PRESIDENT, THIRUCHI DISTRICT POLICE OFFICERS CO-OPERATIVE THRIFT AND CREDIT SOCIETY LTD. Vs. PRESIDING OFFICER, LABOUR COURT, DISTRICT COURT COMPLEX

JUDGEMENT

(1.) All the three Writ Appeals arise from a common order passed in W.P.(MD) Nos.8168 of 2009 and 2090 of 2010, dtd. 25/1/2019.

(2.) W.P.(MD)No.8168 of 2009 was filed by the appellant in W.A.(MD)No. 697 of 2020. The appellant, who had been appointed as a Junior Assistant in the Tiruchirappalli District Police Officers' Co-operative Thrift Credit Society Limited, questioned an award dtd. 30/4/2009 passed by the Labour Court, Tiruchirappalli in I.D.No.108 of 1992. The award directed the writ petitioner to be reinstated into service, but without backwages.

(3.) Challenging the award, the Management also filed W.P.(MD)No.2090 of 2010. The Workman had filed W.P.(MD)No.8168 of 2009.