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Judgment
A.K. Rajan, J.—The above writ petition is filed for issue of writ of certiorari to call for the records on the file of the 1st respondent in
I.D.No.481 of 1991 and quash the order dated 13.7.1994.
The second respondent was employed in the petitioner Company. She was given light work considering her health, which would not strain her.
While that being so from 5.9.1990 to 20.9.1990 she did not attend the office . She has not produced any E.S.I. Medical Certificate as required by
the law for her absence. Only when the certificates are produced for the period of absence, the leave will be regularised. Thereafter from
30.9.1990 the 2nd respondent did not report for duty. But the second respondent approached he Conciliation Officer (Assistant Commissioner of
Labour) stating that she was not given employment. During the conciliation, the petitioner called upon the second respondent to report for duty.
But the second respondent did not report for duty. The conciliation ended in failure and the second respondent raised an industrial dispute. The
Labour Court passed award directing reinstatement with full back wages. Against that this writ petition has been filed.
Heard the learned counsel appearing for the petitioner. There is no representation on behalf of the second respondent.
Counsel for the petitioner submitted that it is not even the case of the petitioner that the second respondent was terminated from service. When
the second respondent was directed to come to duty, even before the conciliation Officer , she did not joint duty. Therefore, she has voluntarily
absented herself from attending work. Hence the petitioner cannot be found fault with for the non-employment of the second respondent. In such
circumstance, the reinstatement with backwages is not legal. Learned counsel relied on the judgment of the Apex Court in Government of Tamil
Nadu and Another Vs. Rajaram Appasamy K., .
In the said judgment, it is stated that nothing prevented the respondent from attending his duty during his unauthorised absence and on that basis
the order of the Tamil Nadu Administrative Tribunal directing payment of 50% backwages was set aside. Following the judgment of the Apex
Court, in the case on hand also, the impugned award of the Labour Court has to be modified. In so far as the reinstatement is concerned, the
award is confirmed and in so far as the payment of back wages, the award is set aside. The Writ petition is ordered accordingly. No costs.