THE JUNIOR ENGINEER TAMIL NADU ELECTRICITY BOARD PERIYAKOLAPPALORE THIRUVANNAMALAI DISTRICT Vs. R. RADHAKRISHNAN

JUDGEMENT

(1.) This Writ Appeal is directed against the order, dated 11/10/2017, made in W.P.No.26492 of 2017.

(2.) Facts of the case are as follows:-

(3.) Labour Court found that the first respondent herein could not prove that he had worked for more than 240 days continuously in a year, in the appellant Management and therefore, rejected the claim of the first respondent. Against the above said order, the employee/first respondent herein, filed W.P.No.27786 of 2018.