THANGARAJ A Vs. P O LABOUR COURT

JUDGEMENT

(1.) The present writ petition is filed by the writ petitioner by name one A. Thangaraj, a resident of Moonrumayadi K., Pudur post, Madurai, invoking Article 226 of the Indian Constitution for the relief sought for setting aside the award passed against the petitioner by the first respondent, viz., the Presiding Officer, Labour Court, Madurai, in I.D. No. 235 of 1990, dated April 23, 1993.

(2.) In support thereon, the petitioner has filed an affidavit wherein he has narrated all the facts and circumstances that forced him to file the present writ petition and requested this Court to allow the writ petition.

(3.) The other side contesting the second respondent/management has filed a counter-affidavit rebutting all the allegations levelled against them one after another and requested this Court to dismiss the writ petition for want of merits.