V.SOUNDARARAJAN Vs. THE PRESIDING OFFICER, LABOUR COURT

JUDGEMENT

(1.) All the above appeals were filed against the common order passed in Writ Petition Nos. 15603 to 15607 of 1996 dated 12.3.2010, dismissing the writ petitions.

(2.) We have heard Mr. N. Krishnakumar, learned counsel for the appellants.

(3.) The case of the appellants was that they were employed as Badlis in the second respondent Company and dismissed from service from 01.12.1984, therefore, they had raised an industrial dispute before the Conciliation Officer and on the strength of the failure report, the matter was referred for adjudication before the Labour Court, Coimbatore. Earlier, the Labour Court by a common Award held that the appellants are not entitled for reinstatement but only eligible for a lump sum compensation of Rs.2,000.00 each. Aggrieved over the said Award, the Workmen filed two writ petitions before this Court being W.P.No.10975 of 1989 and W.P.No.10918 of 1990 and this Court, by an order dated 08.09.1993, allowed the writ petitions, set aside the Award and remanded the matter to the Labour Court for fresh disposal.