Tamil Nadu State Transport vs The Presiding Officer
2021 Latest Caselaw 20722 Mad

                                                                                      W.A. No.2894 of 2019

                                   IN THE HIGH COURT OF JUDICIATURE AT MADRAS

                                                       DATED : 07.10.2021

                                                           CORAM :

                                    THE HONOURABLE MR.JUSTICE T.RAJA
                                                 and
                               THE HONOURABLE MRS.JUSTICE T.V.THAMILSELVI

                                                  W.A.No.2894 of 2019 and
                                                  C.M.P. No.18632 of 2019

                     Tamil Nadu State Transport
                     Corporation (Kumbakonam Ltd.),
                     Kumbakonam,
                     rep. by its General Manager                                    ... Appellant

                                                              versus

                     1.The Presiding Officer,
                       Labour Court,
                       Cuddalore.

                     2.P.Panneerselvam                                              ... Respondents

                     Prayer: Appeal filed under Clause 15 of the Letters Patent against the order
                     dated 01.04.2016 passed by the learned Single Judge in W.P. No.31028 of
                     2005.
                                       For Appellant      :      Mr.D.Venkatachalam

                                       For Respondents :         Mr.M.Pari for R2

                                                                 R1 - Court


                     1/4

https://www.mhc.tn.gov.in/judis/
                                                                                        W.A. No.2894 of 2019

                                                          JUDGMENT

(Judgment of this Court was delivered by T.RAJA,J.)

When the matter is taken up for hearing, learned counsel appearing

for the appellant, has placed on record a Joint Memo dated Nil, filed by both

the parties, signed by the appellant, second respondent and the counsel for

the appellant. The relevant portion of the Joint Memo is given as under:

'1.Both the parties hereby agreed to treat the non-working period (12.12.96 to 30.06.2010) as continuity of service with back wages.

2.The 2nd respondent agrees to receive the 50% back wages and accept to forego balance 50% back wages.

3.The 2nd respondent accept to adjust employer contribution with interest for non working period from the pension arrears.

4.The 2nd respondent herein will have no other claim whatsoever against the appellant Corporation and accepts the above terms of settlement as full and final.'

2.In terms of the above Joint Memo, filed by both the parties, this writ

appeal stands disposed of.

https://www.mhc.tn.gov.in/judis/ W.A. No.2894 of 2019

3.Needless to mention that the terms and conditions of the Joint

Memo will form part of the decree. Consequently, connected C.M.P. is

closed. No costs.

                                                                      [T.R.,J.]    [T.V.T.S.,J.]
                                                                              07.10.2021
                     vga

                     To

                     The Presiding Officer,
                     Labour Court,
                     Cuddalore.

https://www.mhc.tn.gov.in/judis/ W.A. No.2894 of 2019

T.RAJA,J.

and T.V.THAMILSELVI,J.

vga

W.A.No.2894 of 2019 and C.M.P. No.18632 of 2019

07.10.2021

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