THE UNION OF INDIA Vs. SEAHORSE HOSPITALS LIMITED

JUDGEMENT

(1.) Challenge in this writ appeal is to the order dated 28-07-2011 passed in W.P.No.4462 of 2005 by the learned Single Judge of this Court.

(2.) The appellant herein, as petitioner has filed I.D.No.664 of 1997 on the file of the Principal Labour Court, Chennai praying to pass an award under Section 11-A of the Industrial Disputes Act, 1947 with regard to reinstatement of service.

(3.) The material averments made in the petition are as follows: