MILLS LTD Vs. PRESIDING OFFICER COIMBATORE

JUDGEMENT

(1.) HEARD Mr.Ravi appearing for M/s Gupta and Ravi and Mr.K.M.Ramesh appearing for the contesting respondents.

(2.) ALL these writ petitions were filed by the petitioner-Management seeking to challenge the common order dated 21.01.2011 passed by the first respondent-Labour Court, Coimbatore in Claim Petition Nos.291 to 293 and 295 to 297 of 2008.

(3.) THE facts leading to this case are as follows: THE contesting-second respondents in these writ petitions filed claim petitions before the first respondent-Labour Court under Section 33-C(2) of the Industrial Disputes Act (In short as I.D.Act). THE claim petitions were filed separately by each of the contesting respondents- workmen claiming wags for the period from 15.04.2006, the date on which they were terminated from service prematurely till the date on which they have actually terminated from the services of the petitioner-Mill.