PACHAIYAPPAS TRUST Vs. V GOVINDASWAMY

JUDGEMENT

(1.) The petitioner is the Management of Pachaiyappa's Trust. They have come forward to challenge the award passed by the second respondent/Labour Court in I.D.No.446 of 1995, dated 12.8.1998. By the impugned award, the Labour Court held that the first respondent's non-employment was not justified and therefore, he was entitled to reinstatement with service continuity, back-wages and other attendant benefits.

(2.) When the matter came up on 15.5.2001, this Court directed notice of motion and also granted interim stay subject to the condition that the petitioner/Trust complies with the payment of last drawn wages pending disposal of the writ petition. Subsequently, the writ petition was admitted and interim stay already granted was made absolute.

(3.) Mr.N.Manoharan, learned counsel for the first respondent states that in order to avoid payment under Section 17-B of the Industrial Disputes Act, the first respondent has been reinstated and he is in service even today.