WORKMEN REPRESENTED BY TAMIL NADU HOUSING BOARD DIPLOMA ENGINEERS UNION, REPRESENTED BY ITS SECRETARY K SABANAYAGAM; THE MANAGEMENT OF TAMIL NADU HOUSING BOARD, MADRAS Vs. TAMIL NADU HOUSING BOARD

JUDGEMENT

(1.) Since both the writ petitions relate to the same subject-matter, they are being disposed of by the following common order. In W.P.No. 2749 of 93, the workmen represented by Tamil Nadu Housing Board Diploma Engineers' Union through its Secretary K. Sabanayagam seeks to issue a Writ of Mandamus, directing the respondents to pay the balance of 11 2/3 per cent Bonus to their employees for the accounting year 1982-83.

(2.) In Writ Petition No. 1131/97, aggrieved by the order in M.A.351/94 in I.D.28/86 of the Industrial Tribunal, Madras dated 29-11-95, the Tamil Nadu Housing Board challenges the same on various grounds and for direction to the third respondent to restore their petition to set aside the ex parte award passed in I.D.28/86 dated 25-11-89.

(3.) The case of the workmen is briefly stated hereunder: