MANAGEMENT 0 947, MADURA COATS WORKERS CO-OPERATIVE STORES LTD Vs. DEPUTY COMMISSIONER OF LABOUR/ APPELLATE AUTHORITY

JUDGEMENT

(1.) Since the facts and legal issues involved in these four writ petitions are identical, they are considered and decided by this common order.

(2.) These writ petitions have been filed to call for the records pursuant to the impugned order passed by the 1st respondent in TNSE Nos.12,13,10 and 11/2001 respectively dated 30.04.2003 and quash the same.

(3.) It is the case of the individual respondents/workmen that they had joined as Salesmen in 0.947 Madura Coats Workers' Cooperative Stores Ltd. (which is a cooperative society registered under the Tamil Nadu Cooperative Societies Act, 1983) and that their services were illegally terminated by the Management, pursuant to which, all the four, filed individual appeals under Section 41(2) of the Tamil Nadu Shops and Establishment Act, 1947 (for short "the Shops and Establishment Act") and the Appellate Authority had set aside their order of termination, challenging which, the cooperative society had filed the present four writ petitions.