V KALYANI Vs. OFFICIAL LIQUIDATOR

JUDGEMENT

(1.) In all these applications, the prayer is to condone the delay in filing claim application in Form-66 to claim the amount due to the workmen under Award passed by the learned Labour Court. In support of these applications, it is pleaded that industrial dispute challenging the suspension of operation of industrial concern by the management was referred for adjudication to the Industrial Tribunal, Chennai, wherein an ex parte Award was passed on 19.11.2004, holding the "Suspension of Operation" to be illegal and that the workmen working in the industry were entitled to wages for the entire period, when the operation was kept under suspension.

(2.) The applicants also filed claim petitions, which were adjudicated and an award was passed in favour of the applicants.

(3.) The case of applicants is that the employer, i.e. company has been ordered to be wound up by this Court, therefore, the applicant workmen want to file claim application with the Official Liquidator based on the award passed by the learned Industrial Tribunal / Labour Court in their favour.