JOSEPH Vs. MATHRUBOOMI PRINTING AND P CO LTD

JUDGEMENT

(1.) A Compositor - (one who 'puts black on to white', as Gantier, the French writer would picture him) sent out from service by a mighty printing establishment the Mathrubhoomi and tired by a wearisome and long litigation, has come before the Court. He was in service for about 18 years. He is now out of employment for about eight years.

(2.) It is better to browse through the show cause where the facts are packed and paraded.

(3.) The petitioner had a case that there were some skeletons in the cup board. He alleged victimisation as a main motivation for the termination of his service. The Labour Court did not note any. If it could otherwise be helped, a gruesome sight, can better be avoided. The decision in the writ petition can be had, even without an evaluation of the plea of victimisation, is my feeling.