MANAGEMENT OF METROPOLITAN TRANSPORT CORPORATION CHENNAI DIVISION-II LTD Vs. PRESIDING OFFICER PRINCIPAL LABOUR COURT CHENNAI

JUDGEMENT

(1.) HEARD both sides. xc

(2.) THE two petitioners are the State owned Transport Corporation. THEy have filed the present Writ Petition seeking to challenge the award of the 1st respondent Labour Court in I.D.No.348 of 1995 dated 24.11.1997. By the impugned award, the Labour Court directed the reinstatement of the 2nd respondent with service continuity, backwages and other attendant benefits.

(3.) THE case of the 2nd respondent as projected before the Labour Court in I.D.No.348 of 1995 was that he was employed as Casual Labourer/Material Handler on 2.1.1986. After the formation of the 2nd petitioner Corporation, he was employed in that Corporation from 1.4.1994 and had worked for more than 240 days. Despite the same, he was not made permanent. However, on 25.7.1994, he was retrenched from service and he was drawing salary of Rs.15/- per day. THE said termination was done without notice and without compensation and his juniors were retained. As per Sections 25-F and 25-N of the Industrial Disputes Act, he claimed reinstatement, continuity of service and backwages.