MANAGEMENT Vs. R. VEDHARATHINAM

JUDGEMENT

(1.) This writ appeal is directed against the order dated 03.01.2020 passed in W.P.No.38357 of 2015.

(2.) The appellant is the Management and the first respondent raised a dispute against the order of dismissal passed by the appellant before the Labour Court. The Labour Court directed the appellant to grant continuity of service with backwages along with monetary benefit from the date of dismissal till the date of retirement. The retiral benefits were also directed to be paid.

(3.) The appellant laid a challenge before the learned Single Judge. The learned Single Judge, though did not interfere with the factual finding, held that the claim of backwages required to be interfered with accordingly, the following order has been passed: