MANAGEMENT PIONEER PROCESSING Vs. PRESIDING OFFICER LABOUR COURT SALEM

JUDGEMENT

(1.) THE Writ Petition is filed by the petitioner management seeking to challenge an award passed by the 1st respondent Labour Court, Salem in I.D.No.83 of 2000. By the impugned award, the Labour Court set aside the order of termination given to the 2nd respondent and directed his reinstatement in any other alternate employment or in a supernumerary post together with backwages for the period of non-employment

(2.) THE Writ Petition was admitted on 20.6.2007. Pending the Writ Petition, interim stay was granted on the same day. Subsequently the workman filed M.P.Nos.2 and 3 3 of 2007 seeking to vacate the interim order and also payment under Section 17-B of the Industrial Disputes Act.

(3.) SUBSEQUENTLY, the matter was referred to for the resolution of the dispute by the Lok Adalat and the Lok Adalat found that both parties were not willing to settle the matter. The records were sent back to this Court for determination of the case on merits.