MANAGEMENT, INDIA CEMENTS LTD Vs. PRESIDING OFFICER

JUDGEMENT

(1.) Assailing the respective Orders passed by the 1st Respondent in allowing the respective computation Petitions filed by Respondents 3 to 25 claiming wages, the present Writ Petitions have been filed.

(2.) The Respondents herein have filed computation Petitions for various periods between October, 1998 and February, 2013, claiming wages from the Petitioner, on account of the termination of their services. The respective computations were allowed by the 1st Respondent/Labour Court vide the aforesaid impugned Orders by holding that Workmen/Respondents 3 to 25 are entitled to receive the Compensation amount.

(3.) For the sake of brevity, the Petitioner and the Respondents 3 to 25 will be referred to as 'Petitioner' and 'Workman'.