PREMIER DISTILLERIES (P) LTD. Vs. LABOUR COURT PONDICHERRY

JUDGEMENT

(1.) The Award dated 16.03.2010 passed by the Labour Court in I.D. No. 3 of 2006, is sought to be quashed in the present writ petition.

(2.) The writ petitioner-Management is a Small Scale Industry registered with the Government of Pondicherry.

(3.) The learned counsel appearing on behalf of the writ petitioner-Management states that the writ petitioner-Company is running a factory at Mangalam Village and is engaged in the activities of 'blending ' and 'bottling ' of Indian Made Foreign Liquor (IMFL). On account of certain allegations, disciplinary proceedings were initiated against the respondents 2 to 28. A domestic enquiry was conducted and subsequently, based on the findings of the Enquiry officer, respondents 2 to 28 were terminated from service. The respondents/workmen raised an industrial dispute in I.D. No. 3 of 2006. The Labour Court allowed the industrial dispute and issued a direction to reinstate the workmen with all consequential benefits. Challenging the said Award of the Labour Court, the present writ petition has been filed.