ABBOTT LABORATORIES LTD Vs. CTD COSTA

JUDGEMENT

(1.) The above cross Petitions impugn an order dated 27th October, 2005 passed by the Labour Court, Mumbai in an Application under Section 33C(2) of the Industrial Disputes Act 1986 (hereinafter referred to as "the I. D. Act") filed by 13 former employees (hereinafter referred to as "the Applicants") of Abbott Laboratories (I) Ltd. (hereinafter referred to as "the Company") seeking payment of 12 months wages for lock-out period and 20 months wages in the form of ex-gratia payment by way of settlement of general Charter of Demands.

(2.) The operative part of the impugned order reads as follows:

(3.) Writ Petition No. 64 of 2006 is filed by the Company aggrieved by the direction to pay 12 months wages for lock-out period and Writ Petition No. 2080 of 2006 is filed by the Applicants aggrieved by the denial of 20 months wages in the form of ex-gratia payment by way of settlement of general Charter of Demands. Both the Petitions are being disposed of by this common judgment.