MANAGING DIRECTOR TAMIL NADU KUDINEER VADIGAL VARIYAM Vs. TAMIL NADU KUDINEER VADIGAL VARIYA OOZHIYAR CENTRAL ORGANISATION REP BY ITS GENERAL SECRETARY

JUDGEMENT

(1.) These three Writ Petitions challenge a common award passed by the Industrial Tribunal, Chennai in I.D. No. 30 of 2000, I.D. No. 27 of 2001 and I.D. No. 55 of 2001 dated17.3.2006. All the three disputes relate to the demand of the trade union, namely, Tamil Nadu Kudineer Vadikal Variya Oozhiyar Madhiya Amaippu to the maximum bonus at the rate of 20% in respect of the accounting years 1997-98, 1998-99 and 2000-2001, On the dispute raised by the trade union, the State Government issued G.O. (D) No. 86, Labour and Employment Department dated 8.2.2000 referring the dispute relating topayment of bonus at the rate of 20% for the accounting year1997-98 for adjudication by the Industrial Tribunal.

(2.) The Industrial Tribunal took up the dispute as I.D. No. 30 of 2000 and issued Notice to the parties. There after, for the successive year 1998-99, once again similar dispute was raised and that was referred for adjudication by G.O.(D) No. 243, Labour and Employment Department dated 31.3.2001. That dispute was taken on file as I.D. No. 27 of 2001. Similarly for the year 2000-2001, theTrade Union demanded interest plus ex-gratia payment at therate of 20% and that issue was referred for adjudication by G.O. (D) No. 1027, Labour and Employment Department dated 26.11.2002. The said dispute was taken on file I.D. No. 55 of 2002. The Tribunal consolidated all the three disputes andconducted a joint trial.

(3.) Before the Tribunal, on behalf of the trade union, S. Chandrasekaran was examined as W.W.1 and on their side, 26 document were filed and marked as Ex.W.1 to Ex.W.26. On theside of the Tamil Nadu Water Supply and Drainage Board (forshort 'TWAD Board'), one S.Paranthaman, who was the Office Superintendent was examined. On the side of the TWAD Board, 10 documents were filed and marked as Ex.M.1 to Ex.M.10.