GENERAL MANAGER Vs. R.CHANDRASEKARAN

JUDGEMENT

(1.) The order dated 10.06.2014, passed by the 2nd respondent, Labour Court, Cuddalore, in C.P.No.55 of 2012 is under challenge in the present writ petition.

(2.) The petitioner is Tamil Nadu State Transport Corporation Ltd., Villupuram.

(3.) The learned counsel appearing on behalf of the writ petitioner made a submission that the 1st respondent employee joined as a driver in the petitioner Management on 02.02.2009, temporarily on casual basis. The 1st respondent employee had involved in a road accident on 15.09.2010, for which he was disengaged from service and he was not granted any further employment. At a later point of time, on humanitarian, he was granted re-employment. Taking advantage of the disengagement, the 1st respondent filed a claim petition in C.P.No.55 of 2012 before the 2nd respondent claiming for the payment of subsistence allowance starting for the period from 15.09.2010.