NIRVAGAM Vs. PRESIDING OFFICER, INDUSTRIAL TRIBUNAL, TAMIL NADU

JUDGEMENT

(1.) The petitioner has filed the present writ petition, seeking to challenge an Award passed by the first respondent Industrial Tribunal, dated 10.11.2008 made in I.D.No.46 of 2002. By the impugned Award, the Tribunal held that suspension of operation of tannery, i.e., RSLB Tannery, Vaduganthangal with effect from 15.4.2002 was not justified and the workers were entitled for full wages.

(2.) The writ petition was admitted on 05.08.2009. Pending the writ petition, this court had directed the management to deposit Rs.2 lakhs to the credit of I.D.No.46 of 2002 with the first respondent. On notice from this court, the second respondent is represented through their counsel. When the matter came up on 12.8.2011, this court directed the original records to be produced from the Industrial Tribunal. Accordingly the Registry received the file and circulated it for perusal by this court.

(3.) Heard the arguments of Mr.S.Ravindran, learned counsel leading for Mr.S.R.Shanmugadoss, the learned counsel for the petitioner management and Mr.S.T.Varadarajulu, learned counsel for the second respondent union.