LAWS(CA)-2014-8-45

M.C. DAS Vs. A.G. GEETHA

Decided On August 21, 2014
M.C. Das Appellant
V/S
A.G. Geetha Respondents

JUDGEMENT

(1.) THESE Original Applications were taken up together for consideration in view of the situation that the controversy involved in these applications are identical in nature i.e. the seniority of the individual applicants and their co -employees with reference to their date of initial engagement/regularization.

(2.) WE feel that it would be appropriate to state the contentions of the parties in each of these OAs briefly before we enter into adjudication of these matters.

(3.) OA /92/2013 -