NEYVELI LIGNITE CORPORATION LTD Vs. APPELLATE AUTHORITY AND REGIONAL LABOUR COMMISSIONER CENTRAL CHENNAI

JUDGEMENT

(1.) W.A.No.1341 of 2007 is filed against the order made in W.P.No.3896 of 2004 dated 14.9.2007, dismissing the writ petition filed by the appellant, challenging the order of the first respondent passed in Gratuity Appeal Nos.430 to 506 of 2003 dated 31.1.2004.

(2.) THE appellant also filed W.P.No.28292 of 2004 against the order passed by the first respondent in Gratuity Appeal No.308 of 2003 dated 25.8.2003.

(3.) FOR the sake of brevity, the parties in this common judgment are described as 'NLC management' and 'Retired Employees of NLC'.