M V RAJU Vs. INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) AGGRIEVED by the judgment in W.P(C).No.18026 of 2003, the petitioner as well as the second respondent (the contesting respondent) therein preferred these two appeals.

(2.) THE second respondent in the Writ Petition, one M.V.Raju was an employee of the appellant Co-operative Society. He was retrenched from service of the Society. Aggrieved by the said retrenchment, the second respondent raised an industrial dispute, which culminated in an award by the Industrial Tribunal, Alappuzha dated 7th April, 2003 in I.D.No. 58 o 2000. By the said award, the Industrial Tribunal opined that the retrenchment of the employee was not justified. Consequently the Tribunal directed that the employee be reinstated into service with the benefit of full back-wages. Aggrieved by the same, the employer-Society filed the abovementioned Writ Petition.

(3.) WE do not see any reason to interfere with the concurrent finding entered into by the Industrial Tribunal as well as in the judgment under appeal that retrenchment of the employee is legally unsustainable.