RAJENDRAN V Vs. LABOUR COURT MADURAI

JUDGEMENT

(1.) In this writ petition, the petitioner seeks for a writ of certiorari to call for the records relating to the award of the first respondent Labour Court, Madurai in ID. No. 121 of 1989, dated May 11, 1992, and to quash the same.

(2.) ID. No. 121 of 1989 relates to the non-employment of the petitioner herein. The charge against the petitioner is that he had absented himself from reporting to duty from October 19, 1987. An enquiry was conducted on January 7, 1988 and award of removal was passed on April 1, 1988. As against the said order of removal, the petitioner had resorted (sic) to industrial dispute.

(3.) The learned counsel for the petitioner has taken me through the records and as regards the conduct of the domestic enquiry, the Labour Court has gone into the issue in a detailed manner and had ultimately held that the enquiry was properly conducted and delinquent has also been provided with proper opportunity to defend himself. I do not find any reason to interfere with the findings of the Labour Court as regards the conduct of the enquiry.