LAWS(MAD)-2010-1-397

VEERAPERUMANALLUR PRIMARY AGRICULTURAL CO OPERATIVE CREDIT SOCIETY LTD Vs. DEPUTY REGISTRAR OFFICE OF REGISTRATION OF CO OPERATIVE SOCIETIES

Decided On January 08, 2010
E.2043,VEERAPERUMANALLUR PRIMARY AGRICULTURAL CO-OPERATIVE CREDIT SOCIETY LTD. Appellant
V/S
SEPUTY REGISTRAR Respondents

JUDGEMENT

(1.) While W.P.No.166 of 2010 is filed by the Management of Primary Agricultural Co-operative Credit Society, W.P.No.5716 of 2009 is filed by the third respondent workman. For the sake of convenience the parties are referred as Management and Workman.

(2.) The Management in W.P.No.166 of 2010 challenged the award of the Labour Court, Cuddalore in I.D.No.124 of 2000 dated 20.12.2005. By the said award, the Labour Court set aside the dismissal order dated 04.11.1995 and directed the reinstatement of the workman with service continuity but without backwages for the period from 1996 to 1999. The Management did not challenge the award within a reasonable time. It is only when the workman filed the writ petition in W.P.No.5716 of 2009, seeking for implementation of the award and after this Court ordered notice of motion on 06.04.2009, the Management on receipt of the said notice decided to file the present writ petition being W.P.No.166 of 2010.

(3.) Heard Mr.M.S.Palaniswamy, learned counsel appearing for the Management and Mr.P.Hari Babu, learned counsel appearing for the workman.