WORKMEN Vs. P O ADDITIONAL LABOUR COURT

JUDGEMENT

(1.) WRIT Petition No. 12398 of 1989 is for the issue of writ of certiorarified mandamus to call for the records from the first respondent relating to I. D. No. 320 of 1984 to quash the preliminary award, dated February 4, 1987, in full read with the award, dated December 30, 1998, of the First Additional Labour Court, Madras, in I. D. No. 320 of 1984 filed and marked as Exhibit A inasmuch as it has held that the reference of the dispute relating to K. Veerappan was bad and unsustainable and has denied back wages to Balasubramanian, Yesudaian, Pazhamalai and Subbarayan and consequently direct the second respondent the reinstatement of K. Veerappan with back wages, continuity of service and all other benefits and direct the payment of full back-wages and other benefits in the case of Veerappan, V. Balasubramanian, Yesudaian, Subbarayan and Pazhamalai.

(2.) W. P No. 5889 of 1989 is for the issue of writ of certiorari to call for the records in I. D. No. 320 of 1984 from the file of the First Additional Labour Court, Madras, and quash the award passed therein, dated December 30, 1988, and published in the Tamil Nadu Government Gazette, dated March 15, 1989, in so far as it is against the petitioner granting the relief to respondents 3 to 6.

(3.) AS the facts in both the writ petitions are one and the same, both the writ petitions were heard together and the following common order is passed.