Telangana High Court
Sunkara Veera Venkata Ramakrishna, vs The State Of Telangana, on 13 August, 2025
Author: N.Tukaramji
Bench: N.Tukaramji
THE HON'BLE SRI JUSTICE C.V.NAGARJUNA REDDY
AND
THE HON'BLE SRI JUSTICE G.SHYAM PRASAD
Writ Appeal Nos.697, 698, 700, 701, 702, 703,
708, 726, 727 & 728 of 2016
and
Writ Petition Nos.8006, 8011, 8015, 8018, 8021, 8023,
8065, 8137, 8142 & 8155 of 2002
Dated 26th August, 2016
Between:
The Management of Deccan Enterprises Private Limited
.....Appellant
(W.A.No.697 of 2016)
And
The Hon'ble Industrial Tribunal-cum-Addl.Labour Court, Chandravihar
Buildings, Mojamjahi Market, Hyderabad rep.by its Chairman-cum-
Presiding Officer and another
.....Respondents
(W.A.No.697 of 2016)
Counsel for the appellants: Sri A.K.Jayaprakash Rao
Counsel for Respondent No.1: GP for Labour (TS)
Counsel for Respondent No.2: Sri B.G.Ravinder Reddy
The Court made the following:
THE HON'BLE SRI JUSTICE C.V.NAGARJUNA REDDY
AND
THE HON'BLE SRI JUSTICE G.SHYAM PRASAD
Writ Appeal Nos.697, 698, 700, 701, 702, 703,
708, 726, 727 & 728 of 2016
and
Writ Petition Nos.8006, 8011, 8015, 8018, 8021, 8023,
8065, 8137, 8142 & 8155 of 2002
COMMON JUDGMENT:
(per Hon'ble Sri Justice C.V.Nagarjuna Reddy)
The writ appeals arise out of common order, dated 07.03.2014, in
W.P.No.8006 of 2002 and batch. During the course of hearing, on the
initiative taken by this Court, the parties have come to a settlement. On
behalf of the appellant, Sri O.P.Jalan, Managing Director of the
appellant in the appeals, is personally present.
Sri B.G.Ravinder Reddy, learned counsel for the workmen who are
arrayed as respondent No.2 in each of the writ appeals, represented
the respective workmen during the negotiations and upon instructions
from his clients, he has agreed for the settlement. In the light of the
settlement arrived at between the parties, we have called for the writ
petitions for disposing of the same along with the writ appeals.
As per the settlement, the appellant will pay a sum of
Rs.25,00,000/- as full and final settlement of the claims of all the ten
workmen, who are arrayed as respondent No.2 in the writ appeals.
They have also agreed that with this settlement, Writ Petition
Nos.8006, 8011, 8015, 8018, 8021, 8023, 8065, 8137, 8142 & 8155 of
2002 out of which the writ appeals arose, also could be closed and the
EPs pending before the Labour Court are also rendered infructuous.
Sri B.G.Ravinder Reddy, learned counsel, submitted that his clients
will not press the pending EPs.
The appellant is accordingly permitted to pay a sum of
Rs.25,00,000/- in two equal instalments. The first instalment is
payable on or before 01.10.2016 and the second instalment on or
before 01.12.2016. The learned counsel for the workmen agreed that
his clients are willing to receive Rs.2,50,000/- each and that the
appellant may pay the amount to individual workman through account
payee cheques. The appellant has agreed for this proposal.
The writ appeals as well as the writ petitions accordingly stand
disposed of.
As a sequel to disposal of the writ appeals and the writ petitions,
pending interlocutory applications shall stand disposed of as
infructuous.
C.V.NAGARJUNA REDDY, J
G.SHYAM PRASAD, J
26th August, 2016
VGB
