MANAGEMENT GORDON WOODROFFE LIMITED Vs. PRESIDING OFFICER

JUDGEMENT

(1.) This writ petition came to be posted on being specially ordered by the Honourable Chief Justice vide order dated June 14, 2012. In this writ petition, the petitioner is the Management of Gordon Woodroffe Limited and have come forward to challenge the order dated December 23, 2004 passed by the first respondent Principal Labour Court, Chennai, in C.P. No. 48/1999. By the impugned order, the Labour Court computed a sum of Rs. 38,44,956/- as due and payable to the second respondent workman.

(2.) The writ petition was admitted on August 8, 2005. Pending the writ petition, an interim stay was granted on the condition that the petitioner should deposit a sum of Rs. 5,00,000/- to the credit of the claim petition with the Labour Court within six weeks failing which the interim stay was liable to be vacated.

(3.) As against the interim order, the 2 petitioner Management preferred a writ appeal in W.A. No, 1874/2005. A Division Bench of this Court held that the direction to deposit Rs. 5,00,000/- was reasonable and since the time for deposit had expired, a further time extension was granted, vide order dated February 6, 2006.