MANAGEMENT OF FUTURA POLYESTERS LTD Vs. PRESIDING OFFICER

JUDGEMENT

(1.) This writ petition came to be posted on being specially ordered by the Hon'ble Chief Justice vide his order dated 6.11.2012. Heard the arguments of Mr. N. Vijay Narayan, learned senior counsel leading Mr. J. James, learned counsel for the petitioner and the second respondent appearing as party-in-person.

(2.) In this writ petition, the petitioner is the Management of Futura Polyesters Limited, previously known as Indian Organic Chemicals Limited. The challenge in the writ petition is to the Award passed by the Principal Labour Court, Chennai in complaint No. 1 of 2007 dated 3.2.2012. By the impugned Award dated 3.2.2012, the first respondent Labour Court directed the reinstatement of the second respondent with service continuity, backwages and other attendant benefits.

(3.) The writ petition was admitted on 23.7.2012. Pending the writ petition, an interim stay was granted on condition that the Management should deposit 25% of the backwages before the Labour Court within a period of four weeks. The Management accordingly deposited a sum of Rs. 2,71,588/- before the first respondent Labour Court by way of Demand Draft and a memo to that effect was filed on 21.8.2012.