MANAGEMENT S 1693 D PERUMALPALAYAM PRIMARY AGRICULTURAL CO OPERATIVE BANK SALEM DISTRICT Vs. LABOUR COURT SALEM

JUDGEMENT

(1.) AT this stage of the hearing of the Writ petition, the learned counsel appearing on behalf of the petitioner had submitted that the second respondent had been reinstated in service, pursuant to the impugned award, dated 08.05.2003, made in I.D.No.392 of 2002.

(2.) HE had also submitted that the second respondent had been reinstated in service on 24.05.2004, based on his undertaking, dated 14.08.2009, that he would not claim backwages, as per the impugned award, dated 08.05.2003.