STATE OF TAMIL NADU Vs. J. ABRAHAM

JUDGEMENT

(1.) Mr.D.Nellaiyappan, learned Counsel appeared and submit that he has already returned the papers to the employee-1st respondent and does not hold vakalath. His submission is recorded.

(2.) The 1st respondent has been served and there is no representation on his behalf.

(3.) The present Writ Appeal has been preferred against the order of the learned Single Judge dtd. 8/12/2014 passed in W.P.No.12884/2006 in setting aside the award of the Labour Court, Cuddalore, and directing the Management to employ the workman as an NMR as there is a violation of Sec. 25-F of the Industrial Disputes Act, 1947, and in the light of the judgment of this Court reported in 1996 (2) LLJ 216 in Srirangam Co-operative Urban Bank Limited, Srirangam v. Labour Court, Madurai.