TAMIL NADU STATE TRANSPORT CORPORATION KUMBAKONAM DIVISION-II LIMITED Vs. PRESIDING OFFICER INDUSTRIAL TRIBUNAL CHENNAI

JUDGEMENT

(1.) HEARD the submissions made on either side.

(2.) THE petitioner is the State Transport Corporation. THEy have filed the present writ petition seeking to challenge the order dated 06.12.1999 of the first respondent-Tribunal passed in Approval Petition No.55/96.

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