MANAGING DIRECTOR TAMIL NADU STATE TRANSPORT CORPORATION VILLUPURAM DIVN III LTD Vs. PRESIDING OFFICER I ADDL LABOUR COURT CHENNAI

JUDGEMENT

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

(2.) THE writ petition has been filed by the Managing Director, Tamil Nadu State Transport Corporation (Villupuram Division.III) Limited, Kancheepuram, challenging the award passed by the first respondent Labour Court, dated 25.8.2000, in I.D.No.484 of 1998, reinstating the second respondent in service, with continuity of service and with 50% backwages, along with the other attendant benefits.

(3.) THE relevant paragraphs of the counter affidavit filed on behalf of the first respondent, namely, the Tamil Nadu State Transport Corporation (Villupuram Divn.III) Ltd., Kancheepuram, in W.P.M.P.No.18467 of 2003, in W.P.No.3678 of 2001, read as follows: