LAWS(MAD)-2010-4-649

MANAGEMENT TUBE PRODUCTS OF INDIA LTD Vs. PRESIDING OFFICER

Decided On April 27, 2010
MANAGEMENT, TUBE PRODUCTS OF INDIA LTD Appellant
V/S
PRESIDING OFFICER Respondents

JUDGEMENT

(1.) The petitioner is the Management. They have come forward to challenge the order passed by the first respondent - Labour Court dated 30.03.1990 on the Preliminary issue as well as the Award dated 27.09.2000 in I.D.No.12 of 1981 and seeks for setting aside the same.

(2.) By the impugned Award, the Labour Court directed service continuity, payment of backwages for the period of his non-employment upto the date of his superannuation and other benefits.

(3.) The writ petition was admitted on 14.02.2001. Pending the writ petition, an order of interim stay was granted on condition that the petitioner Management deposits the entire backwages within six weeks. Subsequently, when the matter came up on 29.08.2001, it was informed that the condition imposed by this Court was complied with.