Macneill and Magor Kilburn Group Companies Employees Union vs Macneill and Magor Ltd. (Now Williamson and Magor) and Others

D. Murugesan, J.—The prayer in this writ petition is very limited inasmuch as the petitioner seeks for a writ of mandamus, directing the

respondents 2 to 6 to implement the award of the Industrial Tribunal in Complaint No. 17 of 1999, dated August 9, 2001. By the said award, the

lockout declared by respondent 2 to 5 was held to be illegal and with a further direction to reinstate the workers from November 2, 1999 with

back wages. Since the said award has not been implemented, the present ] writ petition has been filed.

Heard the learned counsel for the petitioner as well as the learned counsel for the respondents 2 and 6.

Considering the plea as well as the fact that the award has not been questioned by the respondents, more particularly, the respondent 2 to 6, it is

needless to mention that the same has to be implemented excluding 43 employees whose names mentioned in the additional affidavit.

In this view of the matter, there will be a direction as prayed for in this writ petition excluding 43 employees whose names mentioned in the

additional affidavit and the writ petition is allowed. Two months time is granted from the date of receipt of copy of this order for compliance of the

above direction.

No costs. Consequently, W.P.M.P. Nos. 18927 and 48360 of 2002 are closed.