MANAGEMENT OF TIRUNELVELI CENTRAL CO-OPERATIVE BANK LTD Vs. DEPUTY COMMISSIONER OF LABOUR APPELLATE AUTHORITY UNDER THE TAMIL NADU PAYMENT OF SUBSISTENCE ALLOWANCE ACT TIRUNVELVI

JUDGEMENT

(1.) HEARD both sides.

(2.) THE petitioner is the Management of Tirunelveli District Central Co-operative Bank. THEy have come forward to file the present writ petition seeking to challenge the order of the first respondent, Appellate Authority under the Tamil Nadu Payment of Subsistence Allowance Act, 1981 (for short P.S. Act) dated 20.06.2001.

(3.) THE ground raised by the petitioner Co-operative Bank was that the Late Soloman was not a workman within the meaning of Section 2(a) of the P.S.Act, as he was employed as a Supervisor drawing more than Rs.500/- as salary. Certain charges were laid against the said workman. Pending the enquiry, he was kept under suspension from 01.08.1986 to 14.04.1988. THE said period was treated as substantive punishment as per the Special bye-laws and thereafter, he was restored to duty.