CHIEF EXECUTIVE OFFICER Vs. LABOUR COURT

JUDGEMENT

(1.) While one writ appeal is by the Management, the other writ appeal is by the workman. Both arise out of an order passed by a learned Judge in a writ petition filed by the workman challenging an award of the Labour Court upholding the penalty of dismissal from service.

(2.) Heard Mr.R.Parthiban, learned counsel for the Management and Mr.NGR Prasad, learned counsel for the workman.

(3.) Since the ranking of parties in both the writ appeals are interchanged, we shall refer to the parties only by their status, such as workman and Management.