T BALAGURU Vs. DEPUTY COMMISSIONSER OF LABOUR-I

JUDGEMENT

(1.) THE petitioner is an employee under the second respondent/Management. He has filed the present writ petition seeking to challenge the order of the first respondent in T.S.E.No.9 of 1999 dated 08.03.2001 and after setting aside the same seeking for a direction to the second respondent to reinstate him with full backwages.

(2.) THE writ petition was admitted on 25.04.2001.

(3.) IN the enquiry, they had examined one Kasthuri, who herself was the presenting officer in the enquiry. The Enquiry Officer on his own recorded the chief examination of the said witness. Subsequently, when they said there were no further evidence, the petitioner had asked for time. But without granting any time, the enquiry was closed. Despite the petitioner seeking for further opportunity, the enquiry was not reopened. On the basis of the enquiry, the petitioner was terminated from service on 16.03.1999.