NIRVAGAM Vs. PRESIDING OFFICER INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) HEARD both sides.

(2.) THE petitioner in both the Writ Petitions are the management of Dharmapuri district Central Cooperative Bank, Dharmapuri. In the first Writ Petition, the challenge is to the award passed by the 1st respondent, Industrial Tribunal in i. D. No. 48 of 2002 dated 6. 5. 2004. The second Writ Petition challenges the Notice issued by the Labour Officer, Krishnagiri asking the management to submit explanation on the complaint given by the workers Union regarding the non-implementation of the Award in I. D. No. 48 of 2002 dated 5. 5. 2004.

(3.) THE first Writ Petition was admitted on 15. 10. 2004. In the stay application, only Notice was ordered. In the second Writ Petition, notice of motion was ordered returnable in two weeks and pending that Writ Petition, an interim stay was granted. However, the interim stay granted on 11. 9. 2006 was not extended thereafter.