CHIEF ENGINEER METTUR THERMAL POWER STATION TAMIL NADU ELECTRICITY BOARD METTUR DAM Vs. PRESIDING OFFICER LABOUR COURT SALEM

JUDGEMENT

(1.) HEARD both sides.

(2.) THIS writ petition is filed by the Chief Engineer, Mettur Thermal Power Station, Tamil Nadu Electricity Board, Mettur Dam, challenging the award dated 08.03.2005 passed by the Labour Court, Salem in I.D.No.16/2004. By the impugned award, the Labour Court directed the Tamil Nadu Electricity Board to absorb the workman Selamban with effect from 28.10.1999 and to grant backwages.

(3.) BEFORE the Labour Court, on the side of the second respondent Trade Union, 21 documents were filed and marked as Exs.W1 to W21. On the side of the petitioner Management, 5 documents were filed and marked as Exs.M1 to M5 and no oral evidence was let in.