S RAMAJAYAM Vs. MANAGEMENT OF VARANTHARA RANI

JUDGEMENT

(1.) THESE writ appeals are directed against the common order dated 30.03.2005 in W.P.Nos.37216/2002, 23465/2003 and 9562/1999, whereby the learned Single Judge set aside the Award dated 11.04.2002 in I.D.No.340/1996 and confirmed the Award dated 11.05.1998 and 14.08.1995 in I.D.Nos.338/1994 and 874/1990 respectively on the file of the Labour Court, Chennai.

(2.) IN W.A.No.299 of 2006, pertaining to I.D.No.338/1994 which was challenged in W.P.No.23465/2003, the appellant challenged the non-employment in 'Dina Thanthi' with effect from 10.06.1981.

(3.) THE factual back ground necessary for deciding the writ appeals are as below: THE appellant joined the service in 'Daily Thanthi' in the year 1962 and he was employed there till 09.06.1981 and subsequently he was working with 'Rani Weekly'. It is his further contention that from 01.07.1984 to 15.03.1988, he was working with 'Rani Comics'. His services were utilised by 'Rani Weekly' between the period 10.06.1981 and 30.06.1984. It is also the contention of the appellant that he was made to resign on 15.03.1988 and subsequently he raised a dispute against the Management of 'Rani Comics' which was taken on file in I.D.No.874/1990 by the First Additional Labour Court, Madras and it was ultimately dismissed. THE appellant also raised a dispute against 'Rani Weekly' (Varanthara Rani) challenging his termination order dated 01.07.1984 and the said dispute, which was raised long after the order of termination, was the subject matter in I.D.No.340/1996 and the same was allowed in his favour, whereby he was directed to be reinstated with full back wages calculated from 15.03.1988 and with continuity of service and all attendant benefits thereof.