NATARAJAN Vs. PRESIDING OFFICER LABOUR COURT

JUDGEMENT

(1.) THE petitioner, aggrieved by the award passed by the first respondent/Labour Court, Coimbatore in I.D.No.357 of 1997, dated 11.5.2000, has filed the present writ petition. By the impugned award, the Labour Court rejected the claim made by the petitioner in assailing his order of termination passed by the second respondent/management.

(2.) THE writ petition was admitted on 6.7.2001. Though pending the writ petition the petitioner sought for interim stay and interim direction, the same were rejected by this Court.

(3.) BEFORE the Labour Court, the petitioner filed 12 documents and they were marked as Exs.W1 to W12. He also gave evidence as W.W.1. On the side of the second respondent, two witnesses - Mrs.Arokiamary Pameela and Mr.J.Rajendran were examined as M.W.1 and M.W.2 respectively. On the side of the management, 44 documents were filed and they were marked as Exs.M1 to M44. Two material objects allegedly recovered from the petitioner were also marked as M.O.1 and M.O.2.