WORKMEN Vs. N SENTHAMARAI

JUDGEMENT

(1.) These Contempt Petitions arise out of a common order passed by the Division Bench, in two Miscellaneous Petitions in two Writ Appeals.

(2.) We have heard Mr.V.Prakash, learned Senior Counsel for the petitioner and Mr.R.Muthukumaraswamy, learned Senior Counsel for the respondent.

(3.) The petitioner union raised an Industrial Dispute in I.D.No.48 of 2004. The question referred by the Government to the Tribunal was whether the demand of the Union for revocation of the illegal cessation of operation of the factory from 2.5.2003 by the Management and the payment of back-wages with continuity of service was justified or not. By an award dated 23.7.2008, the Industrial Tribunal held that the demand of the Union was justified. As against the said award, the Management filed writ petition in W.P.No.29877 of 2008.