MANAGEMENT OF TAMILNADU STATE TRANSPORT CORPORATION VILLUPURAM DIVISION-I LTD Vs. PRESIDING OFFICER LABOUR COURT CUDDALORE

JUDGEMENT

(1.) THE Management of Tamil Nadu State Transport Corporation (Villupuram Division-I) Limited (for short, 'the TNSTC'), has preferred this Writ Appeal against the order dated 4.1.2008 passed by the learned single Judge in W.P.No.13343 of 2001, whereby and whereunder, while confirming the findings of the first respondent-Labour Court, Cuddalore in Award dated 19.2.2001 passed in I.D.No.49 of 1996, the learned single Judge modified the Award and dis-allowed the back-wages for the period between 10.5.1993 and 10.5.1996 as was awarded by the first respondent-Labour Court. THE impugned order of the learned single Judge to that extent was in favour of the appellant-Management of the TNSTC.

(2.) AS the Writ Appeal can be disposed of on a short point, it is not necessary to discuss all the facts except the relevant one.

(3.) THE second respondent-workman raised an Industrial Dispute and on failure of conciliation, the dispute was registered as I.D.No.49 of 1996, wherein, the first respondent-Labour Court passed an Award in favour of the second respondent-workman, reinstating him into the services with full back-wages.