PARAMASIVAM V Vs. MANAGEMENT OF MADRAS RUBBER FACTORY

JUDGEMENT

(1.) IN this writ petition, the petitioner prays for the issue of writ of certiorarified mandamus calling for the records of the second respondent Labour Court in connection with the impugned order dated November 17, 1998, made in I. A. No. 562 of 1998 in I. D. No. 616 of 1997 and quash the same and consequently direct the first respondent to pay the petitioner Rs. 3,500 per month as interim relief pending disposal of the I. D. No. 616 of 1997, on the part of the second respondent Labour Court and issue such further or other directions as this Court deems it fit.

(2.) HEARD Mr. V. Prakash, for the writ petitioner and Mr. Sanjay Mohan, for Ramasubramaniam Associates, appearing for the first respondent.

(3.) WITH the consent of counsel for either side, the writ petition itself was taken up for final disposal. The writ petitioner, an employee of the first respondent, Madras Rubber Factory, and a trade union activist was dismissed from service with effect from January 15, 1997. The petitioner raised an industrial dispute as conciliation proceedings failed and I. D. No. 616 of 1997 is pending on the file of the second respondent. According to the petitioner, the entire proceedings-commencing from framing of charges to the ultimate order of dismissal are vitiated as it was without notice and behind his back and also there was no second show-cause notice and non-communication of enquiry proceedings.