THE MANAGEMENT, CHENNAI METROPOLITAN WATER SUPPLY AND SEWERAGE BOARD Vs. PRESIDING OFFICER AND M D PONMOZHI

JUDGEMENT

(1.) Heard Mr. B. Shanthakumar, learned Counsel appearing for Chennai Metropolitan Water Supply and Sewerage Board and Mr. Karthick Rajan, learned Counsel appearing for the second respondent-workman and perused the records.

(2.) The petitioner- Chennai Metropolitan Water Supply and Sewerage Board (For short "Metro Water") filed the present writ petition, challenging the award dated 15.2.1999 passed in I.D. No. 234 of 1995. By the aforesaid award, the first respondent-Labour Court directed reinstatement of the second respondent in service with full backwages, continuity of service and other attendant benefits.

(3.) The writ petition was admitted on 7.1.2000. Pending the writ petition, this Court directed the Metro Water to comply with Section 17B of the Industrial Disputes Act, Subsequently, when the matter came up on 7.11.2001, it was represented that a sum of Rs. 1,02,764/- has been deposited by the petitioner with the Registrar of this Court. Out of the said sum, the second respondent was permitted to withdraw a sum of Rs. 50,000/- and the remaining sum of Rs. 52,764/- was directed to be invested in a fixed deposit with the Indian Bank, High Court Extension Counter initially for a period of three years with periodical renewal and the second respondent was permitted to withdraw the quarterly interest from the said amount.