KARTHIKEYAN Vs. PRESIDING OFFICER LABOUR COURT COIMBATORE

JUDGEMENT

(1.) THE petitioner is a workman employed under the 2nd respondent Tamil Nadu State owned Transport Corporation having its Headquarters at Coimbatore. In this Writ Petition, he has come forward to challenge a portion of the award in I.D.No.181 OF 2002 denying backwages. In the said award, the Labour Court while granting reinstatement of the petitioner with continuity of service denied the backwages.

(2.) SUBSEQUENT to the award, it transpires that the petitioner was reinstated in service. The petitioner has not explained as to why he has never reserved his right to file a Writ Petition challenging that portion of the award and also as to why he took more than 1-1/2 years to approach this Court with the present Writ Petition.

(3.) THEREAFTER, the petitioner raised an industrial dispute under Section 2-A(2) of the Industrial Disputes Act before the Government Labour Officer, Coimbatore. The said Officer after notice to the 2nd respondent gave a failure report dated 2.4.2002. On the strength of the failure report he filed a claim statement before the Labour Court. The said dispute was registered as I.D.No.181 of 2002 and notice was issued to the 2nd respondent.