MANAGEMENT Vs. PRESIDING OFFICER

JUDGEMENT

(1.) , The management as well as the workman have filed these writ petitions challenging the award of Labour Court in I.D.No.123 of 1998 on the file of the Labour Court, Tirunelveli. W.P.(MD).No.10337 of 2010 has been preferred by the Management namely Sankarankoil Sarvodya Sangam. W.P.(MD).No.11744 of 2010 is filed by the workman.

(2.) The Labour Court by the impugned award, dated 30.01.2010, set aside the punishment of dismissal as the punishment imposed on the delinquent was disproportionate to the proved charges and modified the punishment. The modified punishment was stoppage of increment for a period of three years with cumulative effect. Aggrieved by the award, the workman has preferred W.P.(MD).No.11744 of 2010 and the Management has preferred W.P.(MD).No.10337 of 2010.

(3.) The petitioner and respondents in the two writ petitions are called by their litigating status in W.P.(MD).No.10337 of 2010.