MANAGEMENT, VAIGAI FINE TEX Vs. K. SARAVANAN

JUDGEMENT

(1.) The issue that arise for consideration in all these batch of writ petitions as well as the order impugned is one and the same and as such, all the writ petitions are taken up for consideration together and are being disposed of by this common order.

(2.) Heard Mr.V.O.S.Kalaiselvam, learned counsel for the petitioner, Mr.K.K.Samy, learned counsel for the Respondent No.1 in the respective writ petitions and Mr.S.I.Muthiah, learned counsel for the Respondent No.2.

(3.) Respondent No.1 in all these writ petitions worked as permanent employees of the petitioner-Mill and all of them were dismissed from service orally resulting in initiation of industrial disputes vide I.D.Nos.110/2004, 107/2004, 109/2004, 97/2004 and 108/2004. All the said industrial disputes were allowed by a common order dtd. 30/10/2009 along with batch of industrial disputes by the learned Labour Court, Tiruchirappalli directing reinstatement of the Respondent No.1 into duty without backwages. However, the respondent-workmen were not reinstated into duty. In the meanwhile, the petitioner-Mill has sold its entire assets including machineries, premise etc., in favour of the Respondent No.2. As a consequence, the respondent-workmen herein filed claim petitions before the learned Labour Court, Tiruchirappalli under Sec. 33C(2) of the Industrial Disputes Act, 1947 (hereinafter referred to as "the I.D. Act") claiming for work and wages from 31/10/2009 to 29/4/2012 at the rate of Rs.1,59,895.00 each to the Respondent No.1 in the respective writ petitions.