V KRISHNAN Vs. PRESIDING OFFICER LABOUR COURT COIMBATORE

JUDGEMENT

(1.) THE petitioner is the workman. Aggrieved against the order passed by the first respondent Labour Court, Coimbatore in I.A.No.210 of 2009 in I.D.No.346 of 2004 dated 3.9.2009, the present writ petition has been filed. THE petitioner has also asked for consequential direction to the first respondent Labour Court to dispose of I.D.No.346 of 2004 within the time frame fixed by this Court.

(2.) IT is seen from the records that the dispute was raised by the petitioner regarding his non-employment under Section 2A (2) of the Industrial Disputes Act and the said dispute has been taken on file as I.D.No.346 of 2004 by the Labour Court, Coimbatore. Notice was ordered to the second respondent- Management. IT is also seen that the petitioner has filed proof affidavit and he has also cross examined the evidence of the Management witness viz., MW1 in part. On 16.4.2009, neither the petitioner nor his counsel was present for cross examining MW1 and the evidence of M.W.1 was closed. Thereafter, the petitioner filed I.A.No.210 of 2009 for recalling M.W.1.

(3.) IN so far as the second prayer of the writ petition is concerned, the petitioner if so interested, is filed a memo before the Labour Court seeking expeditious disposal of I.D. This court is not inclined to fix any time limit for disposal of the said industrial dispute. The INdustrial Dispute Act had fixed its own time limit for disposal of the dispute. Therefore, this court will not give any further direction to the labour court for disposal of I.D.No.346 of 2004.