HARIHARAN Vs. LABOUR COURT

JUDGEMENT

(1.) The challenge in this Writ Petition is to the award dtd. 9/8/2018 passed by the Labour Court, Kollam in Industrial Dispute No.61 of 2015. The workman is the petitioner.

(2.) Respondent No.2 is a newspaper establishment as defined in Sec. 2(d) of the Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 (for short 'the Act'). The petitioner is a working Journalist as defined in Sec. 2(f) of the Act. As per Sec. 3 of the Act, the provisions of the Industrial Disputes Act, 1947 are applicable to the working Journalists also. The petitioner joined the service of respondent No.2, the Deshabhimani Daily, in 1990 as Sub Editor/Reporter. He was promoted as Senior Sub Editor and Chief Sub Editor.

(3.) The petitioner challenged his dismissal from service by filing Industrial Dispute No.61 of 2015 before the Labour Court, Kollam. The relevant pleadings set up by the petitioner are as follows: