T.K. SRINIVASAN Vs. PRESIDING OFFICER, LABOUR COURT

JUDGEMENT

(1.) Challenging the Common Order of the learned Single Judge, dtd. 24/6/2013 in depriving backwages for the period from the date of dismissal viz., 21/4/2000 till the date of award viz., 4/8/2004, modifying the award of the Labour Court granting reinstatement with continuity of service and other attendant benefits, the Workmen filed Writ Appeals in W.A. Nos.2934, 1824 & 1825 of 2019.

(2.) The Management has preferred Writ Appeals in W.A. Nos.2142 to 2144 of 2013, challenging the order of the learned Single Judge, dtd. 24/6/2013 in confirming the Award of Labour Court granting reinstatement with continuity of service barring backwages deprived supra for the period from 21/4/2001 to 4/8/2004.

(3.) Since the issue involved in all these Appeals are one and the same, they are taken up together and disposed of by a Common Judgment.