MANAGEMENT OF TAMIL NADU STATE TRANSPORT CORPORATION (MADURAI DIVISION-I) LTD. Vs. PRESIDING OFFICER, LABOUR COURT

JUDGEMENT

(1.) Aggrieved by the order, dated 18.07.2014, passed in W.P. (MD)No.641 of 2012, directing the appellant, the Tamil Nadu State Transport Corporation (Madurai) Ltd., Madurai Region, to reinstate the workman in service, as a fresh entrant, by providing the last drawn wages, prospectively, the appellant is before this Court.

(2.) Heard the learned counsel for the appellant and perused the materials available on record.

(3.) According to the 2nd respondent/workman, he was appointed as a Watchman in the year 1986 in the appellant Transport Corporation. He was working, without any break, for about 16 years. He was paid a salary of Rs.2,100/ - per month. On 18.04.2002, he was orally terminated from service. Challenging the same, the 2nd respondent/workman raised an Industrial Dispute in I.D.No.9 of 2004 before the Labour Court, Madurai.