LAWS(MAD)-2015-10-229

S. ANBALAGAN Vs. PRESIDING OFFICER AND ORS.

Decided On October 27, 2015
S. Anbalagan Appellant
V/S
Presiding Officer And Ors. Respondents

JUDGEMENT

(1.) The instant intra-court appeal arises from the order dated 15th July, 2014 passed in W.P. No. 28789 of 2013 preferred by the second respondent herein.

(2.) The writ petitioner had preferred the instant writ petition, seeking writ of prohibition prohibiting the first respondent Labour Court from proceeding with E.P. No. 207 of 2013 under the provisions of Section 2(a) of the Industrial Disputes Act, 1947 for the execution of the Lok Adalat award passed by this Court in W.A. No. 374 of 2011 dated 5th December, 2012.

(3.) The facts are in narrow compass. The appellant herein was removed from service of the second respondent. There against, a challenge was made in I.D. No. 633 of 1996 on the file of the I Additional Labour Court, by the appellant herein. The Labour Court, vide award dated 5th September, 2002 directed the second respondent herein to reinstate the appellant in service with 50% back wages, with continuity of service and all other attendant benefits.