ANANDA KATHIRONE Vs. PRESIDING OFFICER PRINCIPAL LABOUR COURT

JUDGEMENT

(1.) THE workman and the Management of Addison and Co. , Ltd. , are the parties in both the writ petitions. Hence common order is passed.

(2.) THE Principal Labour Court, at Chennai passed an award in I. D. No. 62 of 1998 and aggrieved by the same the workman as well as the Management preferred the writ petitions.

(3.) WHILE disposing of the Industrial Dispute, the learned Presiding Officer of the Principal Labour Court held that the workman is the protected workman and the Management has no power to dismiss him from service. It is held that the evidence adduced by the witnesses on behalf of the Management during the Domestic enquiry is interested. Therefore the Labour Court held that the petitioner ought not to have been dismissed but he is not eligible for reinstatement as he is attained the age of superannuation but he is entitled for back-wages with all attendant benefits from the date of dismissal till the date of retirement.