SUPERINTENDING ENGINEER Vs. P.AMAVASAI

JUDGEMENT

(1.) The awards passed by the Labour Court in Computation Petitions, are sought to be quashed in the present writ petitions. The issues involved in the writ petitions are one and the same and hence, they are disposed of by this common order.

(2.) The writ petitioners are the Tamil Nadu Electricity Board.

(3.) The learned counsel appearing on behalf of the writ petitioners made a submission that the awards passed under Section 33(C)(2) of the Industrial Disputes Act are not maintainable and perverse on account of the fact that the entitlement as well as the pre-existing right has not been definitely derived by the Labour Court and therefore, the awards are liable to be scrapped.