MANAGEMENT OF RSL INDUSTRIES Vs. PRESIDING OFFICER

JUDGEMENT

(1.) IN W.P.No.5497 of 2006, the petitioner is the Management of RSL Industries, Textile Division, Coimbatore. They have come forward to file the writ petition, challenging a common order passed by the first respondent Labour Court, Coimbatore in C.P.Nos.674 to 707 of 2004 and 709 to 730 of 2004. By the impugned order dated 18.11.2005, the Labour Court computed the amounts in favour of the contesting respondents pertaining to the claim for wages for the period from 12.12.2003 to 31.05.2004 depending upon their salary. The Labour Court held that they were entitled for full wages in terms of 25 -O(6) of the Industrial Disputes Act, 1947 (for short I.D.Act).

(2.) THE writ petition was admitted on 28.02.2006. Pending the writ petition, an interim stay was granted on the same day. Subsequently, it was extended on 03.04.2006. The aggrieved contesting respondents filed vacate stay application in WPMP.No.147 of 2008 and the same was dismissed by this Court. The interim stay was made absolute by an order dated 03.11.2008.

(3.) WHEN these two writ petitions were pending, the very same Management had filed three other writ petitions being W.P.Nos.3901 to 3903 of 2009. In those writ petitions, they had challenged different orders passed by the Labour Court in C.P.Nos.181 of 2005, 1101 of 2004 and 1102 of 2004. Those three writ petitions were admitted on 27.04.2009. Pending those writ petitions, an interim stay was granted.