ESSAY EXPORTS Vs. K EZHILARASAN AND OTHERS

JUDGEMENT

(1.) The petitioner Management has filed these batch of cases challenging the common award passed by the II Additional Labour Court, Chennai in I.D.Nos.329 of 1995, etc., batch dated 27.08.2001.

(2.) The first respondent in each of the Writ Petitions were the workmen in the petitioner Management and they raised individual disputes under Section 2A(2) of the Industrial Disputes Act, 1947, (I.D.Act), praying for a direction to the petitioner Management to reinstate them in service with continuity of service, backwages and other benefits.

(3.) The workmen contended that they were employees of the petitioner company from November 1993 and they were faithfully serving in the Management. The workmen were Tailors and were paid a sum of Rs.800/- as weekly salary, and they would receive not less than Rs.2500/- per month. Further, it was stated that the workmen were paid bonus and other benefits. Whileso, the Management took a decision to dismiss the workmen from service without any reasons. The Conciliation proceedings also failed and therefore, the Workmen raised the industrial disputes contending that the termination of their services was in contravention of Sections 25G, 25N and 25F of the I.D.Act.