PLANTATION WORKERS UNION CONGRESS REP BY ITS GENERAL SECRETARY COONOOR Vs. JOINT COMMISSIONER OF LABOUR COIMBATORE

JUDGEMENT

(1.) THE writ petition is filed for issuance of a writ of declaration to declare that the action of the second respondent in seeking to reduce the wages payable to workmen employed by them, from Rs.76.85/- to Rs.55/- as illegal, arbitrary and unjust and also violative of Section 19 read with Section 9(A) and 33(1)(a) of I.D. Act and consequently for a direction to the second respondent to continue to pay the amounts and benefits flowing from the settlement dated 8.3.2000 to all the workmen concerned till the settlement dated 8.3.2000 is replaced either by a settlement of Award.

(2.) TODAY, learned counsel appearing for the second respondent produced before this court a copy of the settlement reached between the parties under Section 18(1) of the Industrial Disputes Act duly signed by the representatives of the Management and representatives of the workmen. Recording the same, the writ petition is closed. The copy of the settlement shall form part of the order. Consequently the connected W.P.M.P is closed. No costs.