MANAGEMENT, T T 15, TAMIL NADU ELECTRICITY BOARD EMPLOYEES CO-OPERATIVE THRIFT AND CREDIT SOCIETY LTD Vs. PRESIDING OFFICER, LABOUR COURT, TIRUNELVELI AND B NAARAMBU NATHAN

JUDGEMENT

(1.) The writ petition is filed by Tamil Nadu Electricity Board Employees Co-operative Thrift Credit Society at Tirunelveli. In this writ petition, the petitioner society challenges an order of the Labour Court, Tirunelveli in C.P.No.26 of 2003, dated 28.08.2008.

(2.) When the writ petition came up on 17.11.2009, this Court ordered notice of motion. Pending the notice of motion, no interim order was passed. Subsequently, when the matter came up on 29.10.2011, this Court found that the management of the petitioner society filed only a gist order made in C.P.No.26 of 2003 as the impugned order. It was pointed out by this Court that a gist order supplied by the Labour Court at free of cost pursuant to the Rule 54(2) of the Tamil Nadu Industrial Disputes Rules, 1958 will contain only the operative portion of the order and will not contain reasons for the order.

(3.) When this was pointed out to the learned counsel for the petitioner, the learned counsel filed a copy of the order made by the Labour Court, Tirunelveli, dated 29.11.2001, claiming to be the certified copy of the order under challenge. In that order, the Labour Court had passed a common order in respect of 8 workmen in C.P.No.56 to 63 of 1989 filed by similarly placed persons including the 2nd respondent (C.P.No.57/99). But in the present case, the workman (Narumbunathan-R2) filed C.P.No.19 of 2003 and which was not the subject matter of the common order passed by Labour Court, dated 29.11.2001.