The Management vs G. Govindarajan
2023 Latest Caselaw 1762 Mad

                                                                                    W.A. No. 2586 of 2012

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        DATED: 02.03.2023

                                                                CORAM

                                     THE HON'BLE MR. JUSTICE S. VAIDYANATHAN

                                                                 AND

                                     THE HON'BLE MRS. JUSTICE R. KALAIMATHI

                                                       W.A. No. 2586 of 2012

                     The Management,
                     Tamil Nadu Civil Supplies Corporation
                      Ltd.,
                     Thiruvarur                                                     ..Appellant

                                                                 Vs.

                     1.           G. Govindarajan

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

                     Prayer:           Writ Appeal as against the order dated 02.03.2012 passed in

                     W.P. No. 4456 of 2004.

                                       For Appellant       ::     Mr.S. Senthilkumar

                                       For Respondents ::         Mr.V. Raghupathi for R1




                     1\4


https://www.mhc.tn.gov.in/judis
                                                                                W.A. No. 2586 of 2012

                                                      JUDGMENT

S. VAIDYANATHAN,J.

AND

R. KALAIMATHI,J.

The writ appeal has been filed by the Tamil Nadu Civil Supplies

Corporation challenging the order dated 02.03.2012 passed by the learned

Single Judge by which the award of the Labour court dismissing the

industrial dispute raised by the 1st respondent/workman was set aside and

the Management was directed to reinstate the 1st respondent/workman in

service forthwith with continuity of service but without backwages and the

learned Single Judge further observed that it shall be deemed that the 1 st

respondent/workman retired on attaining the age of superannuation and he

will be entitled to monetary benefits arising out of his retirement.

2. Today, when the matter is taken up, Ms.Svetlana Regu Rajan,

Manager Labour, Tamil Nadu Civil Supplies Corporation is present before

this Court.

2\4

https://www.mhc.tn.gov.in/judis W.A. No. 2586 of 2012

3. It is brought to the notice of this Court that a memo dated

28.02.2023 has been filed by the 1st respondent/workman to the following

effect:

"It is respectfully submit that, the 1st respondent namely G.Govindarajan is ready and willing to receive a sum of Rs.1,50,000/-(Rupees One Lakh Fifty Thousand only) towards full and final settlement of the entire claim including Gratuity.

It is therefore prayed that this Hon'ble court may be pleased to record the same and dispose of the writ appeal in terms of the above settlement in the interest of justice."

4. In the light of the memo dated 28.02.2023 filed by the 1 st

respondent, recording the same, the writ appeal stands disposed of. No

costs.

(S.V.N.J.) (R.K.M.J.) nv 02.03.2023

S. VAIDYANATHAN,J.

3\4

https://www.mhc.tn.gov.in/judis W.A. No. 2586 of 2012

AND

R. KALAIMATHI,J.

nv

To The Management, Tamil Nadu Civil Supplies Corporation Ltd., Thanjavur.

W.A. No. 2586 of 2012

02.03.2023

4\4

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