(1.) The instant writ appeal has been filed questioning the order dated 28.10.2011 made in W.P(MD).1105 of 2007.
(2.) The aggrieved writ petitioner had earlier filed claim petition No.60 of 1997 before the Labour Court, Thirunelveli. The writ petitioner contended that he was employed as a Security Guard in the engineering department from 20th May 1965 to 08th April 1996 in the second respondent mill.
(3.) According to the writ petitioner, his resignation letter was obtained by assuring him that he would be paid a sum of Rs. 01.00 Lakh, but that he was issued with a cheque only for a sum of Rs. 45,000/-. Since, the second respondent mill management did not act in terms of the promise held out to him, he was constrained to file C.P. No.60 of 1997 for recovery of Rs. 55,000/- with interest.