MANOJ MIRROR INDUSTRIES Vs. AUTHORITY UNDER SECTION 50 OF A P SHOPS AND ESTABLISHMENT ACT LABOUR OFFICER

JUDGEMENT

(1.) These two writ petitions arise out of different orders passed by the authority, under the Andhra Pradesh Shops and Establishments Act, 1988 (for short "the Act). For the sake of convenience, the parties are referred to, as arrayed in W.P. No.27385 of 2005.

(2.) The petitioner is an industry. The second respondent presented a claim before the first respondent, which was taken up as S.E.No.33 of 2003, claiming the various service benefits, totaling to Rs.2,75,250/-, under various heads, for the period commencing from 1995. The petitioner pleaded that the second respondent joined its service, only in the year 2001, as Sales Representative, and that he did not work with them, prior to that period. It was also urged that the petitioner did not terminate the service of the respondent, and on the other hand, the latter left the service, as he secured better employment.

(3.) The enquiry into the application made by the second respondent commenced, and witnesses have been examined. The petitioner filed three applications, being LA. Nos.11, 12 and 13 of 2005, seeking permission to exhibit certain documents, and to reopen the evidence, to mark them. Similarly, the second respondent filed Application Nos.10 and 15 of 2005, with a prayer to recall RW-1, for further evidence, and for summoning the Income Tax Returns filed by the petitioner herein, for the years 1995 to 2003. Through separate orders, dated 13.12.2005, the first respondent dismissed the applications. While the petitioner challenges the orders dismissing the applications filed by it, the second respondent filed W.P. No.1439 of 2006, assailing the similar orders passed on the applications made by him.