R NAGI REDDY Vs. AUTHORITY CUM LABOUR OFFICER

JUDGEMENT

(1.) All the four writ petitions are filed by the same petitioner, and they are inter-related. Hence, they are disposed of through a common order. For the sake of convenience, the parties are referred to, as arrayed in WP No.22 of 2004.

(2.) The petitioner filed SE No.5 of 2000 before the Authority under the A.P. Shops and Establishments Act, 1988 (for short the 'Shops Act'), the 1st respondent herein, claiming certain reliefs. He pleaded that he joined as Clerk, on 29.8.1980, with M/s Power and Industrial Equipment and Accessories Limited, said to be one of the companies established by M/s Minar Heat Transfer, the 3rd respondent herein, and after 10 years, he joined as Commercial Manager, with the 3rd respondent itself. He is said to have been terminated on 12.8.2000, without conducting any enquiry and without following the procedure prescribed under law. He claimed a sum of Rs.11,06,400/- towards gratuity, future salary, yearly medical reimbursement, etc. THE 3rd respondent opposed the case by raising several objections. Through order dated 27.4.2000, the 1st respondent dismissed the case, by taking the view that the petitioner has to avail the remedies under the relevant provisions of law, and not under the Shops Act.

(3.) Heard Sri R.K. Suri, learned Counsel for the petitioner, learned Government Pleader for Labour, and Sri V. Hari Haran, learned Counsel for the 3rd respondent.