EXECUTIVE ENGINEER TAMILNADU Vs. INSPECTOR OF LABOUR

JUDGEMENT

(1.) These writ appeals have been filed by the Executive Engineer, Tamil Nadu Water Supply and Drainage Board and two others (hereinafter, referred to as ?the Management?) challenging the common order, dated 07.02.2018, passed in W.P.(MD) Nos.13054 and 1410 of 2014.

(2.) The respondents / workmen filed W.P.(MD) No.13054 of 2014 praying for a direction to the appellant / Management to implement the order, dated 25.11.2013, passed by the Inspector of Labour, Theni, in Pro.No.475/2012.

(3.) The appellant / Management filed W.P.(MD) No.1410 of 2014 seeking to quash the order, dated 25.11.2013, bearing Na.Ka.No.475/2012, passed by the Inspector of Labour, Theni, in C.P.Nos.1 to 29, except C.P.Nos.12, 18, 25, 27 and 28.