Sulochana vs The Management Of
2021 Latest Caselaw 12929 Mad

                                                                              W.A.No.366 of 2020

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 01.07.2021

                                                          CORAM

                                      THE HON'BLE MR.JUSTICE M.M.SUNDRESH
                                                       and
                                       THE HON'BLE MS.JUSTICE R.N.MANJULA

                                                  W.A.No.366 of 2020

                     Sulochana                                                     .. Appellant

                                                           Vs

                     1.The Management of
                       St.Mary's Matriculation Higher Secondary School,
                       Rep. by its Correspondent,
                       Mettur Dam - 636 401.

                     2.The Presiding Officer,
                       Labour Court, Salem.                                     .. Respondents

                               Appeal filed under Clause 15 of Letters Patent against the order

                     dated 26.09.2019 made in W.P.No.27822 of 2017.


                               For Appellant          :     Mr.L.Chandrakumar

                               For Respondents        :    Mr.S.Ravindran, Senior Counsel
                                                           for Mr.Basheer Ahmed for R1
                                                      JUDGMENT

(Delivered by M.M.SUNDRESH, J.)

After hearing the learned counsel for the appellant and the

learned senior counsel appearing for the first respondent, we have

https://www.mhc.tn.gov.in/judis/ W.A.No.366 of 2020

asked them to work out the possibility of resolving the dispute

considering the fact that the appellant is a lady aged about 60 years.

2. Accordingly, the following terms have been agreed:-

(i) The first respondent/Management shall pay a

sum of Rs.4,00,000/- (Rupees Four Lakhs Only) to

the appellant;

(ii) The aforesaid amount will have to be paid

within a period of four weeks from the date of

receipt of a copy of this judgment.

(iii) The aforesaid amount to full quit of all the

claims of the appellant. Therefore, there will not

be any more demand that can be possibly made

against the first respondent.

(iv) There shall not any more proceedings

between the parties and the appellant will not

have any claim against the first respondent.

3. The writ appeal stands disposed of on the above terms and

consequently, the order of the learned Single Judge stands modified.

No costs.

https://www.mhc.tn.gov.in/judis/ W.A.No.366 of 2020

4. We place on record the efforts taken by both the learned

counsel for the appellant and the learned Senior Counsel appearing for

the first respondent.

                                                              (M.M.S., J.)    (R.N.M., J.)
                                                                      01.07.2021
                     Index:Yes/No
                     mmi/ssm


                     To

                     The Presiding Officer,
                     Labour Court, Salem.

https://www.mhc.tn.gov.in/judis/ W.A.No.366 of 2020

M.M.SUNDRESH, J.

and R.N.MANJULA,J.

mmi

W.A.No.366 of 2020

01.07.2021

https://www.mhc.tn.gov.in/judis/