COMMISSIONER, AMBUR MUNICIPALITY; M THILAGAR Vs. PRESIDING OFFICER

JUDGEMENT

(1.) CHALLENGING the award passed in I.D.No.249 of 2010 on the file of Principal Labour Court, Vellore, the employer, viz., The Commissioner, Ambur Municipality has filed the writ petition in W.P.No.21197 of 2012.

(2.) THE employee has filed the writ petition in W.P.No.16846 of 2012 to issue a writ of mandamus directing the first respondent to implement the award dated 22.6.2011 passed in I.D.No.249 of 2010 on the file of Principal Labour Court, Vellore within a stipulated time.

(3.) THE case of the employee is as follows: -