HCL TECHNOLOGIES LIMITED Vs. THE APPELLATE AUTHORITY

JUDGEMENT

(1.) AS the parties to these Writ petitions are common and the subject matter of these Writ petitions are interconnected, they are being disposed of by this common order.

(2.) SRI U. Venkat Ramana (hereinafter referred to as the 'employee') was employed as a Managing Consultant in HCL Technologies Limited HOB SCJ U -II (hereinafter referred to as the 'employer') under an offer -cum -appointment letter dt. 30.08.2010. He joined the service of the employer on 13.09.2010. He was re -designated as Senior ERP Specialist on 28.1.2011 and as Senior Management Consultant for EMC Global Project, a client of the employer, under an On -site EMC Contract for the period upto March 2013.

(3.) THE employee filed an application on 07.12.2011 under Section 48(1) of the Andhra Pradesh Shops and Establishments Act, 1988 (for short, 'the Act') before the Assistant Commissioner of Labour, Vikarabad, contending that the resignation was obtained from him by the employer under duress; that it was unlawful and against the principles of natural justice. He sought reinstatement into service with full back -wages and continuity of service. This was numbered as SE. Case No. 7 of 2011.