K VARADHARAJAN Vs. PRESIDING OFFICER LABOUR COURT SALEM

JUDGEMENT

(1.) HEARD Mr.S.Arunachalam, appearing for Ms.S.Girija, learned counsel for the petitioner and Mr.M.R.Raghavan, learned counsel for the second respondent Management.

(2.) THE writ petition is filed challenging the Award passed by the first respondent Labour Court, Salem in C.P.No.203 of 2003 dated 25.11.2005. By the impugned Award, the Labour Court dismissed the claim petition filed by the petitioner workman and declined to compute the amount as claimed by him.

(3.) THE Labour Court upon considering the oral and documentary evidence came to the conclusion that non-employment of the petitioner was not valid. THE plea taken that at the time of his employment, he was overaged was not considered as a ground for denying employment. It held that his termination was illegal and therefore, he was entitled for reinstatement with full backwages, service continuity and other benefits.