GENERAL MANAGER TAMIL NADU STATE TRANSPORT CORPORATION COIMBATORE DIVN II LTD Vs. PRESIDING OFFICER INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsel appearing for the respondents.

(2.) THIS writ petition has been filed by the petitioner Corporation challenging the order, dated 7.8.2000, passed by the first respondent Industrial Tribunal in Petition No.78 of 1996.

(3.) IN view of the averments made on behalf of the petitioner Corporation, as well as the respondents 3 to 5 and on a perusal of the records available, it is clear that the present writ petition filed by the petitioner Coproration cannot be sustained in view of the fact that the first respondent INdustrial Tribunal had refused to grant the necessary approval for the order of dismissal issued by the petitioner Corporation against the second respondent employee. Further, the second respondent employee had died on 8.4.2001. However, in view of the submissions made by the learned counsel appearing on behalf of the respondents 3 to 5 that a claim petition has been filed on their behalf before the Labour Court, Salem, invoking the provisions of the INdustrial Disputes Act, 1947, claiming the amounts due to them, as the legal representatives of the deceased second respondent, it would be proper for the respondents 3 to 5 to pursue the same to get the monetary benefits that would have accrued to them on the death of the second respondent, who was an employee in the petitioner Corporation. With the above observations the writ petition is dismissed. No costs.