T THOTHATHRI Vs. T S VENKATESAN

JUDGEMENT

(1.) (Writ Appeals filed under Clause 15 of the Letters Patent against the common order passed in W.P.No.17740 and 17739 of 1994, dated 4.9.2001 by this Court.) These two writ appeals arise out of a common award of the second respondent, Labour Court, Tirunelveli, in I.D.Nos. 250 and 248 of 1988, dated 5.1.1993 and the confirmation of the same by the learned Single Judge of this Court, again, by a common order dated 4.9.2007, passed in W.P.Nos. 17739 and 17740 of 1994.

(2.) THE appellants were employed in the first respondent Textile Mills. By invoking Clause 14(1) of the Certified Standing orders of the first respondent, both the appellants were issued with the orders of termination, dated 4.3.1987. THE termination orders stated that based on reliable information, as the continuation of both the appellants in the services of the first respondent were found to be detrimental to the safety of the first respondent as well as the majority of the workmen employed with it, their services have been terminated.

(3.) IT is also stated that along with the appellants one other workman, by name, M.Johnson also raised an industrial dispute, challenging the termination in I.D.No.245/88, whose non-employment was also held to be justified by the impugned common award, dated 5.1.1993.