MANAGEMENT, THANJAVUR MUNICIPALITY Vs. A. NAGARAJAN AND ORS.

JUDGEMENT

(1.) These writ appeals have been filed against the common order dated 30.07.2014, made in W.P.(MD)Nos.12561 to 12564 of 2012.

(2.) Heard the learned counsel for the appellant and the first respondent.

(3.) The Management challenged the order of the Labour Court, ordering reinstatement of the retrenched labourers holding that there is fulfilment of Section 25-F of the Industrial Disputes Act. The Labour Court, it appears, went through entire evidence on record and came to the conclusion that the private respondent herein was continuously working for the period as mentioned in Section 25-F of the Industrial Disputes Act. Therefore, the Management had not complied with the conditions, which are required to be followed in a case of retrenchment and as a result, allowed the petition ordering reinstatement without backwages. That came to be challenged in the writ petitions. The learned Single Judge has dismissed the writ petitions holding that the finding of the Labour Court is justified and also uphold the order of the Labour Court, in paragraphs 4 and 5, which we extract, as follows: