GENERAL SECRETARY MADHURANTHAKAM CO OP SUGAR MILLS DESIYATHOZILALAR SANGAM Vs. MANAGEMENT MADHURANTHAKAM CO-OP SUGAR MILLSLTD

JUDGEMENT

(1.) THE petitioner is a Trade Union affiliated to INTUC. In this writ petition, they have come forward to challenge the award passed by the II Additional Labour Court, Chennai in I.D.No.339 of 1996.

(2.) BY the impugned award, the Labour Court dismissed the I.D., by holding that it was not inclined to grant any relief to the workmen viz., P.L.Lourduswamy, for whom the dispute was raised.

(3.) THE penalty imposed on the said worker was taken up by the Madhurantagam Cooperative Sugar Mill Desiya Thozhilalar Sangam, Paladam as an industrial dispute under Section 2 (k) of the Industrial Disputes Act, 1947. Subsequently, the matter was referred for adjudication by the State Government in G.O.Ms.No.2007 Labour and Employment dated 27.08.1980. THE said dispute was taken on file as I.D.No.352 of 1980 by the First Additional Labour Court, Madras.