MRF LTD Vs. P.N.RAVINDER

JUDGEMENT

(1.) These appeals have been filed by the Management of MRF Limited (hereinafter referred to as "?the Management "?) challenging the common order dated 18.03.2019 passed in Writ Petition Nos.27159, 25426, 25425, 27160 respectively.

(2.) W.P.Nos.27159 and 27160 of 2011 were filed by the 1 st respondents in W.A.Nos.1332 and 1340 of 2011, who were the workman of the appellant/Management.

(3.) The Labour Court by the award dated 05.04.2011, directed reinstatement of the respondent/workmen with continuity of service, attendant benefits and 50% back wages. The appellant/Management was aggrieved by the award in its entirety and the respondent/workmen were aggrieved by that portion of the award which denied 50% back wages. The appellant/Management by orders dated 18.03.2004, dismissed the respondent/workmen from services. The allegation against the respondent/workmen was that they threw stones indiscriminately on the company bus, which was engaged to pick up the workers of the factory on 11th March, 2004. The order of dismissal stated that the acts of serious violence indulged by the respondent/workmen are serious acts of misconduct, as a result of which, they have endangered lives of fellow workmen and injured the driver apart from damaging the company "?s properties.