M. ASHOKA Vs. MANAGEMENT OF NATARAJA THEATRE

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned counsel for the respondent.

(2.) Learned counsel for the petitioner would submit that the respondent has complied with the award and he would submit that he is aggrieved by only a portion of the award, whereby the Labour Court has failed to grant continuity of service and ought to have granted reinstatement. He would buttress the argument by placing reliance on the Cine-Workers and Cinema Theatre Workers (Regulation of Employment) Act, 1981 and submits that Act does not specify the age of superannuation and retirement. Hence, he prays that this Court be pleased to modify the award by directing the respondent to employ the petitioner till the age of 65 and hold that the petitioner is entitled for employment till the age of 65 years and in the alternate grant monetary benefits in lieu of the period of service lost.

(3.) Apart from his submission, learned counsel for the petitioner is not able to support his contention with any material and he would only appeal to the discretion of the Court.