MITHRA S.K. PRIVATE LIMITED Vs. R. GOPINATH

JUDGEMENT

(1.) BY consent, the writ petition is taken up for final disposal.

(2.) THE first respondent was employed as workman by the petitioner Management. He raised an industrial dispute in I.D.No.430 of 2005 before the second respondent Labour Court regarding his non -employment. The second respondent Labour Court passed an ex -parte award dated 23.03.2010 in I.D.No.430 of 2005 directing reinstatement of the first respondent with full backwages. Thereafter, the first respondent filed Execution Petition in E.P.No.36 of 2011 before the second respondent Labour Court seeking for attachment of property for not complying with the award by not paying even the last drawn wages that comes to Rs.3,33,008/ -. Attachment was ordered by the Labour Court on 20.08.2013 in E.P.No.36 of 2011. Thereafter, the writ petitioner deposited the amount.

(3.) HEARD both sides.