MANAGEMENT OF THANJAVUR CENTRAL CO-OPERATIVE BANK MELA RAJAVEEDHI THANJAVUR Vs. PRESIDING OFFICER LABOUR COURT CUDDALORE

JUDGEMENT

(1.) HEARD both sides.

(2.) THESE two Writ Petitions have been filed against the same award in I.D.No.17 of 1996 dated 14.11.2002 passed by the Labour Court, Cuddalore. In W.P.No,24050 of 2003, the petitioner is the Management and in W.P.No,37842 of 2003, the petitioner is the Trade Union.

(3.) AS against the punishment imposed by the Management, the workman moved this Court by W.P.No,9282 of 1982 to set aside the punishment order dated 8.4.1980. However, that writ petition was dismissed on 8.8.1990 directing the workman to seek appropriate relief under the provisions of the Industrial Disputes Act. It was thereafter the Dispute was raised by the Trade Union, which was finally referred for adjudication by the State Government vide G.O.No,998 Labour and Employment Department dated 7.10.1991. The issues that were referred for adjudication by the Labour Court was whether the punishment imposed on said Nagarajan treating the period of suspension from 14.12.1970 to 30.1.1979 as a punishment to be set aside, whether the workman is entitled to revision of wages and seniority for the said period and whether the action of the Management in reinstating the workman in the post of Clerk with lesser pay has to be set aside.