CHEMPLAST SANMAR LIMITED Vs. PRESIDING OFFICER LABOUR COURT

JUDGEMENT

(1.) IN W.P.No.5395 of 1996, M/s.Chemplast Sanmar Limited seeks for quashing the common order of the Presiding Officer, Labour Court, Salem, in a batch of Claim Petitions, dated 18.3.1996.

(2.) IN W.P.No.3147 of 1997, another common order of the labour Court dated 6.1.1997 in a further batch of claim petitions is questioned.

(3.) THE negotiation which was continuing between the Management and the Workmen culminated in a Settlement dated 6.2.1995, providing for revision of wages and other benefits for the Workmen. In terms of the Settlement, the arrears payable under the Settlement will be paid on or before 18.2.1995, including the Workmen who have retired on superannuation or died while in service between 1.4.1994 and 6.2.1995. THE claimant contended that he was retired not on account of reaching the superannuation at 58 years, but on account of superannuation under V.R.S. After seeing the terms of the Settlement dated 6.2.1995, some of the workers who were superannuated on V.R.S., had requested the Management for the payment of arrears which they would have received on the basis of the revised wages, in terms of the Settlement. A meeting of similarly placed Workmen was held during the third week of March, 1995. THE delegates met the Vice President of the Company and repeated their grievances. THEy were informed that the Management had rejected their request, whereupon, the petitioners have decided to file Computation Petitions.