THE MANAGING DIRECTOR, TAMIL NADU STATE TRANSPORT CORPORATION (VILLUPURAM DIVISION III) LTD. Vs. P. PUSHPANATHAN & ANR.

JUDGEMENT

(1.) This writ appeal is filed against the interim order passed by this Court in M.P.No. 1 of 2013 in W.P. No. 9643 of 2012 dated 24.02.2017.

(2.) On the allegation of unauthorised absence, departmental proceedings were initiated against the first respondent employee and ultimately he was removed from service on 03.03.1999. The employee assailed the matter before the second respondent Labour Court and the Labour Court, by order 12.09.2011 in I.D. No. 246 of 2006, passed an award in favour of the employee, ordering reinstatement without back-wages. Aggrieved by the same, the Transport Corporation has filed W.P. No. 9643 of 2012 in which an order of interim stay was granted and pursuant to the same the employee was reinstated in service as Conductor in the Transport Corporation. Thereafter, a miscellaneous petition in M.P. No. 1 of 2013 was filed by the employee in the said writ petition for a direction to the Transport Corporation to pay current wages to the first respondent on par with similarly placed employees and also to pay the arrears from the date of his reinstatement, and the same was allowed by this Court. Challenging the said order dated 24.02.2017, the present writ appeal has been filed.

(3.) We have heard the learned counsel appearing for the appellant and the learned counsel appearing for the first respondent employee and perused the materials available on record.