MANAGEMENT OF ASHOK BUSINESS SERVICES Vs. PRESIDING OFFICER

JUDGEMENT

(1.) The common award dated 30.08.2013, passed in ID.Nos.20 to 26 of 2006,is under challenge in the present writ petition.

(2.) The writ petitioner is the management of Ashok Business Services Madras. The petitioner states that they are a reputed contractor for various companies in and around Chennai. The writ petitioner was acting as a contractor for the management of M/s.G.E.Power Controls India Pvt. Limited. The contract was for supply of man power for loading and unloading and packing in the godown of the said company situated at Vadapalani, Chennai 600 024.

(3.) The respondent workmen were also engaged by the writ petitioner company. The learned counsel appearing on behalf of the writ petitioner management states that the contract with G.E.Power Controls India Pvt. Limited with the writ petitioner management was terminated from 31.03.2005. Since the writ petitioner management was having contract workmen in other companies also, they have provided alternate work as per the existing terms and conditions to the respondent workmen. However, two employees by name, Sashikumar and Prabhu opted for the alternate work provided and the respondent workmen refused to accept the alternate work given to them and thereafter, raised industrial disputes alleging non-employment. Accordingly, ID No.20 to 26 of 2006 was filed.