MANAGEMENT V L SPL 206 KANNAMANGALAM PRIMARY AGRICULTURAL CO OPERATIVE BANK LIMITED Vs. PRESIDING OFFICER LABOUR COURT VELLORE

JUDGEMENT

(1.) The writ petitions are directed against the orders passed by the Labour Court, Vellore in Computation Petition Nos. 619/2003 and 209/2004, by which the Labour Court allowed the computation petitions filed by the second respondent herein with direction to the writ petitioner to pay the monetary benefits of Rs. 2,98,371/- and Rs. 2,42,579/- respectively.

(2.) The petitioner is a Primary Agricultural Co-operative Bank Limited. The second respondent claiming himself to be the authorised representative of the beneficiaries filed the above computation petitions under Section 33C(2) of the Industrial Disputes Act, 1947 (in short, "the Act"), claiming monetary benefit of Rs. 2,98,371/- for the period between April 18, 1990 and August, 2003 and Rs. 2,42,579/- for the period between April 18, 1990 and July, 2001 respectively.

(3.) While the claim in CP. No. 619/2003, which is the subject matter in W.P. No. 1065/2009, was filed by the second respondent on behalf of D. Jayasingh stated to have worked in the petitioner co-operative bank as Salesman from April 1, 1986 and then from July 1, 1997 as Clerk, the claim in CP. No. 209/2004 which is the subject matter of W.P. No. 1771/2009 was filed on behalf of R. Velu, stated to have been working in the petitioner co-operative bank from 1980. The said Velu was originally appointed as Night Watchman and later he was posted as Salesman from 1994 and he was suspended from service on August 1, 2001 and then dismissed from service on July 15, 2002.