WALE BABU Vs. HUTTI GOLD MINES COMPANY LIMITED

JUDGEMENT

(1.) THIS is a writ petition presented by an employee of Hutti Gold Mines company Limited, who was working as an Assistant in the said Company, claiming for the relief of directions to be issued to the second respondent to consider the representations dated 9-8-2000, 26-8-2000 and 14-10-2000 (vide Annexures-C1 to C3 to the petition) and to pass; orders on the same on the premise that the petitioner had attended certain enquiries which is a special duty which in all works out to 77 days.

(2.) THE petitioner has also sought for another direction to direct the respondents to sanction special leave of 20 days to the petitioner on the premise that he was engaged in the elections to the Staff and Employees union of the respondent-company etc.

(3.) IT is the submission of the learned Counsel for the petitioner that the petitioner has been compelled to seek such relief in the context of certain enquiry which had been instituted against him by the respondent management on the premise that he had remained unauthorisedly absent for a period of 77 days which is sought to be converted into leave as period on special duty etc.