MANAGEMENT OF MADRAS MOTORS LTD Vs. PRESIDING OFFICER

JUDGEMENT

(1.) (Petition filed under Article 226 of the Constitution of India seeking for issuance of writ of Certiorari calling for the records of the first respondent in I.D. No. 531 of 1989 and 533 of 1989 and quash the Award dated 18.8.1997). Heard the arguments of Mr. Karthik, learned counsel representing M/s T.S. Gopalan & Co. and appearing for the Management and Mr. Balan Haridass, learned counsel appointed as Amicus Curiae for the unrepresented workmen and perused the records filed by the parties as well as the original records summoned from the first respondent Labour Court.

(2.) W.P. No. 6196 of 1998 is filed by the Management against the common Award dated 18.8.1997 made in I.D. No. 531 of 1989 (S. Marudupandian) and I.D. No. 533 of 1989 (S. Gunasekaran). In I.D. No. 531 of 1989, the Labour Court directed reinstatement of workman Marudupandian with continuity of service and backwages. In I.D. No. 533 of 1989, in respect of workman S. Gunasekaran, he was given the relief of compensation of a sum of Rs.40,000/- in lieu of reinstatement.

(3.) AN interim stay was granted by this Court on 29.4.1998 against the enforcement of the Award and since the workmen were not represented, the stay was also made absolute on 20.12.2002.