K DHARMALINGAM Vs. LABOUR COURT COIMBATORE

JUDGEMENT

(1.) THE petitioner was an employee of the second respondent Co-operative Society. He retired from service on 31.10.2004. A sum of Rs.86,000/- was deducted from the salary of the petitioner from August 2003 to October 2004 i.e., till he retired from service.

(2.) THE petitioner filed a claim petition in C.P.No.397 of 2006 before the first respondent-Labour Court under section 33(C)(2) of the Industrial Disputes Act, 1947 claiming the aforesaid amount.

(3.) THE petitioner has filed this writ petition to quash the order dated 14.03.2011 of the first respondent and for a direction to the second respondent to repay the amount that was recovered from his salary.