GENERAL MANAGER, TAMIL NADU STATE TRANSPORT CORPORATION (VILLUPURAM) LIMITED Vs. SPECIAL JOINT COMMISSIONER OF LABOUR CHENNAI

JUDGEMENT

(1.) Two writ petitions in WP.No.21224 of 2013 and WP.No.18855 of 2013 are being disposed of by this common order.

(2.) Writ petition No.21224 of 2013 has been filed by the General Manager, Tamil Nadu State Transport Corporation, (Villupuram Limit), calling for the records of Special Joint Commissioner of Labour, Chennai, D.M.S.Compound, Chennai, in Approval Petition No.52 of 2011, in C/37589/07, dtd. 27/12/2012, by which the Special Joint Commissioner of Labour, Chennai has dismissed the Approval Petition No.52 of 2011, filed by the petitioner in WP.No.21224 of 2013 and quash the order dtd. 27/12/2012. Writ petitioner in WP.No.18855 of 2013, who is respondent No.2, in WP.No.21224 of 2013, has filed the writ petition for a direction to the writ petitioner in WP.No.21224 of 2013, to issue orders of reinstatement with continuity of service and other benefits applicable to the petitioner as per orders passed by the Deputy Commissioner of Labour (Concilliation), Thenampet, Chennai in Approval Petition No.52 of 2011, dtd. 27/12/2012.

(3.) The Tamil Nadu State Transport Corporation, hereinafter referred as petitioner and Mr.A.Venkatesaperumal, is hereinafter referred to as respondent.