R GANESAN Vs. RANE LUK CLUTCH P LTD

JUDGEMENT

(1.) For the sake of convenience the parties in this common order are referred to as 'Management' and 'Workman'.

(2.) Both the writ petitions came to be filed challenging the award of the Labour Court, Salem, made in I.D.No.324 of 2002 dated 5.4.2005. W.P.No.24488 of 2006 is filed by the Workman challenging the portion of the award refusing reinstatement, backwages and continuity of service to him, and W.P.No.36478 of 2005 is filed by the Management challenging the award ordering compensation of Rs.60,000/- apart from gratuity and other benefits to the Workman.

(3.) The brief facts necessary for the disposal of these writ petitions are as follows: