S.AMULNATHAN Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) This writ petition is directed against the award of the Labour Court, Cuddalore, passed in I.D.No.11 of 2008, dated 16.5.2011, ordering reinstatement without continuity of service and back wages and other attendant benefits of the petitioner/workman.

(2.) The facts which gave rise to the filing of the present writ petition are briefly set out hereunder:

(3.) According to the learned counsel Mr.R.Subramanian, appearing for the petitioner, the petitioner had been working from 05.05.1985 and by the impugned award, his entire past service has been wiped out and also by virtue of the fact that the petitioner has also retired from the service of the respondent Corporation on attaining the age of superannuation in 2016, he would not be getting any terminal or pensionary benefits.