RAMESAN Vs. THOMAS

JUDGEMENT

(1.) Both the appeals, having arisen out of the same judgment in O.P. No. 6720 of 1990 dated 11-7-1994 were heard together and are being disposed of by this common judgment. The petitioner in the O.P. (hereinafter called 'the committee') is the appellant in W.A. No. 1398 of 1994 and the second respondent in the O.P. (hereinafter called 'the aggrieved employee') is the appellant in W.A. No. 1300 of 1994.

(2.) The Original Petition was filed challenging the order of the appellate authority under S.18(2) of the Kerala Shops and Commercial Establishments Act, 1960 (for short, the Act) who held mat the termination of the services of the aggrieved employee by the committee was without any reasonable cause and was made in violation of the provisions of S.18(1) of the Act. The committee was directed to reinstate the employee in its service as Lift Operator cum Watchman with continuity of service and full back wages and in default, to pay the employee Rs. 28,000/- as compensation inclusive of all service benefits and back wages.

(3.) The facts of the case are as follows: