MANAGEMENT OF ERAVANCHERI PRIMARY AGRICULTURAL COOPERATIVE BANK LTD Vs. KUNJU PILLAI PODHU CHEYALALAR MADHYA THOZHILALAR PERUMANDRAM

JUDGEMENT

(1.) This writ petition has been filed seeking to challenge the award dated 24.12.2002 passed by the second respondent-Labour Court, Cuddalore, in I.D. No.394 of 1992.

(2.) The incontrovertible facts leading to the filing of this writ petition are as under:

(3.) Heard Mr. M. Kalyanasundaram, learned Senior Counsel appearing for the Management and Mr. T.S.N. Prabhakaran, learned counsel for Kunju Pillai.