MANAGEMENT THE TAMIL NADU STATE TRANSPORT CORPORATION COIMBATORE DIVISION II LTD Vs. PRESIDING OFFICER LABOUR COURT SALEM

JUDGEMENT

(1.) CHALLENGING the same award passed by the Labour Court, Salem in I.D.No.343 of 2000 dated 28.05.2008, these two writ petitions have been filed. By the impugned order, the Labour Court directed reinstatement of the workman with continuity of service, but without backwages.

(2.) WHILE the management which is a State owned Corporation was aggrieved by the direction by the Labour Court to reinstate the workman into service, has filed the Writ petition being W.P.No.5285 of 2009.

(3.) HEARD the arguments of Mr.M.Ravi Bharathi learned Standing Counsel for the Transport Corporation and Ms.Lakshmi learned counsel appearing for Mr.K.V.Shanmuganathan for the workman.