AMANULLAH Vs. CHENNAI PORT TRUST

JUDGEMENT

(1.) This writ appeal is directed against the order of the learned Single Judge made in W.P.No.19054 of 2011 dated 23.11.2012 in allowing the writ petition filed by the first respondent herein challenging the award of the Labour Court made in I.D.No.25 of 2008 dated 17.01.2011. In the said award, the Labour Court has set aside the order of discharge passed against the appellant herein and modified the punishment as compulsory retirement and consequently directed the Management/first respondent herein to disburse the terminal benefits of the appellant.

(2.) Following are the brief facts that arise for consideration in this writ appeal:

(3.) The learned Single Judge allowed the writ petition on 23.11.2012 by holding that the Labour Court has exceeded its jurisdiction as the modification of punishment of discharge into one of compulsory retirement was beyond the scope of reference. Challenging the said order of the learned Single Judge, the present writ appeal is filed before this Court.