DIVISIONAL CONTROLLER Vs. M.D.HUSSAIN

JUDGEMENT

(1.) The management of KSRTC is invoking the writ jurisdiction for laying a challenge to the order dated 27.03.2017, a copy whereof is at Annexure-K, whereby sanction has been accorded for prosecuting it's officials for not complying with the award dated 11.10.2010 by making payment in terms thereof.

(2.) The operative portion of the impugned order reads as under: ...[VARNACULAR TEXT UMITTED]...

(3.) After service of notice, the first respondent-workman having participated in the proceedings, argued the matter contending that no payment in terms of the award has been made, as yet and despite repeated demand. The second respondent-Labour Commissioner having been represented by the learned AGA Sri. C.N.Mahadeshwaran, submits that the impugned order granting sanction for prosecution has been made taking into consideration the version put forth by both the contending sides; even if the prosecution is launched all defences are open for the petitioner-Management to take up and therefore, the writ Court shall not entertain the complaint of the petitioner.