TAMILNADU TOURISM DEVELOPMENT CORPORATION EMPLOYEES COOPERATIVE THRIFT AND CREDIT SOCIETY LTD Vs. KASIAMMAL

JUDGEMENT

(1.) THE petitioner is a Cooperative Society. In this Writ Petition, they have come forward to challenge an award passed by the 2nd respondent Labour Court in I.D.No.526 of 2004 dated 24.11.2006. By the impugned award, the Labour Court directed reinstatement of the 1st respondent with backwages, continuity of service and other attendant benefits.

(2.) THE Writ Petition was admitted on 13.10.2008. Pending the Writ Petition, an interim stay was granted on condition that the petitioner shall pay the entire backwages within a period of 10 weeks or to pay the last drawn wages till the disposal of the Writ Petition. Subsequently, the said order was modified by a further order dated 29.7.2009 to the effect that the backwages should be deposited with the Labour Court within four weeks and on such deposit, the workman was permitted to withdraw 30% of the amount so deposited and the balance will be deposited in Nationalised Bank for a period of three years and the workman was permitted to withdraw the accrued interest.

(3.) THE case of the 1st respondent was that she was working as Sweeper in the office at Fairland during the year 1991. All of a sudden without any notice, she was stopped from work from October 1997. Since her attempt to get reinstatement was not possible, she raised a dispute under Section 2-A (2) of the Industrial Disputes Act before the Labour Officer at Chennai.