K RAMESH Vs. PRESIDING OFFICER

JUDGEMENT

(1.) The Petitioner has filed the present writpetition, seeking to challenge an Award passed by the first Respondent Principal Labour Court, Chennai in I.D. No. 415 of 2007 dated 20.04.2009. By the impugned Award, the first Respondent Labour Court dismissed the Industrial Dispute raised by the Petitioner and held thatthe Petitioner was not entitled for any relief including reinstatement.

(2.) In the writ petition, notice of motion was ordered on 18.08.2009. Subsequently, on 16.06.2010, the writ petition was admitted and the Petitioner's claim forinterim stay was rejected.

(3.) Heard the arguments of Ms. G. Thilakavathi, learnedcounsel for the Petitioner and Mr. R. Parthiban, learned counsel appearing for the second Respondent College.