RIETER LMW MACHINERY LTD Vs. R RANGANATHAN

JUDGEMENT

(1.) The petitioner is the management. They have filed the present writ petition seeking to challenge the order of the second respondent Appellate Authority made in TNSE Case No. 3 of 1999, dated 13.09.2000.

(2.) By the impugned order, the second respondent, who is the appellate authority under Section 41(2) of the Tamil Nadu Shops & Establishments Act, 1947 (for short TNSE Act) set aside the order of termination passed by the petitioner against the first respondent, dated 27.2.1999 and directed reinstatement of the first respondent. The writ petition was admitted on 22.09.2000. Pending the writ petition, an interim stay was granted for a limited period. Subsequently, it came to be extended from time to time and was finally made absolute after the workman filed the vacate stay application.

(3.) The facts leading to the case are as follows: