MANAGEMENT OF TAMILNADU STATE TRANSPORT CORPORATION KANCHEEPURAM Vs. PRESIDING OFFICER I ADDITIONAL LABOUR COURT CHENNAI

JUDGEMENT

(1.) HEARD Mr.T.Chandrasekaran. learned Standing Counsel for the petitioner Corporation.

(2.) THE petitioner Corporation is a State owned Transport Corporation. Aggrieved by the award made by the first respondent, Labour Court in I.D.No.625 of 1996 dated 26.8.2009, the present Writ Petition has been filed. By the impugned award, the Labour Court granted full backwages from the date of termination, namely 11.3.1996 till 2.2.2000, the date on which the workman was restored to service.

(3.) THE contention raised by the learned counsel for the petitioner was that the grant of backwages is not an automatic exercise as held by the Supreme Court in many Rulings and the workman had not proved that he was not in employment anywhere after the order of dismissal till the date of reinstatement. THErefore, finding of the Labour Court was erroneous.