BHARAT HEAVY ELECTRICALS LIMITED Vs. ADDITIONAL INDUSTRIAL TRIBUNAL CUM ADDITIONAL LABOUR COURT HYDERABAD

JUDGEMENT

(1.) These two Writ Appeals are directed against the common Judgment of the learned single Judge dated 21.11.2001 in W.P.Nos.29150 of 1997 and 10461 of 2000 respectively.

(2.) Bharat Heavy Electrical Limited (BHEL) Hyderabad preferred W.P. No. 29150 of 1997 to quash the award-dated 28.7.1997 passed by the Additional Industrial Tribunal-Cum-Additional Labour Court, Hyderabad in I.D. No. 91 of 1994. W.P. No. 10461 of 2000 was filed by the workman to set aside the very same award in I.D. No. 91 of 1994 dated 28.7.1997 to the extent of denying him back wages, continuity of service and other attendant benefits.

(3.) The case of the management was that the respondent-workman while working with the BHEL as Assistant Grade II was granted house building loan to a tune of Rs.1,11,283.00 and for the said purpose he created equitable mortgage by depositing the title deeds pertaining to the land measuring 200 sq. yds comprised in Plot No. 29, Chinna Thokata, Bowenpally, Secunderabad cantonment. Since the loan amount sanctioned by the management was insufficient for construction of house, the workman raised some private loans. He, however, failed to repay the loan amount sanctioned by the Company as well as the loan obtained from the private source. He decided to sell the property in question. As such he submitted an application through proper channel for release of the title deeds of the property in question.