M/S MRF LTD., REPRESENTED BY ITS GENERAL MANAGER ARAKKONAM TIRUTTANI MAIN ROAD ICHIPUTHUR, ARAKKONAM TALUK (IN ALL THE APPEALS) Vs. THE PRESIDING OFFICER INDUSTRIAL TRIBUNAL CHENNAI(IN ALL THE APPEALS)

JUDGEMENT

(1.) These appeals by the Management of M/s MRF Limited are against the interim order of the learned single Judge, directing them to pay a sum of Rs.7,500.00 per month to each of the second respondent-workman from Jan., 2016 onwards, without prejudice to the rights of the Management and the Workmen, till the writ petitions are finally decided.

(2.) Heard the learned counsel for the appellant/Management and also the learned senior counsel representing all the second respondent/Workmen.

(3.) It appears that aggrieved by the order passed by the first respondent/Industrial Tribunal dismissing the approval petitions filed under Sec. 33(2)(b) of the Industrial Disputes Act, the Management has filed the writ petitions and obtained an order of stay of the order passed by the first respondent-Tribunal subject to the deposit of 25% back wages in each case. Subsequently, when the miscellaneous petitions were taken up, after recording the statement made by the learned counsel for the Management, a sum of Rs.15,00,000.00 each was directed to be deposited before the Tribunal without prejudice to their contentions in the writ petitions in respect of two workmen and that the two workmen were also permitted to withdraw a sum of Rs.7,50,000.00 with a further direction to the first respondent-Tribunal to invest the balance amount in a nationalised bank in fixed deposit. In the interregnum, the other miscellaneous petitions for stay in respect of three workmen were also heard separately and the order of stay granted already was made absolute on condition of payment of Rs.7,50,000.00 each by the Management to the other three workmen, pending the writ petitions. Thereafter, at the instance of the workmen, the impugned order came to be passed by the learned single Judge, which is under challenge in these appeals.