M. SOUNDARAPANDIAN Vs. THE MANAGEMENT, TANSI TANNERY

JUDGEMENT

(1.) The challenge in both these Writ Petitions is to the award passed by the Labour Court, Vellore, in I.D.No.315 of 1994. While petitioner in W.P. No. 38522 of 2003 is the workman, petitioner in W.P.No.1149 of 2004 is the management.

(2.) Management has challenged the award in its entirety, by which, the Labour Court awarded compensation of Rs.75,000/ - in full quit, as the workman had attained the age of superannuation on the date when the award was passed. Workman has filed W.P. No. 38522 of 2003, seeking for additional compensation, stating that the amount of Rs. 75,000/ -, fixed by the Labour Court, is ridiculously low.

(3.) Heard Mr. J. Saranavel, learned counsel for the workman; and Mr. R.Mani Bharathi, learned counsel for the management.