HYLAM EMPLOYEES CONSUMER CO OPERATIVE STORES HYDERABAD Vs. ADDITIONAL INDUSTRIAL TRIBUNAL CUM LABOUR COURT HYDERABAD

JUDGEMENT

(1.) The above two writ petitions have been preferred by the Management. W.P. No. 12924 of 1994 pertains to M.P. No. 167 of 1988 wherein the workman claimed Rs. 32,500/- undeF Section 33-C(2) of the Industrial Disputes Act, 1947 (hereinafter referred to as "Act") before the Additional Industrial Tribunal, Hyderabad. The said M.P. was allowed by the Tribunal awarding a sum of Rs.32,500/- on October 19, 1993, towards subsistence allowance, bonus and salary from the date of suspension i.e., July 27, 1988, whereas W.P. No. 13189 of 1996 pertains to M.P.No. 39 of 1984 wherein the workman claimed Rs.63,813/- towards the subsistence allowance for the total period of 33 months i.e., from September, 1988 to May 1991 at the rate of Rs. 650/- p.m. which comes to Rs. 21,450/-, wages as per the orders passed in S.C. No. 14 of 1991 from May 31, 1991 till date z. e., upto 1994 at the rate of Rs. 8107- p. m., which comes to Rs. 33,210 and towards V.D.A. benefit from April 1991 to October 1994 which comes to Rs.9,153/-, under Section 33-C(2) of the Act before the Additional Industrial Tribunal, Hyderabad. The said M.P. was allowed by the Tribunal awarding a sum of Rs. 63,813/ on December 28, 1995, towards the monetary benefits due to the workman. Having aggrieved by the orders of the Tribunal, the present writ petitions have been preferred by the Management.

(2.) The writ petitioner in both the writ petitions, is the Management and the 2nd respondent is the workman and they will be referred to as Management and workman for the sake of convenience.

(3.) Since the parties are one and the same and the question involved is also one and the same, both the writ petitions are being disposed of by a common order.