R RAMASUBRAMANIAN Vs. PRESIDING OFFICER LABOUR COURT VELLORE

JUDGEMENT

(1.) W.P. No. 12075 of 1997 is filed by the workman challenging the Award dated 31.10.1996 passed by the first respondent in I.D. No. 448 of 1994 insofar as the claims of the workman for reinstatement, backwages and continuity of service were negatived.

(2.) W.P. No. 14314 of 1997 is filed by the Management against the very same Award in granting a compensation of Rs. 30,000/- to the workman in lieu of reinstatement. This Court, vide order dated 18.9.1997, directed the Management to deposit to Rs.15,000/- to the credit of the I.D. before the Labour Court. Subsequently, by an order dated 27.8.2003, the workman was permitted to withdraw the said amount.

(3.) BY directions of this Court, the original records relating to the I.D. were called for and also perused.