MANAGEMENT OF TAMILNADU STATE TRANSPORT CORPORATION LTD Vs. PRESIDING OFFICER LABOUR COURT

JUDGEMENT

(1.) BOTH the writ petitions challenge the same Award viz.,the Award of the Labour Court, Coimbatore in I.D.No.34 of 2004 dated 10.08.2007. By the impugned Award, the Labour Court directed reinstatement of the workman with service continuity but without backwages and without any annual increment for the interregnum period. While the Management of the Transport Corporation aggrieved by the Award filed W.P.No.19998 of 2008 challenging that portion of the Award granting reinstatement, the workman filed W.P.No.8810 of 1999 challenging that portion of the Award denying back wages.

(2.) IN view of the inter-connectivity between the two writ petitions, they were grouped and heard together and a common order is passed.

(3.) PENDING the writ petition, this Court by an order dated 16.12.2008 directed payment of last drawn wages in terms of Section 17-B of the I.D.Act.