ASSOCIATED PUBLISHERS MADRAS LIMITED Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) THE same point is involved in all these proceedings and also the petitioner and the appellant are the same. Hence, a common order.

(2.) W.A. No. 477 of 1978 is directed against W.P. No. 3797 of 1978. W.A. No. 78 of 1982 is directed against W.P. 2316 of 1979 and W.A. No. 654 of 1982 is against W.P. No. 1991 of 1980. In W.P. No. 3797 of 1978 the appellant sought to quash the order of the Government, the sole respondent therein, who rejected the appellant's application for grant of exemption from the payment of bonus for the year 1976-'77 (from 1st February, 1976 to 31st January, 1977). In W.P. No. 2316 of 1979, the order of the Government, the sole respondent therein refusing to grant exemption to the appellant from the payment of bonus for the year ending 31st January, 1978 is challenged so too, in W.P. No. 1991 of 1980, the order of the Government refusing to grant exemption to the appellant from the payment of bonus for the year ending 31st January, 1979 is sought to be quashed. These three writ petitions along with the three other petitions filed by The Wheel and Rim company of India as against the Government went were disposed of by a common order by Mr. Justice Sathiadev. These petitions were dismissed by the learned Judge by his common order dated 21st September, 1981. It may be stated at this stage that the three appeals preferred by The Wheel and Rim Company of India were dismissed already as withdrawn.

(3.) IN W.P. 3767 of 1983 and W.P. 4165 of 1983, the order of the 1st respondent (Presiding Officer, Labour Court, Madras) fixing the quantum of bonus for respondents 2 to 30 and for respondents 2 to 16 respectively is sought to be quashed, while in W.P. No. 6825 of 1982, the order of the 1st respondent (Presiding Officer, First Additional Labour Court, Madras) fixing the quantum of bonus for the 2nd respondent is sought to be quashed.