M.THANGAVEL Vs. PRESIDING OFFICER

JUDGEMENT

(1.) Aggrieved by the Award dated 24.06.2013 passed by the 1st Respondent/Labour Court in I.D.Nos.65 and 70 of 2006, respectively, Petitioners are before this Court with the above Writ Petitions, seeking to quash the same and for a consequential direction to the 2nd Respondent/Transport Corporation to reinstate them in service with backwages, continuity of service and all other attendant benefits.

(2.) As the issue involved in both Writ Petitions is one and the same, the cases are taken up for disposal by a common order.

(3.) It is seen that the Petitioner viz. M.Thangavel in W.P.No.34024 of 2013 joined the services of the 2nd Respondent/Transport Corporation as a Driver on 04.12.2004 and the Petitioner viz. P.Muthukrishnan in W.P.No.34025 of 2013 joined the services of the 2nd Respondent/Transport Corporation as a Driver on 07.10.2004. As both the Petitioners were terminated from service on 01.09.2005 without any enquiry or notice, when they have actually worked for more than 240 days in a year prior to the date of their termination, they raised an Industrial Dispute before the Labour Court, Erode.