V BARANI Vs. COMMISSIONER OF LABOUR

JUDGEMENT

(1.) These two writ petitions came to be posted before this Court on being specially ordered by the Hon'ble Chief Justice vide order dated 31.03.2010.

(2.) Both the writ petitions were filed by one and the same person. The first writ petition W.P.No.6755 of 2007 arise out of O.A.Nos.72 of 2000. In that writ petition, the petitioner who was working as a typist in the office of the Inspector of Labour, First Circle, Nandanam, challenged the order dated 18.07.1999, wherein and by which she was imposed with a penalty of stoppage of increment for a period of nine months with cumulative effect. The petitioner filed an appeal against the said order to the Deputy Commissioner of Labour, Chennai dated 30.09.1999. When there was no reply forthcoming, she also sent a further representation dated 23.12.1999. Thereafter she moved the Tribunal. Pending the Original application, the Tribunal granted an interim stay of the penalty by order dated 07.01.2000. The said interim order came to be extended until further orders.

(3.) In view of the abolition of the Tribunal, the matter stood transferred to this Court and was re-numbered as W.P.No.6755 of 2007.