NATARAJAN Vs. PRESIDING OFFICER

JUDGEMENT

(1.) Invoking Article 226 of the Constitution of India, the petitioner herein, has filed the present writ petition, seeking for a writ of certiorarified mandamus to call for the records relating to the award dated March 2, 1992, in I. D. No. 118 of 1980 passed by the Presiding Officer, II Additional Labour Court, the first respondent herein, and to quash the same and to direct the management of W. S. Insulators, the second respondent herein to reinstate the petitioner in service with back-wages, continuity of services and other attendant benefits.

(2.) In support of the writ petition, the petitioner herein 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 as prayed for. Per contra, on behalf of the second respondent, a counter-affidavit has been filed rebutting all the material allegations levelled against them, one after the other, and ultimately they have requested this Court to dismiss the writ petition for want of merits.

(3.) Heard the arguments advanced by learned counsel appearing for the respective parties. I have perused the contents of the affidavit and the counter-affidavit together with all other relevant material documents available on record in the form of typed set of papers. I have also taken into consideration the various points raised by learned counsel appearing for the respective parties during the course of their arguments. Besides, I have also gone through the various decisions relied on by the respective parties in support of their case.