- (1.) The Award dated 03.12.2013 passed in I.D.No.289/2005 is under challenge in the present writ petitions.
(2.) In W.P.No.20226 of 2014, the writ petitioner is the Management of M/s.Renowned Auto Products Manufacturers Limited. In W.P.No.29703 of 2015, the writ petitioner is the workman, namely Mr.L.Ellappa.
(3.) The learned Senior counsel appearing on behalf of the writ petitioner Management made a submission that the 2nd respondent workman joined in the writ petitioner company as a trainee and thereafter, appointed as a Probationer and his services were confirmed by the company as a regular employee on 15.12.2000 in the Post of Operator unskilled. He was promoted to the staff category as Member-Manufacturing under specific order of appointment dated 12.11.2003 with terms and conditions of employment, which were agreed and accepted by the 2nd respondent workmen.;