THE MANAGEMENT OF MAYILADUTHURAI CO-OPERATIVE PRIMARY AGRICULTURAL CUM RURAL DEVELOPMENT BANK, MAYILADUTHURAI, REP. BY ITS SPECIAL OFFICER, M.G. KALIAPERUMAL Vs. THE PRESIDING OFFICER LABOUR COURT, CUDDALORE AND V.S. SIVAKUMAR

JUDGEMENT

(1.) By consent, the main writ petition itself is taken up for final disposal.

(2.) The management of Mayildaduthurai Co.operative Primary Agricultural Cum Rural Development Bank through its Special Officer has filed the above writ petition questioning the award passed in I.D.No.59 of 1998 dated 31.01.2000, on the file of Labour Court, Cuddalore.

(3.) It is seen that the second respondent was working as Clerk from 12.12.1994, with the petitioner. Since his services were not regularised, he was terminated from his service. Aggrieved by the same, he moved the Labour Court, Cuddalore in I.D.No.59 of 1998. By order dated 31.01.2000, the Labour Court granted a relief of reinstatement of service with back wages and continuity of service etc., Against the said order, the Special Officer of the petitioner Bank has filed the present writ petition.