GENERAL MANAGER Vs. N SEKAR

JUDGEMENT

(1.) WHEN these appeals were taken up for hearing, a memorandum of compromise, signed by the appellants, respondent in both the appeals and their respective counsel, has been filed. Along with the memorandum of compromise, a long term settlement dated 26.2.2009 signed by the parties, was also annexed. In the terms of the settlement, the parties prayed for disposal of the writ appeals. The respondent in both the cases were present in Court along with their counsel. The respondent in both the cases, on being enquired into, stated that they have understood the terms as stated in the long term settlement dated 26.2.2009 reached under Section 18(3) read with Section 12(3) of the Industrial Disputes Act, 1947. In the said circumstances, the memorandum of compromise is taken on record along with the memorandum of settlement dated 26.2.2009 and the same shall form part of this order and the writ appeals stand disposed of in terms of the memorandum of compromise as well as memorandum of settlement dated 26.2.2009. No costs. Consequently, connected M.Ps. are closed.