J ILANGO Vs. LABOUR COURT CUDDALORE

JUDGEMENT

(1.) THESE three Writ Petitions were filed by the three different workmen working in the respondent management. In all the three Writ Petitions, the challenge is to the individual awards passed by the Labour Court, Cuddalore in I.D.No.85 of 2002, I.D.No.84 of 2002 and I.D.No.83 of 2002 respectively. In all the three awards, the Labour Court had declined to grant any relief to the three petitioners and dismissed the individual Industrial Disputes raised by them.

(2.) THE first two Writ Petitions were admitted on 26.10.2007 and the third Writ Petition was admitted on 7.12.2007. Though the three Writ Petitions arose out of three different Industrial Disputes, but the cause of action in respect of the three Industrial Disputes related to an incident, in which the petitioners were alleged to have grievously assaulted one Krishnadoss, another employee of the same Company.

(3.) SIMILARLY, the petitioner Senthil Kumar in his explanation dated 20.4.2001 stated that he did not come to the Section on the said day and he was working in the Effluent Treatment Plant and he never went to the workshop section. He came to know about the incident only when the Security Officer Krishna Gopal informed him and he continued to work in the same place. The explanation of Elango, the petitioner in another Writ Petition was that of same as that of Yuvaraj, the 3rd Writ Petitioner.