The General Manager (Hrm) vs T.Senthil Murugan
2023 Latest Caselaw 6199 Mad

                                                                         W.A.Nos.946 and 947 of 2015

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 14.06.2023

                                                      CORAM

                                   THE HON'BLE MRS. JUSTICE J.NISHA BANU
                                                       AND
                     THE HON'BLE MR. JUSTICE D.BHARATHA CHAKRAVARTHY

                                           W.A.Nos.946 and 947 of 2015
                                      & M.P.No.1 of 2015 in W.A.No.946 of 2015

                W.A.No.946 of 2015:-

                1.The General Manager (HRM)
                Indian Bank Corporate Office
                No.254 – 260, Avvai Shanmugam Salai
                Royapettah
                Chennai – 600 014.

                2.The Chief Manager
                Indian Bank – Main Branch
                No.9, Chathiram Street
                Dindigul – 624 001.                                      ... Appellants
                                                        Vs.

                T.Senthil Murugan
                S/o Thiyagarajan                                         ... Respondent

W.A.No.947 of 2015:-

1.The General Manager (HRM) Indian Bank Corporate Office No.254 – 260, Avvai Shanmugam Salai Royapettah Chennai – 600 014.

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2.The Branch Manager Indian Bank Reddiarpalayam Branch 43, Ground Floor Pondi-Villianur Main Road Reddiarpalayam Puducherry – 605 010. ... Appellants

Vs.

                M.Sivaprakasam
                S/o Manickam                                                 ... Respondent

Common Prayer: Writ Appeals filed under Clause 15 of Letters Patent against the orders dated 10.04.2015 made in W.P.Nos.5125 and 5175 of 2015.

In W.A.No.946 of 2015:-

For Appellants : Mr.Kalyana Raman for M/s Aiyar & Dolia

For Respondent : No appearance

In W.A.No.947 of 2015:-

For Appellants : Mr.Kalyana Raman for M/s Aiyar & Dolia

For Respondent : Mrs.M.Sreela

COMMON JUDGMENT

The Writ Appeals are directed against the separate orders passed by the

learned Single Judge in W.P.Nos.5125 and 5175 of 2015, filed by the

respondents herein.

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2.The factual matrix on which the present Writ Appeals arise is that the

respondents allege that they were engaged as Jewel Appraiser on regular basis.

But however, they were dis-engaged by the appellant – Bank.

3.The case of the appellants is that the respondents were not engaged on

regular basis as an employee, but on job work basis and therefore, their claim is

not maintainable.

4.In the meanwhile, one of the respondent, viz., Sivaprakasam, raised an

Industrial Dispute in I.D.No.34 of 2015 before the Central Industrial Tribunal,

Chennai. In that view of the matter, the observation of the learned Single

Judge, to conduct an enquiry and pass orders, may not arise at all. In the

instant case, there is no disciplinary action or complaint involved and the

matter consequently falls on the subject of non – employment or whether it is a

contract for job work.

5.The learned counsel appearing for the writ petitioner in W.P.No.5175

of 2015 would submit that as a matter of fact, it was stigmatic termination and

only complaining thereof, the industrial dispute is raised by the said workman.

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6.Thus, we intend to dispose of the Writ Appeals on the following terms,

(i)Since there is no disciplinary proceedings pending against the

respondents, the order of the learned Single Judge are set aside.

(ii)The Writ Petitioner – Sivaprakasam is entitled to pursue the

I.D.No.34 of 2015 pending before the Central Industrial Tribunal, Chennai.

7.As far as the other employee – Senthil Murugan, the learned counsel

for the appellants would submit that depending on the out come of the

I.D.No.34 of 2015, his representation will be considered and orders will be

passed.

8.The Writ Appeals are disposed of on the above terms. No costs.

Consequently connected miscellaneous petition is closed.

                                                                    (J.N.B,J.,)           (D.B.C,
                J.,)
                Index         : Yes / No                                     14.06.2023
                Internet      : Yes / No

Speaking order/Non-speaking order Neutral citation : Yes / No Jer

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J. NISHA BANU, J., and D.BHARATHA CHAKRAVARTHY,J., Jer

W.A.Nos.946 and 947 of 2015

14.06.2023 https://www.mhc.tn.gov.in/judis Page 5/5