A. BABU Vs. PRESIDING OFFICER, PRINCIPAL LABOUR COURT

JUDGEMENT

(1.) The Petitioners have filed these Writ Petitions seeking issuance of Writ of Certiorarified Mandamus to call for the records and to quash the Award, dtd. 15/3/2017 passed in I.D. Nos.4, 3 & 2 of 2015 respectively, by the Presiding Officer, Principal Labour Court, Vellore and to consequently direct the Second Respondent to reinstate the Petitioners in service with continuity of service, Back Wages and all other attendant benefits.

(2.) Since the issue involved in these Writ Petitions are one and the same, they are heard together and disposed of by way of a common Order.

(3.) The case of the Petitioners is that the Petitioners were employed under the Second Respondent from 17/6/2009 to 14/3/2014, 2000 to 29/5/2014 and 2001 to 26/5/2014 respectively. The Petitioners worked for more than 300 days per calender year from the date of their appointment, however, they were not paid with Minimum Wages, double Wages for the over time work and were not issued with wage slips and ESI, PF. The Petitioners were repeatedly requesting the Second Respondent-Management to give them the above said statutory benefits and being irked by the same, the Second Respondent terminated the services of the Petitioners.