MANAGEMENT OF THENI PRINTERS Vs. PRESIDING OFFICER

JUDGEMENT

(1.) THE petitioner/Management has filed the present writ of certiorari in calling for the records of the first respondent/Labour Court in I.D. No. 203/2003 and to quash the award passed dated March 31, 2005.

(2.) THE first respondent/Labour Court, while passing an award in I.D. No. 203/2003, dated March 31, 2005, filed by the second respondent/Workmen, among other things, observed that the second respondent/ Claimant/ Workman is entitled to claim a compensation of Rs. 75,000/- from the petitioner/ respondent/ management and directed the petitioner/ management to pay the same and resultantly, allowed the industrial dispute.

(3.) THE case of the petitioner/Management is that the second respondent/Workman upon his failure to report for duty the petitioner/Management has been forced to reduce the volume of work and this will point out that the petitioner/Management has not terminated the second respondent/Workman from service.