KERALA STATE BACKWARD CLASSES Vs. THE INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) The orders passed by the Industrial Tribunal, Kollam are challenged by the Kerala State Backward Classes Development Corporation represented by the Managing Director in this writ petition.

(2.) In WPC No.8618/2009, the Corporation is challenging Ext.P6 order dated 2nd day of January 2009 by which the learned Tribunal held that the denial of employment to the second respondent is illegal and she is entitled to be reinstated with the benefit of full backwages and continuity of service.

(3.) Under challenge in WPC No.29529 of 2012 is the order of the learned Tribunal dated 8th October 2012 in Industrial Dispute No.54/2003 by which the learned Tribunal directed the Corporation to reinstate respondents 2 to 16 in service with 50% backwages, continuity of service and all other consequential benefits within a period of three months from the date of the order holding that the termination of those respondents was illegal and unjustifiable.