KURAPATI STEEVEN Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) The petitioners are challenging the common order dtd. 28/8/2014 passed in MP.No.70 of 2002 and batch passed by the Central Government Industrial Tribunal-Cum-Labour Court, Hyderabad, to the extent of dismissing the petitioners' claim against the 1st respondent only and also seeking a consequential direction to direct the 1st respondent also to pay the amounts as claimed in the MPs.

(2.) The petitioners joined the 1st respondent-company in various posts on various dates. The service of the petitioners in the 1st respondent-company was not in dispute, as such, it is suffice to mention that the petitioners were employees of the 1st respondent from the date of their joining till 16/12/1989, the date on which an agreement of sale was entered by the 1st respondent with M/s.Fraser Investment Limited (HMP Group). The said agreement related to purchase of the Cement Factory at Tadepalli and Mines at Seetaramapuram. The 1st respondent was transferred to Fraser Investment Limited. The name of Kistna Cement Works was changed as HMP Cements Limited. The factory at Tadepalli was transferred to Kistna Cements Limited.

(3.) A lockout was declared by the 3rd respondent on 29/5/1993. The Government of Andhra Pradesh issued GORt.No.1178, dtd. 25/6/1993, prohibiting the continuance of lockout and referred the matters for adjudication to the Labour Court - Cum - Industrial Tribunal. The 3rd respondent filed WP.No.9101 of 1993, which was allowed on 22/2/1995. The Government issued GORt.No.722, dtd. 22/7/1995, prohibiting the continuance of lockout in the 3rd respondent-factory. The 3rd respondent filed WP.No.19847 of 1995 before this Court challenging the issuance of GORt.No.722, dtd. 22/7/1995. This Court declined to interfere with the issue, and the writ petition was closed.