VIJAYA GANAPATHI Vs. INTUIT TECHNOLOGY SERVICES PRIVATE LTD

JUDGEMENT

(1.) These two intra-court appeals filed by the employee seek to lay a challenge to a learned Single Judge's common order dtd. 12/5/2022 whereby Management's W.P.No.10902/2020 having been substantially favoured, appellant-employee's W.P.No.874/2020 has been dismissed with costs.

(2.) Learned counsel appearing for the appellantworkman vehemently argues that the learned Single Judge fell in a gross error in not noticing that there was no settlement between the parties and in any event the one alleged by the Management was brought about by duress and therefore, relief could not have been denied to his client. According to the counsel, this very approach of the learned Single Judge constitutes an error apparent on the face of the record warranting interference of this court for setting the same right.

(3.) Per contra, appearing for the Management resists the appeals contending that there is enough evidentiary material on record that demonstrates the settlement and that the contention as to the same having been brought about by duress, is absolutely untrue, if not false. He also points out that pursuant to the settlement, the employee has received a sum of Rs.4,24,335.00 and parted ways. That being the position, he prays for the dismissal of appeals.