JUDGEMENT
G.R.SWAMINATHAN,J. -
(1.)The petitioner in both these writ petitions is the Management of a Registered Co-operative Society. The second respondent Thiru.K.Muniasamy was employed as Cashier in the said society. It was alleged that he indulged in misappropriation. Therefore, charge memo was issued, enquiry was conducted. Thereafter, he was dismissed from service by order dated 04.03.1994.
(2.)Questioning the same, he preferred a revision petition before the Joint Registrar of Co-operative Societies by invoking Section 153 of the Act. The revision petition was dismissed on 03.06.1996. Thereafter, he raised an industrial dispute by filing I.D.No. 267 of 1996 before the Labour Court, Madurai. An exparte award was passed in his favour on 18.10.2004. To enforce the same, he filed C.P.No. 12 of 1996. The same was allowed and the society was directed to pay an amount of Rs. 7,15,000/-. This order was passed on 26.09.2012.
(3.)Realizing that this was on account of having suffered an exparte award, the Management of the Society at last woke up and filed I.A.No. 375 of 2012 for setting aside the same. Since the delay occasioned in filing the set aside petition was inordinate, the Labour Court dismissed the said application on 05.12.2013. Questioning the dismissal of the set aside petition, the Management of the Society filed W.P. (MD)No. 7129 of 2014. Questioning the order made in the claim petition, W.P.(MD)No. 11081 of 2014 has been filed.
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