P.RAJENDRAN Vs. GENERAL MANAGER

JUDGEMENT

(1.) This writ petition has been filed, seeking a direction to the respondent to fix the present salary on par with other employees in the same cadre and to release the arrears of amount based on my representation dated 08.12.2020.

(2.) Heard the learned counsel for the petitioner. Notice to the Respondent is dispensed with, as no adverse order is going to be passed against the Respondent.

(3.) The petitioner was working as Driver in the respondent Transport Department and was dismissed from service on 24.02.2004. In an Industrial Dispute raised by the employee, the Labour in I.D.No.546 of 2004 passed an Award dated 22.01.2008, setting aside the dismissal and ordered reinstatement without back wages. Aggrieved by the Award of reinstatement, a Writ Petition in W. P. No.27487 of 2008 was filed and the same was dismissed by this Court on 23.07.2019, confirming the order of the Labour Court.