MELUR CO OPERATIVE URBAN BANK LIMITED 317 ALAGAR KOIL ROAD MELUR 625 106 MADURAI DISTRICT Vs. DEPUTY COMMISSIONER OF LABOUR APPELLATE AUTHORITY UNDER TAMIL NADU SHOPS AND ESTABLISHMENTS ACT / KUTTURAVU MALLIGAI INDIRA NAGAR ANNA NAGAR EAST MADURAI

JUDGEMENT

(1.) THE challenge in these Writ Petitions are to the orders of the first respondent dated 7.8.2000 in TNSE 14 and 15 of 2000.

(2.) THE above said impugned orders came to be passed by the first respondent in the appeals preferred by the respective second respondents herein under Section 41(2) of the Tamil Nadu Shops and Establishments Act, 1947 (hereinafter called, 'the Act').

(3.) AGGRIEVED against the orders of termination, both the second respondents filed the appeals before the first respondent under Section 41(2) of the Act, which came to be allowed by the first respondent by its respective orders dated 7.8.2000 holding that the order of termination was in violation of Section 41(1) of the Act, and therefore, was liable to be set aside. In fact, the first respondent directed the petitioner to reinstate the respective second respondents with back wages and continuity of service within thirty days from the date of receipt of copy of its order.