THE MANAGEMENT, H.H.261, VINNAMANGALAM PRIMARY AGRICULTURAL CO Vs. THE PRESIDING OFFICER, ADDITIONAL LABOUR COURT, VELLORE

JUDGEMENT

(1.) Challenge in this appeal is to an order made in W.P.No.24691 of 2009 dated 02.12.2009, by which, the writ Court directed the Management, H.H.261, Vinnamangalam Primary Agricultural Co-operative Credit Society Limited, represented by its Special Officer, the appellant herein to implement the order of the Labour Court, Vellore in C.P.No.188 of 2006 dated 03.08.2009.

(2.) Facts leading to the writ petition are that vide order dated 13.02.1999, Management/appellant has dismissed the 2nd respondent. He filed I.D.No.277 of 1999 before the Labour Court, Vellore. After contest, the labour Court, by award dated 04.08.2015, set aside the order of dismissal and directed reinstatement of 2nd respondent with back wages.

(3.) Management/H.H.261, Vinnamangalam Primary Agricultural Cooperative Credit Society Limited, represented by its Special Officer, filed W.P.No.36992 of 2006. On 29.09.2006, writ Court directed wages under Sec. 17-B of the Industrial Disputes Act be paid. Later on vide order dated 04.09.2007, writ Court directed the last drawn wages to be paid under Sec. 17-B of the Industrial Disputes Act. The appellant did not pay the last drawn wages. Hence, the 2nd respondent filed C.P.No.188 of 2006. The appellant, disputed the calculation and computation of last drawn wages. However, the Labour Court vide order dated 03.08.2009, in C.P.No.188 of 2006, directed the appellant/management to pay a sum of Rs.2,51,675.00.