MANAGEMENT OF STANDARD BATTERIES LTD. Vs. PRESIDING OFFICER

JUDGEMENT

(1.) This appeal filed by the Management of Standard Batteries Limited, the writ petitioner is directed against the order in W.P.No.22891 of 2004, dated 05.03.2013.

(2.) The said writ petition was filed by the appellant/Management challenging the order passed by the I Additional Labour Court, Chennai in C.P.No.687 of 1998. This petition was filed by the second respondent herein under Section 33C(2) of the Industrial Disputes Act, 1947 (hereinafter referred to as the Act "?) claiming that the appellant/Management is liable to pay a sum of Rs.3,03,237/- being the monetary benefits payable to him. The Labour Court by order dated 23.06.2004, allowed the petition as prayed for, directed a sum of Rs.3,03,237/- to be paid to the second respondent.

(3.) The appellant/Management filed the writ petition challenging the said order. The writ petition was dismissed by the impugned order and this is how the appellant/Management is before us by way of this appeal.