MADRAS SCHOOL OF SOCIAL WORK REP BY THE COLLEGE COMMITTEE BY ITS SECRETARY Vs. GOVERNMENT OF TAMIL NADU REP BY SECRETARY, EDUCATION DEPARTMENT; DIRECTOR OF COLLEGIATE EDUCATION, JOINT DIRECTOR OF COLLEGIATE EDUCATION

JUDGEMENT

(1.) The prayer in W.P. No. 11902 of 2001 is to quash the order of the third respondent dated 18.5.2001 and direct the respondents to pay arrears of salary to Thangaraj as determined by the Labour Court in C.P. No. 825 of 1994 dated 28.4.1996, i.e., a sum of Rs. 46,956/- and the prayer in W.P. No. 53 of 2002 is to quash the order of the third respondent dated 31.12.2001 recovering Rs. 46,956/- from the salary grant of the petitioner College from December, 2001.

(2.) The case of the petitioner College as could be seen from the affidavit are as follows:

(3.) In W.P. No. 53 of 2002, the order passed by the third respondent dated 31.12.2001 is challenged, wherein the amount payable to the said Thangaraj as per the award of the Labour Court viz., Rs. 46,956/- has been deducted from the salary grant payable to the petitioner College for the month of December, 2001.