MAHINDRA LOGISOFT BUSINESS SOLUTIONS LIMITED Vs. M BALASUBRAMANIAN

JUDGEMENT

(1.) The petitioner-Company have challenged the order of the first respondent/special Deputy Commissioner of Labour (Appellate Authority under Tamil Nadu Shops and Establishments Act, 1947), Madras.

(2.) Affidavit filed in support of the writ petition is perused. The Court heard the learned counsel appearing on either side.

(3.) Concededly, the second respondent was working as Manager (Quality Assurance) during the relevant time in the petitioner- Company. The nature of work performed by the second respondent was to manage and monitor 10 to 15 Software Programmers and be responsible to top management for their productivity.