A VAIRAMUTHU Vs. PRESIDING OFFICER

JUDGEMENT

(1.) THE petitioner has invoked the Writ jurisdiction of this Court under Article 226 of the Constitution of India, to challenge the order of fresh appointment, dated 30.01.2006.

(2.) THE petitioner was appointed as Conductor with the Tamil Nadu State Transport Corporation w.e.f.01.06.1986. THE petitioner was placed under suspension on 10.05.1991,the suspension order was thereafter revoked on 24.06.1991.

(3.) THE learned Labour Court found that the enquiry held was in violation of principles of natural justice held was that the charges were not proved, as the shortage of amount was due to unintended mistake.