R BALAVENKATAKRISHNAN Vs. PRESIDING OFFICER LABOUR COURT

JUDGEMENT

(1.) This writ petition has been filed by the employee of the second Respondent's Corporation seeking to quash the award passed by the first Respondent, dated 12.09.2001 in I.D. No. 160/99 with consequential direction, directing the second Respondent to reinstate him with back wages and continuity of service.

(2.) It is seen from the records that the writ Petitioner, after filing the writ petition died on 29.02.2008. Thereafter, a substitution has been made by impleading his wife, daughter and son as the Petitioners.

(3.) The writ Petitioner joined the service of the second Respondent as driver on 16.05.1987. Thereafter, he was placed at a higher scale and designated as a senior driver. During the service of the Petitioner, there were only two minor blemishes in his service records namely imposition of Rs. 50/-as fine for the damage to the tyre and absent from duty, which was converted as leave absent.