THE EXECUTIVE ENGINEER, TAMIL NADU ELECTRICITY BOARD, (OPERATION AND MAINTENANCE) Vs. THE PRESIDING OFFICER, LABOUR COURT, CUDDALORE AND ANOTHER

JUDGEMENT

(1.) Heard the learned counsel on either side.

(2.) Challenge in this Writ Petition is to the award dated 02.02.2012 passed by the Labour Court, Cuddalore, directing reinstatement of the second respondent herein.

(3.) The case of the second respondent is that he was working as Mazdoor in the Tamil Nadu Electricity Board from 01.05.1996 till 30.11.2007. He sought conferment of permanency. But without acceding to the said request, he was dismissed from service. This termination was by way of an oral order. Claiming reinstatement and continuity of service and back wages, the second respondent raised industrial dispute in I.D. No. 29 of 2009.