M INDIRANI Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) HEARD both sides. These two writ petitions are filed by a textile worker.

(2.) IN W.P.No.1696 of 1995, the prayer of the petitioner is to quash the proceedings of the 2nd respondent dated 17.10.1994 made in Na.Ka.No.A/1273/94 and direct the 1st respondent to take appropriate action against the 3rd respondent for non-compliance of the award in I.D.No.122 of 1988 pronounced by the Labour Court, Coimbatore.

(3.) THE petitioner raised an industrial dispute before the Labour Court and the Labour Court in I.D.No.122 of 1988 dated 03.04.1992 rejected the case of the worker to get employed in the Quality Control department. But, however, in paragraph 12 of the Award, it was held that the non employment of the petitioner was illegal and she was eligible to get restored to the same work which she had done before her termination together with service continuity and 50% of the back wages.