P VENKATARAMAN Vs. REGIONAL MANAGER

JUDGEMENT

(1.) (PRAYER: Writ appeals have been preferred against the order dated 20.6.2003 made in W.P.No.3692 of 1996.) These appeals are directed against the order of the learned Single Judge dated 20.6.2003 made in W.P.No.3692 of 1996, wherein challenge was made to the award dated 21.4.1995 made by the Labour Court in I.D.No.99 of 1990.

(2.) FOR the purpose of convenience, the parties would be referred to as arrayed in the writ petition.

(3.) MR. T. Murugesan, learned Senior Counsel appearing for the second respondent contends that as the petitioner reinstated the second respondent, promoted him as Senior Assistant on 31.3.2001 with retrospective effect from 1.4.1999 and permitted him to retire under voluntary retirement scheme on the same day, viz., 31.3.2001, unconditionally, the order of dismissal stands modified and therefore, the second respondent is entitled to backwages.