D SANTHAMAN Vs. PRESIDING OFFICER, I ADDITIONAL LABOUR COURT, MANAGEMENT OF M/S MADRAS ADVERTISING COMPANY LTD

JUDGEMENT

(1.) Both the writ petitions were filed against the award passed by the Labour Court in I.D. No. 438 of 1998 dated 28.3.2008. The first writ petition (W.P. No. 15937 of 2009) was filed by the employee by name D. Santhanam challenging that portion of the award wherein and by which, he was denied the relief of reinstatement with backwages.

(2.) That writ petition was filed before this Court on 5.9.2009 and notice of motion was ordered on 10.08.2009.

(3.) Subsequently, the employer i.e. the management of M/s Madras Advertising company limited, filed the second writ petition,(W.P. No. 22514 of 2009) challenging the very same award, insofar as they were directed to pay a sum of Rs. 65,000/- as compensation in lieu of the claim for reinstatement.