MANAGEMENT, MADURA COATS PVT. LTD. Vs. R.PAULVANNAN

JUDGEMENT

(1.) The present writ petition has been filed by the Management of a Private Company challenging the order passed by the labour Court, Tirunelveli, in C.P.No.34 of 2021.

(2.) The respondent herein who was working as a Slider in the petitioner spinning mill was placed under suspension by an order dtd. 8/3/2019. The suspension order was revoked on 31/5/2019. At the time of revoking the order of suspension, the Management has passed orders that 30 days of suspension would be treated as a substantive punishment. The trade Union as well the Management have entered into 12(3) settlement on 31/12/2019, wherein the Management has agreed to pay 15 days wages for the substantive punishment period of 30 days.

(3.) The petitioner has again placed under suspension on 11/6/2019, and the suspension was revoked on 31/1/2020. As per the revocation order, 30 days period of suspension was treated as a substantive punishment.