MANAGEMENT OF THE SECURITY AND DETECTIVE BUREAU CISCO INDIA LTD Vs. PRESIDING OFFICER I ADDITIONAL LABOUR COURT MADRAS

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner. No representation on behalf of the respondents.

(2.) THIS writ petition has been filed by the petitioner Management challenging the award of the first respondent labour Court, dated 4.10.2000, made in I.D.No.57 of 1996.

(3.) IT has been further stated that since the explanation submitted by the second respondent was not satisfactory, the petitioner Management had sent the salary to the second respondent for the Month of June, 1995, by money order, on 25.7.1995. On 11.8.1995, the second respondent had sent a letter to the petitioner Management stating that he should be given employment with back wages. Thereafter, the second respondent had raised an industrial dispute before the labour officer-I, Madras, contending that his services were terminated by the petitioner Management and that he should be given the relief of reinstatement in service with back wages. Even though the petitioner Management had agreed to reinstate the second respondent in service, with regard to the payment of back wages the petitioner Management had refused to comply with the request of the second respondent, as the second respondent was not working during the relevant period. Thereafter, since the conciliation efforts had failed, the second respondent had raised an industrial dispute before the first respondent labour Court in I.D.No.57 of 1996.