COMMISSIONER, THIRUVANNAMALAI MUNICIPALITY, THIRUVANNAMALAI Vs. C VIJAYABALAN

JUDGEMENT

(1.) The Intra Courts appeals are directed against the interim orders in WMP.Nos.18799 and 18780 of 2016 in W.P.No.7922 of 2016 dated 24.04.2017, directing the appellant to deposit 50% of the back wages to the credit of I.D.No.72/2014 on the file of the Principal Labour Court, Vellore and permitting the 1st respondent to withdraw the said amount.

(2.) We have heard the learned Senior Counsel for the appellant. We have also heard the learned Counsel for the 1st respondent.

(3.) The 1st respondent was engaged by Thiruvannamalai Municipality and he was assigned the work of cleaning the pay and use toilet at the bus terminus. The order of appointment was given on 25.08.1991. The appellant appears to have regularised the services of three other employees who were engaged along with the 1st respondent. Since there was no order for regularisation in the case of the 1st respondent, he raised a dispute before the Labour Court in I.D.No.72/2014.