SOMASUNDARAM Vs. LABOUR COURT COIMBATORE

JUDGEMENT

(1.) The petitioner is a Workman. He has filed the present writ petition seeking to challenge the Award passed by the first respondent Labour Court, Coimbatore in I.D. No. 22 of 1998 dated 26.12.2000. By the impugned Award, the Labour Court dismissed the Industrial Dispute raised by the petitioner and refused to grant any relief.

(2.) The writ petition was admitted on 21.12.2001. On notice from this Court, the second respondent Management has filed a counter affidavit dated 16.02.2006.

(3.) The brief facts leading to the passing of the impugned Award are as follows: