MANAGEMENT OF TIRUCHIRAPPALLI AGRICULTURAL PRODUCERS CO OPERATIVE MARKETING SOCIETY LIMITED Vs. DEPUTY COMMISSIONER OF LABOUR

JUDGEMENT

(1.) The petitioner has filed this writ petition praying for issuance of a writ of Certiorari in calling for the records of the first respondent in its Award in TNSE (Tha.Ka.Ni.Cha) No.18/80 dated 26.07.2001 and to quash the same.

(2.) The petitioner/Society is registered under the provisions of the Tamil Nadu Cooperative Societies Act. It has its own bye-laws, special bye-laws in regard to the conditions of the services of the employees. The petitioner/Society deals with receiving and storage of goods like rice, wheat, etc., from the Tamil Nadu Civil Supplies Corporation and supply the same to different units. There was a shortage of goods supplied due to under-weighment in the Branch where the second respondent was working.

(3.) The second respondent was employed in the petitioner Society as a Packer from 25.06.1975. He was engaged as a Packer, Office boy to perform day to day casual duties. He was issued with a charge memo by the Special Officer for numerous misconduct committed by him and later he was kept under suspension from 01.11.1978.