N SELVARAJ Vs. MANAGEMENT OF SEERANAICKENPALAYAM

JUDGEMENT

(1.) IN Tulsidas Paul v. Second Labour Court, (1971-I-LLJ-526), the Supreme Court has observed that it is well established that, in exercise of its jurisdiction under Art. 226, the High court does not sit in appeal over the orders of the Industrial Tribunals. Its jurisdiction is supervisory and therefore, it interferes if the jurisdiction conferred on such tribunals is exercised improperly, or in non-compliance of well established principles or for any such other reason. After having found that the retrenchment is not bona fade, when it considers the relief, the Labour Court is trying to dilate its own finding given earlier and

(2.) STRIES to justify the award of compensation in an unreasonable manner. Hence, the order of the Labour Court, relating to award of compensation is quashed and the first respondent is directed to reinstate the petitioner in service with consequential benefits.