A SHANMUGASUNDARAM Vs. MANAGEMENT OF DINAKARAN

JUDGEMENT

(1.) THE first appellant [since deceased] herein is the petitioner in W. P. No. 15904 of 1991. Appellants 2 to 4 are impleaded as Legal Representatives of the first appellant [since deceased] vide order of Court dated 1/2/2005 made in WAMP. No. 8001/2004].

(2.) IT is the case of the first appellant/petitioner that he was employed as Sub Editor in Navasakthi from 1960 and was dismissed from service on 21/3/1967 and I. D. No. 138 of 1967 was filed by the first appellant and the Labour Court passed an award on 21/2/1970 in favour of the appellant. The award passed in I. D. No. 138/1967 directed the second respondent herein to reinstate the appellant into service with backwages and other consequential benefits.

(3.) THE first appellant/writ petitioner preferred a claim petition in C. P. No. 849/1970 before the Labour Court, Madras claiming backwages from the date of termination of service and also laying a claim for quantification of future remuneration payable to him till his retirement.