MANAGEMENT DISTRICT Vs. PRESIDING OFFICER LABOUR COURT

JUDGEMENT

(1.) IN all three writ petitions, the petitioner is the management of Attur Pudupet Primary Agricultural Cooperative Bank represented by its Special Officer. The first writ petition was filed to challenge the Award passed by the first respondent labour court in I.D.No.671 of 2000, dated 09.12.2005. By the impugned Award, the labour court set aside the punishment of dismissal, dated 3.12.1999 made against the second respondent M.Sukumar, employed as a Salesman and directed his reinstatement with backwages, continuity of service and other attendant benefits. The writ petition was admitted on 12.7.2007. Pending the writ petition, this court granted an interim stay. The workman had not taken any steps to vacate the interim order.

(2.) THEREAFTER, the petitioner management filed W.P.No.32583 of 2007 challenging the Award passed by the first respondent labour court in I.D.No.459 of 2000, dated 20.12.2006. By the aforesaid Award, the labour court set aside the termination order passed against the second respondent V.M.Sukumaran employed as a Cashier and directed his reinstatement with backwages and continuity of service.

(3.) IN the first writ petition before the labour court, the workman M.Sukumar examined himself as W.W.1 and one P.Jeyaraman was examined as M.W.1. On behalf of the petitioner society, 13 documents were filed and they were marked as Exs.M.1 to M.13. Before the labour court, the enquiry report made under Section 81 of the Tamil Nadu Cooperative Societies Act was filed as Ex.M.5 and statement given by one Sekar was marked as Ex.M.9. The management issued a charge memo on 24.7.1999. The charge memo was based upon the findings given in the enquiry report submitted under Section 81. The workman gave his explanation on 11.8.1999. He was suspended on 27.11.1999 and was dismissed from service on 3.12.1999.