MANAGEMENT MARIS GARDENS VANIAR ESTATE A DIVISION YERCAUD SALEM DISTRICT Vs. PRESIDING OFFICER LABOUR COURT SALEM

JUDGEMENT

(1.) THE petitioner is the Management of Plantation situated in Salem District. THEy have come forward to challenge an Award passed by the first respondent Labour Court, Salem in I.D.No.251 of 2002 dated 27.03.2008.

(2.) BY the impugned Award, the Labour Court held that denial of employment from 06.04.2000 to 26.09.2000 in respect of four workers M/s.Natarajan, Ramar, Selvakumari and Saroja was not justified. Therefore, it directed the payment of wages for the said period with continuity of service.

(3.) ON receipt of the reference, the Labour Court took up the dispute as I.D.No.251 of 2001 and issued notice to both sides. ON the side of the Second respondent Union, the Claim Statement was filed on 09.07.2002. The petitioner Management filed counter statement dated Nil (March 2003).