MADHAVAN N Vs. DEPUTY COMMR OF LABOUR

JUDGEMENT

(1.) The petitioner has filed the writ petition praying to issue a writ of certiorarified mandamus calling for the records from the first respondent pertaining to his proceedings in TNSE Case No.5 of 1985 and quash the order dated May 15, 1989, consequently directing the first respondent to dispose of the appeal in accordance with law and to award costs.

(2.) In the affidavit filed in support of the writ petition the petitioner would submit that he was employed by the second respondent on October 8, 1985 and posted to work at Coimbatore and on completion of probation, his services were confirmed by order dated April 10, 1987, w.e.f. April 1, 1987; that the second respondent is a manufacturer in Pharmaceuticals and has its headquarters at Bombay and has spread its business all over the country and in Tamil Nadu they are having their Zonal Office at Madras.

(3.) The further averments of the writ petitioner are that the second respondent company developing an hostile attitude towards the petitioner, issued order dated June 21, 1988 terminating his services on ground of 'loss of confidence' without complying with even the mandatory requirements of law, such as notice or pay in view of notice etc.