MANAGEMENT OF MICRO ELECTRIC CONTROLS PROPRIETOR COIMBATORE Vs. PRESIDING OFFICER LABOUR COURT COIMBATORE

JUDGEMENT

(1.) The Management is aggrieved by the award passed by the Labour Court reinstating the second respondent workman with back wages and continuity of service.

(2.) The facts of the case are as follows: The second respondent joined the petitioner concern as turner in the year 1990 and promoted as milling operator. The second respondent absented from work on July 22, 1998 and on July 29,1998. Further he submitted his resignation and the same was accepted on July 30, 1998. The second respondent was relieved on July 30, 1998.

(3.) After a lapse of seven months, the petitioner submits that the second respondent raised a dispute alleging refusal employment from February 4, 1999 onwards. As conciliation proceedings failed the second respondent raised an industrial dispute under Section 2-A(2) of I.D. Act. On appreciation of the pleadings and evidence, the Labour Court found that the petitioner denied employment to the second respondent properly and reinstated him as back wages and continuity of service. The said award is being challenged by the Management.