S K BALASUBRAMANIAN Vs. K M MOHAMMED ALI

JUDGEMENT

(1.) THE Contempt Application has been filed by the Workman (Respondent No. 2 in W. P. No. 4775 of 1998) alleging violation of Order dated 15. 6. 1999 in WMP No. 2844 of 1999 arising out of W. P. No. 4775 of 1998.

(2.) THE writ petition filed by the Management is directed against the award of the Labour Court in I. D. No. 166 of 1995 directing reinstatement of Respondent No. 2 in the writ petition with backwages.

(3.) THE aforesaid industrial dispute arose on the basis of an application filed by Respondent No. 2 under Section 2-A (2) of the Industrial Disputes Act. Undisputedly the present Respondent No. 2 was working under the petitioner since 1987. In his application under Section 2-A (2) it was alleged by him that he was not permitted to work on and after 23. 6. 1992 and subsequently a charge-memo dated 28. 6. 1992 was issued to which he had given a detailed explanation. Since he was not allowed to resume duty, he filed application before the Assistant Commissioner of Labour (Conciliation ). However, the Management refused to give him job forcing him to file application under Section 2-A (2 ).