THONIMUDI ESTATE MUDIS Vs. LABOUR COURT COIMBATORE

JUDGEMENT

(1.) THE petitioner is aggrieved by the award of the presiding Officer, Labour Court Coimbatore, first respondent herein directing the petitioner to reinstate the second respondent in the services of the petitioner-company.

(2.) THE petitioner had appointed the second respondent from 1 December 1988 by order dated 16 November 1988. His appointment was subject to probation. The appointment was in the general on a salary of Rs. 599 per month. It is not in dispute that the appointment was to the post of junior assistant although that post is not mentioned in the appointment order.

(3.) THE order of appointment provides that the services of the second respondent could be terminated at anytime prior to 30 November 1989 by giving one month's notice. It also provides for confirmation and other relevant terms.