T ANANTHA KRISHNAN Vs. MANAGEMENT OF MADRAS PURASAWALKAM

JUDGEMENT

(1.) The writ petition is directed against the award of the Principal Labour Court, Chennai dated 10.3.2004 in I.D.No.306 of 1996, by which the Labour Court has rejected the claim of the petitioner seeking reinstatement with continuity of service, back-wages and other attendant benefits.

(2.) The petitioner was employed as an Accountant in the second respondent/Nidhi and has put in 32 years of service drawing a salary of Rs. 8,600/- as on 7.9.1995. THE first respondent, by letter dated 31.7.1995, has directed the retirement of the petitioner with effect from 7.9.1995 on the ground of his reaching the age of superannuation, viz., 58 years. However, the petitioner has taken a stand that since under the first respondent/Nidhi there are no service rules, he is entitled to continue as long as he is hale and healthy and therefore, he has raised a dispute.

(3.) I have considered the rival submissions and referred to the documents filed.