TAMIL NADU HIGHWAYS AND RURAL WORK EMPLOYEES COOPERATIVE THRIFT AND CREDIT SOCIETY LTD Vs. PRESIDING OFFICER LABOUR COURT TIRUCHIRAPALLI

JUDGEMENT

(1.) W.A. No.766 of 1998 has been preferred by a Cooperative Thrift and Credit Society, challenging the order of a learned Single Judge of this Court in and by which, it was directed to pay its employee by name Ramadoss, his salary last drawn on the date of termination of service till the date of his superannuation, besides a lumpsum compensation of Rs.25,000/-.

(2.) W.A. No.983 of 1998 has been filed by the said Ramadoss challenging the same order of the learned Single Judge in and by which the order of the Labour Court directing his reinstatement was set aside.

(3.) Since both the appeals are arising out of the order of a learned Single Judge of this Court made in W.P. No.15783 of 1995, they are decided by way of this common judgment. For the sake of brevity, the Cooperative Thrift and Credit Society is referred to as the Society and the said Ramadoss is referred to as the employee.