MANAGEMENT OF JUDICIAL EMPLOYEES CO OPERATIVE THRIFT AND CREDIT SOCIETY LTD Vs. ASSISTANT COMMISSIONER OF LABOUR

JUDGEMENT

(1.) The petitioner is a co-operative society. They have come forward to challenge the order passed by the second respondent/Appellate Authority under the Payment of Subsistence Allowance Act, 1981 (Tamil Nadu Act 43 of 1981) dated 4.9.2000 in AP SA No.2 of 2000. By the impugned order, the second respondent/Appellate Authority confirmed the order passed by the first respondent/Controlling Authority in P.S.A.No.46 of 1998, dated 4.10.1999, wherein and by which the petitioner/society was directed to pay the third respondent subsistence allowance totalling a sum of Rs.32,026.50 together with interest at the rate of 12%.

(2.) The writ petition was admitted on 30.10.2000. Pending the writ petition, this Court granted interim stay after taking note of the fact that the amount has already been in deposit with the authorities.

(3.) The facts leading to the case are as follows: The third respondent was working as a Secretary in the petitioner/society from 1.4.1994. She filed an application claiming subsistence allowance before the first respondent, which was taken on file as P.S.A.No.46 of 1998. She claimed differential subsistence allowance as per the provisions of the Act, viz., at the rate of 50% of the salary for the first 90 days, at the rate of 75% of the salary for the next 90 days and at the rate of 100% of the salary for the period beyond 1.9.1997.