CHIEF EXECUTIVE OFFICER DISTRICT FOREST OFFICER Vs. MALLIKA

JUDGEMENT

(1.) Aggrieved by the interim order made in the Stay Petitions in MP Nos.1 of 2013 in WP Nos.19354 and 19355 of 2013, the petitioner (appellant herein) in the Writ Petition is before us by way of this Intra Court Appeals.

(2.) The Challenge in the Writ Petitions was to the orders of the Labour Court passed in Computation Petition Nos.38 of 2010 and 2 of 2012.

(3.) The petitioners in the Writ Petitions were employed in the Sandalwood Industrial Complex, Tirupattur, their services were terminated on 07.09.1997. An Industrial Disputes were raised by the respondents in ID No.15 to 34 and 36 of 1999 and award came to be passed on 14.12.2000, directing the Management to reinstate them with continuity of service and back wages and all other attendant benefits. The said award of the Labour Court was challenged by way of Writ Petitions in WP Nos.3476 to 3497 of 2001 in this Court. The Writ Petitions came to be dismissed on 01.12.2009. The Appeals filed against the said order also came to be dismissed by a Division Bench of this Court on 01.08.2001. It is submitted that as against the order of the Division Bench in Writ Appeal Nos.581 to 602 of 2010 dated 01.08.2011, the Special Leave Petitions filed before the Hon'ble Supreme Court and leave was also granted by the Hon'ble Supreme Court and the matters were said to be pending in the Civil Appeals.