M KARNAN Vs. PRESIDING OFFICER

JUDGEMENT

(1.) HEARD the arguments of the learned counsel for the parties and perused the records.

(2.) IN all these four writ petitions, the Management is the Pandian Roadways Corporation, which is a State owned Undertaking. IN W.P. Nos. 8446 and 15727 of 1997, the workman is one Karnan. IN W.P. No. 13715 of 1997, the workman is one Ramamoorthy and in W.P. No. 3779 of 1998, the workman is one Jesudoss.

(3.) W.P. No. 15727 of 1997, interim stay was granted on 23.10.1997 for a period of 12 weeks in W.M.P. 24930 of 1997. The said stay petition was dismissed on 27.8.2003. In W.P. No. 13715 of 1997, by an order dated 08.9.1997, interim stay was granted directing the Management to deposit 50% of the Award amount within a period of twelve weeks from the date of receipt of a copy of this order in a Fixed Deposit for a initial period of three years and renewable thereon to the credit of I.D. No. 300 of 1991. On 02.7.1998, the condition was modified wherein the workman Ramamoorthy was allowed to withdraw interest on the Fixed Deposit every three months and also the Management was directed to pay the workman the last drawn wages from 03.9.1997 in terms of Section 17B of the Industrial Disputes Act, 1947 [for short, 'I.D. Act'] pending disposal of the writ petition.