SKYPAK SERVICES SPECIALISTS LTD AND ORS Vs. PRESIDING OFFICER, INDUSTRIAL TRIBUNAL-CUM-LABOUR COURT, U T CHANDIGARH AND ORS

JUDGEMENT

(1.) This order will dispose of four identical writ petitions bearing CWP Nos. 7976 of 1999 (M/s Skypak Services Specialists Ltd. Vs. The Presiding Officer, Industrial Tribunal-cum-Labour Court, U.T. Chandigarh), 8782 of 1999 (M/s Skypak Services Specialists Ltd. Vs. The Presiding Officer, Industrial Tribunal-cum-Labour Court, U.T. Chandigarh), 8890 of 1999 (M/s Skypak Services Specialists Ltd. Vs. The Presiding Officer, Industrial Tribunal-cum-Labour Court, U.T. Chandigarh) and 8891 of 1999 (M/s Skypak Services Specialists Ltd. Vs. The Presiding Officer, Industrial Tribunal-cum-Labour Court, U.T. Chandigarh) filed by the same management against the similar impugned awards passed by the learned Labour Court, directing the reinstatement of the respondents-workmen with continuity of service and 50% back wages. However, for the facility of reference, facts are being culled out from CWP No. 7976 of 1999 While issuing notice of motion on 4.6.1999, this Court passed the following order:-

(2.) The above said order would show that the petitionermanagement itself accepted the claim of the respondents-workmen qua reinstatement with continuity of service.

(3.) Notice was issued only qua back wages.