RANGASAMY SPECIAL OFFICER NAMAKKAL DISTRICT Vs. LABOUR COURT

JUDGEMENT

(1.) THE writ petition was initially filed by the President of Veeranampalayam Milk Producers Co-operative Society Ltd., Veeranampalayam Post, Paramathivelur Taluk, Namakkal District. THE Society was aggrieved by the Award passed by the first respondent - Labour Court, Salem in I.D.No.161 of 1995 dated 28.04.2000. By the impugned Award, the Labour Court directed restatement of the second second respondent with continuity of service, backwages and other attendant benefits together with costs of Rs.2000/-.

(2.) THE writ petition was admitted on 27.09.2000. Pending the writ petition, an interim stay was granted on condition that the petitioner Society deposits 50% of the amount and on such deposit, the Labour Court was directed to invest the amount in a nationalised bank into a fixed deposit for a period of five years.

(3.) IT is the case of the second respondent that he was employed in the petitioner's Milk Producers Society as a milk Tester from 1983 and from 20.02.1984 on a regular basis and that his salary was Rs.750/- per month. Subsequently, he fell ill and from 20.12.1994, he was on medical leave. When he returned to work with appropriate medical certificate on 23.05.1995, he was orally informed that he will not be allowed to join duty. The Workman raised an industrial dispute and took up the matter before the first respondent Labour Court.