REGENT COMPUTRONICS PVT. LTD.

K. GUNASEKARAN Appellant

V/S

Management Of The Nilgiris Respondents

Referred Judgements :-

FRANCIS KLEIN AND COMPANY PRIVATE LIMITED VS. THEIR WORKMEN [REFERRED TO]
AIR INDIA CORPORATION BOMBAY VS. V A REBELLOW [REFERRED TO]
BINNY LIMITED VS. THEIR WORKMEN [REFERRED TO]
KAMAL KISHORE LAKSHMAN VS. MANAGEMENT OF PAN AMERICAN WORLD AIRWAYS INC [REFERRED TO]
KANHAIYALAL AGRAWAL VS. FACTORY MANAGER GWALIOR SUGAR COMPANY LIMITED [REFERRED TO]
REGIONAL MANAGER RAJASTHAN STATE ROAD TRANSPORT CORPORATION VS. SOHAN LAL [REFERRED TO]
BHARAT HEAVY ELECTRICALS LTD VS. M CHANDRASEKHAR REDDY [REFERRED TO]
RAMESH CHANDRA SHARMA VS. PUNJAB NATIONAL BANK [REFERRED TO]
DIVISIONAL MANAGER RAJASTHAN S R T C VS. KAMRUDDIN [REFERRED TO]
KARNATAKA BANK LTD. VS. A. L. MOHAN RAO [REFERRED TO]

JUDGEMENT

(1.) W.A.No.1178 of 2011 is preferred against the order made in W.P.No.13094 of 2002, which was filed by the Management of the Nilgiris District Plantation Worker's Co-Operative Credit Society Ltd., Coonoor, seeking to quash the award made in I.D.No.330 of 1997 passed by the Labour Court, Coimbatore, insofar as ordering reinstatement of the appellant, which was ordered by the learned single Judge.

(2.) W.A.No.1179 of 2011 is preferred by the workman against the order made in W.P.No.11 of 2003, challenging the very same award, insofar as denying backwages and other attendant benefits, which was dismissed by the learned single Judge.

(3.) As the issue arises in both the writ appeals are common, these writ appeals are heard and disposed of by this common judgment.

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K. GUNASEKARAN Vs. MANAGEMENT OF THE NILGIRIS

Referred Judgements :-

JUDGEMENT

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