TIRUMALA TIRUPATI DEVASTHANAMS REP. BY ITS EXECUTIVE OFFICER TIRUPATHI, CHITTOOR DISTRICT AND ANOTHER Vs. THE INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) This batch of Writ Appeals is filed against Common Order, dated 05-01-2018, in WP.Nos.19224, 22402, and 22403 of 2001.

(2.) We have heard Smt. B.V.Sesha Veni, learned Counsel for the appellants, and Ms. Usha N.Kiran, learned Counsel representing Mr. W.B.Srinivas, learned Counsel for respondent No. 2.

(3.) Respondent No. 2 in each of these Writ Appeals (herein after referred to as 'the contesting respondents') were engaged as daily wage workers with the appellants. At the time of their retrenchment, they were drawing a daily wage of Rs. 43/-. They have raised three separate Industrial Disputes before respondent No. 1- Tribunal questioning their retrenchment. The Tribunal vide its awards, dated 25-01-2001, declared the retrenchment of the contesting respondents as being in violation of the provisions of Section 25F of the Industrial Disputes Act, 1947, and directed their reinstatement with full back wages. Feeling aggrieved by the said awards, the petitioners have filed the aforementioned three Writ Petitions. The said Writ Petitions came to be disposed of by the impugned common order based on Judgment, dated 27.08.2015, in WP. No. 14322 of 2002 and also on a Judgment of the Supreme Court in SLP. No. 4013 of 2014 whereby it has enhanced the compensation awarded by a Division Bench of this Court at Rs. 40,000/- to Rs. 1 lakh to each of the workmen, who were drawing a daily wage of Rs. 10/- at the time of their retrenchment. The learned Judge, having considered the fact that the contesting respondents were drawing Rs. 43/- at the time of their retrenchment and also having regard to their age and left over service, felt it appropriate and reasonable to fix the compensation at Rs. 2,50,000/- each in lieu of their reinstatement into service with full back wages.