COMMISSIONER, DEVAKOTTAI PANCHAYAT UNION, DEVAKOTTAI, SIVAGANGAI DISTRICT Vs. A SUBRAMANIAN, K SUBRAMANIAN, PRESIDING OFFICER, LABOUR COURT

JUDGEMENT

(1.) The petitioner is the Commissioner for Devakottai Panchayat Union. In this writ petition challenge is made to the order passed by the Labour Court in C.P.No. 64 of 1997 dated 25.08.2005.

(2.) By the afore-said order, the Labour Court computed a sum of Rs. 1,27,357/-in favour of the first respondent and Rs. 1,09,955/-in favour of the second respondent. Challenging the same, the writ petition came to be filed.

(3.) The writ petition was admitted on 05.01.2006. Pending the writ petition, this Court granted an interim stay. Subsequently, the aggrieved workman had filed a vacate stay application together with the supporting counter affidavit. However, the vacate stay application was not ordered since a query was raised as to whether a Noon Meal Organiser can file a claim petition before the Labour Court. Therefore, the main writ petition was directed to be posted for disposal.