P RAJA Vs. MANAGEMENT OF ASHOK LEYLAND LTD

JUDGEMENT

(1.) Aggrieved against the award dated 07.06.2004, directing reinstatement of the workman back into service together with continuity of service without backwages, the management as well as the workman have preferred these writ petitions.

(2.) Pending the writ petitions, the management and the workman had amicably resolved the dispute among themselves by mutual discussion and the workman has agreed to accept the offer of Rs.12,00,000/- made by the management towards full and final settlement of his service benefits and to forgo his claim for reinstatement. To this effect, the counsels for both the parties have filed a joint memo dated 14.03.2019.

(3.) In view of the joint compromise memo dated 14.03.2019, no further orders are required in the writ petition.