MANAGEMENT OF DAIRY DEVLOPMENT CORPORATION CHENNAI Vs. PRESIDING OFFICER 1ST ADDL LABOUR COURT CHENNAI

JUDGEMENT

(1.) THE petitioners are challenging the order of the first respondent, the Presiding Officer, chennai in C. P. No. 428 of 1990. The learned presiding Officer has directed the petitioners to pay wages as follows: <FRM>JUDGEMENT_43_LLJ2_2007Html1.htm</FRM>

(2.) THE legality and correctness of the said order is questioned in this writ.

(3.) RESPONDENTS 2 to 7 are the Drivers of the Heavy Vehicles of the Transport Unit of the petitioners and they entered on strike on november 20, 1980. They applied for Medical leave and when they were referred to Medical board, they did not report duty. They did not produce any fitness certificate given by the medical Board. Instead of that they filed claim petition C. P. No. 253/1981 for their wages from December 1, 1980 to December 31, 1980. The claim petition was allowed by the Labour court.