KULAPPADA KSHEEROLPADAKA SAHAKARAN SANGHAM LTD Vs. LABOUR COURT

JUDGEMENT

(1.) HEARD the learned counsel for the appellant.

(2.) THE appellant Society dismissed its Secretary, the second respondent from service pursuant to disciplinary proceedings initiated against her. Apparently, an industrial dispute was raised challenging the dismissal order and an award came to be passed directing re-instatement of the 2nd respondent in service with all backwages which came to be confirmed by this Court. Again, in a proceedings initiated under Section 33 C (2) of the Industrial Disputes Act, at the instance of the 2nd respondent, Ex.P4 order came to be passed allowing her claim. Aggrieved by the said order a Writ Petition was filed wherein the appellant/management claimed that as per Ext. P5, an amount of Rs. 36,176/- came to be paid which in pursuance of the direction of the High Court in R.P. 115 of 2022 in O.P. N o. 10678/96 and , therefore, the claim of the applicant /workman for Rs. 3, 68,495/- was not justified.

(3.) ACCORDINGLY, this Writ Appeal is dismissed.