D GOVINDARAJ Vs. PRESIDING OFFICER LABOUR COURT CUDDALORE

JUDGEMENT

(1.) The petitioner had been employed as a Conductor under the second respondent-Tamil Nadu State Transport Corporation ever since 10.11.1978. At the relevant point of time, he was the Joint Secretary of Cholan Roadways Corporation Labour Union. On the allegation that he picked up quarrel with the Branch Manager insisting for leave and used abusive language and made an attempt to pull him down, a charge memorandum was issued as against him on 03.09.1991.

(2.) Admittedly, a fair enquiry was conducted and ultimately the disciplinary authority namely the second respondent dismissed the petitioner from service on and from 23.09.1992.

(3.) The said order of dismissal passed by the second respondent was approved by the Industrial Tribunal at Madras through its order dated 29.01.1996.