MANAGING DIRECTOR, TAMIL NADU STATE TRANSPORT CORPORATION (VILLUPURAM DIVISION III) LTD. Vs. PRESIDING OFFICER, III ADDITIONAL LABOUR COURT

JUDGEMENT

(1.) Heard Mr. S.S. Swaminathan, learned counsel appearing for the appellant/petitioner Transport Corporation and Mr. C. Manohar, learned counsel for the second respondent. The writ appeal is filed against the order passed by the learned Single Judge in W.P. No. 25334 of 2009 dated 05.08.2011, in and by which, the learned Single Judge has confirmed the order of the learned Labour Court passed in I.D. No. 565 of 2002 dated 23.04.2009, by permitting the 2nd respondent herein to withdraw the amount lying in deposit with the Labour Court and make request for refund of the balance amount, with further time bound direction to the appellant/petitioner to implement the award.

(2.) The petitioner/appellant had filed a writ petition, seeking to quash the award passed by the 1st respondent herein vide order dated 23.04.2009 in I.D. No. 565 of 2002.

(3.) The case of the appellant/petitioner in the writ petition is as follows: