MANAGEMENT OF NORTH ARCOT DISTRICT CO OPERATIVE CENTRAL BANK LTD Vs. PRESIDING OFFICER LABOUR COURT VELLORE

JUDGEMENT

(1.) BOTH the writ petitions have been filed by the Management of the North Arcot District Co-operative Central Bank Ltd., Vellore. W.P. No. 746 of 1999 is filed challenging the Award dated 20.3.1998 passed by the first respondent Labour Court in I.D. No. 840 of 1993. By the aforesaid Award, the Labour Court directed reinstatement of the second respondent therein, with full backwages, continuity of service and other attendant benefits. In W.P. No. 747 of 1999, the challenge is to the Award dated 20.3.1998 made in I.D. No. 7 of 1994 granting the benefit of reinstatement with backwages, continuity of service and other attendant benefits to the second respondent.

(2.) PENDING the writ petitions, in W.P. No. 746 of 1999, interim stay was granted on 22.01.1999 and it was continued until further orders by an order dated 04.3.1999 and further modified by an order dated 16.10.2000. In W.P. No. 747 of 1999, this Court, by an order dated 04.3.1999, granted interim stay. Subsequently, on an application taken by the workman, wages at the rate of Rs. 2800/- per month under Section 17B of the Industrial Disputes Act, 1947 [for short, 'I.D. Act'] was directed to be made and also the Management was directed to deposit Rs.3 lakhs to the credit of I.D. No. 840 of 1993. On such deposit, the second respondent in that case was directed to withdraw Rs. 1 lakh and the balance amount of Rs. 2 lakhs was directed to be reinvested for a period of four years and quarterly interest was also directed to be paid.

(3.) A counter statement has been filed seeking permission to substantiate the charges in case the Labour Court holds that the enquiry conducted by the Management was vitiated.