M K MANI Vs. MANAGEMENT

JUDGEMENT

(1.) WRIT Petition is filed praying to issue a WRIT of Certiorarified Mandamus, calling for the award in I.D.No.99 of 1996 dated 30.10.2001 on the file of the second respondent, quash the same insofar as it relates to denial of back wages to the petitioner and direct the first respondent to pay the petitioner's back wages from the date of termination till reinstatement.

(2.) NO representation on behalf of the petitioner. Learned counsel for the first respondent produced a photocopy of the settlement arrived at between the parties under Section 12(3) of the Industrial Disputes Act, before the Labour Officer I, Vellore on 14.7.2009.