STATE EXPRESS TRANSPORT CORPORATION LTD; THIRUMALAIKUTTY Vs. PRESIDING OFFICER, LABOUR COURT; M THIRUMALAIKUTTI; MANAGING DIRECTOR, TAMIL NADU STATE EXPRESS TRANSPORT CORPORATION LTD , (FORMERLY THIRUVALLUVAR TRANSPORT CORPORATION); PRESIDING OFFICER, LABOUR COURT

JUDGEMENT

(1.) In W.P. No. 9582 of 2007, the State Express Transport Corporation Limited, challenged the award of the Labour Court made in I.D. No. 107 of 1998 dated 12.8.2005 ordering reinstatement by providing alternate employment to the second respondent therein with continuity of service and backwages.

(2.) In W.P. No. 9518 of 2007, the workman/Driver prayed for issuing a direction to the Transport Corporation to implement the award dated 12.8.2005 in the above industrial dispute within the stipulated time.

(3.) For the purpose of convenience, the parties herein will be referred to as 'Transport Corporation' and 'Workman'.