THE MANAGEMENT Vs. THE PRESIDING OFFICER

JUDGEMENT

(1.) Writ Petition (MD) Nos. 11 and 80 of 2015 have been filed by the Management/Tamil Nadu State Transport Corporation (Madurai) Limited, as against the awards, dated 27.03.2014, passed in I.D. Nos. 56 and 57 of 2011, wherein the Management was directed to reinstate the second respondent herein/workmen/as casual worker, on daily wage basis, on the same conditions, as it existed before, within two months from the date of receipt of the copy of that award, with continuity of service, but without back wages and attendant benefits.

(2.) Since the awards, issues raised and parties are inter-linked, both the writ petitions are taken up together and a common order is passed.

(3.) For the sake of clarity, the parties are referred to not as petitioners and respondents, but as Transport Corporation/Management and workmen. Brief facts:-