LIC OF INDIA Vs. K. M. GURUSHIVAKUMAR

JUDGEMENT

(1.) The present intra Court appeal has been filed impugning the judgment and order dtd. 14/7/2025 passed by the learned Single Judge in W.P.No.15186/2023.

(2.) The parties are referred to as per their ranking before the writ Court, for the sake of convenience.

(3.) The petitioner has filed the aforesaid writ petition seeking a writ of mandamus commanding the respondent-LIC to comply with the award passed by the Central Government Industrial Tribunal (CGIT) dtd. 16/8/2001 in C.R.No.63/1998 and further direction to the LIC to pay wages to the petitioner from 16/8/2001 to 4/2/2019.