TASTY NUT INDUSTRIES Vs. LABOUR COURT

JUDGEMENT

(1.) This Writ Appeal has been filed against the order of the learned Single Judge, who confirmed the order of the Labour Court setting aside the transfer order transferring the second respondent to the sister concern of the Petitioner/Management.

(2.) The facts of the case are as follows: The second respondent is employed by the Petitioner/Management as a menial labour. During the course of employment, there was a quarrel between the second respondent Thangasamy and his rival party namely Rajappan and George. The quarrel continued for so many days and therefore, to maintain industrial peace, the Petitioner/management transferred the second respondent to its sister concern. The said transfer order was challenged before the Labour Court, Tirunelveli, contending that the transfer is nothing but a denial of employment. The said petition was allowed. The said order was confirmed by the learned Single Judge, against which only, the present Writ Appeal is filed.

(3.) Heard the learned counsel for the appellant and the learned counsel appearing for the second respondent/Caveator and perused the materials placed before this Court.