K DESIKAMANI Vs. PRESIDING OFFICER

JUDGEMENT

(1.) The original petitioner was a workman in the second respondent state owned Transport Corporation. He has filed the present writ petition, seeking to challenge the Award passed by the first respondent Labour Court, Vellore in I.D. No. 146 of 1994 dated 20.11.2000. By the impugned Award, the Labour Court dismissed the Industrial Dispute raised by the workman and refused to grant any relief.

(2.) The writ petition was admitted on 27.04.2001. During the pendency of the writ petition, the original petitioner died and his legal representatives i.e. by his wife and children have come on record vide WPMP No. 226 of 2010.

(3.) When the matter came up on 29.07.2009, the matter was referred for a settlement before the Lok Adalat. Since the matter could not be settled, once again it was re-posted before this Court.