MANAGEMENT Vs. PRESIDING OFFICER

JUDGEMENT

(1.) In W.P. (MD).No. 10182 of 2008, the petitioner is the Thogamalai Panchayat Union represented by its Commissioner. In this writ petition, the Panchayat Union has challenged an order passed in I.A. No. 1 of 2007 in I.D. No. 146 of 2001 dated 10.07.2008.

(2.) By the impugned order, the first respondent Labour Court dismissed the interim application filed by the petitioner's Panchayat Union to condone the delay of 98 days in setting aside the exparte award.

(3.) The said writ petition was admitted on 12.11.2008. Pending the writ petition, this Court granted an interim stay. Subsequently, even while the writ petition was pending, the second respondent workman filed W.P. (MD). No. 4953 of 2011 seeking for a direction to implement the award dated 07.09.2006 in I.D. No. 146 of 2001 within a reasonable time. When that writ petition came up on 27.04.2011, this Court ordered notice regarding admission.