USHODAYA PUBLICATION Vs. AUTHORITY UNDER SEC

JUDGEMENT

(1.) These writ petitions are filed seeking following reliefs: W.P.No.11145 of 2002

(2.) Heard Sri G.V.S.Ganesh, learned Counsel for the petitioner and Sri Srinivasa Sarma, learned counsel for respondent No.2, learned Assistant Government Pleader for respondent No.1.

(3.) Respondent No.2 in both the writ petitions have filed applications before respondent No.1 authority invoking the provisions of working Journalist Act, 1955 claiming gratuity from the petitioner. In the said application they stated that they were employed as Compositor-II Trainee on 17/11/1975 in the petitioner office and their services were confirmed vide letter dtd. 28/12/1976 w.e.f. 1/11/1976, and their services were suspended by the petitioner on 21/7/1977 on certain charges. Eenadu Press Workers Union approached the Hon'ble Apex Court and filed Civil Appeal No.2662 of 1979 and the same was disposed vide order dtd. 7/2/1996 directing the petitioner to revoke the suspension order and ordered to take the 25 workmen(including the respondent No.2 in both the cases) into service and with a further direction to pay the wages to the workmen who were not employed during suspension and 50% backwages to the workmen who have been gainfully employed and directed the commissioner of Labour to decide the compensation payable to the workmen, in accordance with the order.