MANAGEMENT TENISPET PRIMARY AGRICULTURAL CO-OPERATIVE CREDIT SOCIETY Vs. PRESIDING OFFICER LABOUR COURT, SALEM

JUDGEMENT

(1.) This writ petition has been filed seeking for a writ of certiorari, calling for the records of the first respondent made in I.D.No.807 of 1998 dated 06.11.2002 and quash the same.

(2.) The short facts which are required to be noticed for the disposal of this writ petition are as follows :

(3.) Heard Mr.M.S.Palaniswamy, learned counsel appearing for the petitioner, who would submit that, the Labour Court has come to the conclusion that the punishment of dismissal of service awarded against the second respondent was disproportionate on the only ground that the sum of Rs.4,000/- equivalent to which the stock deficit was found against the second respondent since has been paid back by the second respondent to the petitioner society voluntarily, the said punishment of removal of service against the second respondent was considered to be disproportionate and accordingly on the only alleged reason, the Labour Court has intervened.