GENERAL MANAGER, TAMIL NADU STATE TRANSPORT CORPORATION (MADURAI) LTD., NAGERCOIL REGION, NAGERCOIL Vs. PRESIDING OFFICER, LABOUR COURT, TIRUNELVELI AND ANR.

JUDGEMENT

(1.) W.P.(MD).No.148 of 2006 is filed by the management of the State owned Transport Corporation having its headquarters at Nagercoil. W.P.(MD).No.429 of 2007 is filed by the workman. In both the writ petitions challenge is made to a portion of the award made in I.D.No.177 of 1995 dated 30.08.2004 passed by the Labour Court, Thirunelveli.

(2.) By the impugned award, the Labour Court directed reinstatement of the workman with 25% backwages, but with service continuity. For the sake of convenience, parties are referred as workman and the management as the case may be.

(3.) While the management was aggrieved a portion of the award relating to reinstatement with 25% backwages, the workman was aggrieved about the denial of backwages to the extent of 75%. The writ petition filed by the management was admitted on 05.01.2006. In the application in W.P.M.P.No.147 of 2006, this Court granted an interim stay and directed the management to deposit the entire amount ordered as per the award to the credit of the Labour Court, Tirunelveli in I.D.No.177 of 1985. Thereafter, the management filed W.P.M.P.No.1375 of 2006 seeking for extension of time to deposit the amount.