MANAGEMENT Vs. RADHAKRISHNAN

JUDGEMENT

(1.) The Award of the Labour Court dated 06.02.1995 passed in I.D.No.215 of 1992 and the consequential order passed in C.P.No.71 of 2007 dated 31.01.2011, are under challenge in the present writ petition.

(2.) The writ petitioner is the Tamil Nadu Forest and Social Forest Department, which is a Government of Tamil Nadu Department.

(3.) The learned Additional Government Pleader, appearing on behalf of the writ petitioner-Company, made a submission that the first respondent-employee was engaged as a Nominal Muster Roll Coolie on daily wage basis and he was engaged on need basis. The people of Munnur Village have given a petition against the first respondent-employee stating that he was allowing the cattle to trespass in the Forest Area and he was an accomplice to the illegal falling of the trees. Subsequently, statistics were taken by the Forest Officials and it was found that there was a shortage in the Babul trees to the extent of 34.06%.