B.JANAKIRAM Vs. THE STATE OF TAMILNADU

JUDGEMENT

(1.) W.P.No.8801 of 2008 has been filed by Periyar District Cooperative Land Development Bank Employee's Union, represented by its General Secretary, Erode District for a writ of certiorarified mandamus, to quash G.O. Ms. No. 186 Co-operation Food & Consumer Protection Department dated 16.08.2000 and consequently, the said Union has prayed for a direction to respondents therein, to allow the salary and other allowances including terminal benefits in terms of the concluded settlement under Sec. 12(3) of the Industrial Disputes Act 1947.

(2.) W.P.No.8826 of 2008 has been filed by K.Selvaraj and two others for a similar prayer, to quash the said Government Order and the consequential order dated 03.03.2008 of the Special Officer, Harur Co-operative Primary Agricultural & Rural Development Bank Ltd., Harur, Dharmapuri District, 3rd respondent therein, in so far as the petitioners are concerned. The petitioners have also sought for a direction to the respondents therein, to allow the salary and other allowances including terminal benefits, in terms of the concluded settlement under Sec. 18(1) of the Industrial Disputes Act 1947.

(3.) W.A.No.1330 of 2012, is against the order made in W.P.No.23496 of 2008, dated 17.04.2012, filed by Mr.B.Janakiraman and two others, for a Writ of Certiorarified Mandamus, to quash G.O.Ms.No.186, Co-operation Food & Consumer Protection Department, dated 16.08.2000 and the consequential proceedings, passed by the Registrar of Co-operative Societies, Chennai, the 2nd respondent therein, in his proceedings in Rc.No.165450/2003ARDB2, dated 20.07.2004 and consequently, to direct the respondents therein, to allow the salary, including allowances and the terminal benefits, in terms of the Concluded Settlements, under Sec. 12(3) of the Industrial Disputes Act, 1947, dated 19.11.1998, with interest at the rate of 12% p.a., from the date of due, till payment.