R SELVARAJU Vs. CHIEF GENERAL MANAGER PANDA NEYVELI

JUDGEMENT

(1.) W.P. No. 1465 of 2006 is filed by one C. Selvaraj (hereinafter called 'Workman') challenging the cancellation of his regularisation as Junior Operator (SME) and modifying the regularisation date as 1.7.2002 instead of 1.10.2000.

(2.) W.P. No. 27203 of 2007 is filed by the Workers Progressive Union of Neyveli Lignite Corporation challenging the award dated 20.12.2006 made in I.D. No. 425 of 2004 passed by the Central Government Industrial Tribunal- cum- Labour Court, Chennai, confirming the order of the NLC dated 4.6.2001 imposing the punishment of reduction of one increment with cumulative effect to the petitioner in W.P. No. 1465 of 2006 and direct the management of NLC to restore his full salary with all increments.

(3.) The petitioner in W.P. No. 1465 of 2006 was appointed as Artisan Trainee in NLC Limited on 28.6.1984, which is a Government of India Undertaking. He was given promotion as Junior Operator Trainee (SME) and sent for training with effect from 16.3.1999. On completion of 1 1/2 years of training, he was given regularisation as Junior Operator (SME) with effect from 1.10.2000 along with 36 others, by order dated 20.3.2001.