PIRANAVASUDARAM M Vs. PRESIDING OFFICER LABOUR COURT COIMBATORE

JUDGEMENT

(1.) ORDER

(2.) THIS writ petition has been filed against the award of the Labour Court in refusing 50% per cent of back wages while directing reinstatement with remaining 50 per cent to be paid. It is not in dispute that the order of termination of the petitioner was held bad by the Labour Court. For denial of 50 per cent back wages, the Labour Court has stated as follows: (Vernacular matter omitted)