INDIAN RARE EARTHS LIMITED Vs. REGIONAL LABOUR COMM

JUDGEMENT

(1.) Heard Mr.C.Muthu Saravanan, learned counsel appearing for the petitioner and Mr.S.Jeyasingh, learned Central Government Standing Counsel appearing for the first respondent.

(2.) The appeals have been filed by M/s.Indian Rare Earths Limited, challenging the order dated 21.10.2010, passed in W.P.(MD).No.46 of 2009 etc., batch.

(3.) These writ petitions were filed by the respondents workmen as well as by the appellant/ M/s.Indian Rare Earths Limited, challenging the order passed by the Regional Labour Commissioner (Central), the Appellate Authority Under the Payment of Gratuity Act as well as the order passed by the Assistant Labour Commissioner (Central), controlling Authority Under the Payment of Gratuity Act. Three workmen had filed writ petitions separately, challenging the order passed by the authorities under the Payment of Gratuity Act, for the reason that their claim petitions were rejected. In respect of the challenge by the appellants M/s.Indian Rare Earths Limited, to the orders passed by the authorities is where the relief sought for by the workmen was granted either fully or in part. The Writ Court by an elaborate order impugned in these appeals dismissed the writ petitions filed by the appellant Management and allowed the writ petitions filed by the three workmen.