D BALU Vs. SECRETARY TO GOVERNMENT, DEPARTMENT OF HIGHWAYS, SECRETARIAT AND MANAGING DIRECTOR, TAMIL NADU STATE CONSTRUCTION CORPORATION LTD

JUDGEMENT

(1.) The Petitioner seeks a writ, in nature of certiorari, to quash the impugned settlement, dated 29.01.2004, being arbitrary thus, violative under Article 14 of the Constitution of India.

(2.) The undisputed facts are, that the Tamilnadu State Construction Corporation Limited, was incorporated in 1980, under the provisions of the Companies Act 1956. The Petitioner was appointed as watchman on daily wages on 2.5.1981 and continued as such till 05.03.1987.

(3.) The Petitioner in violation of the provisions of the Industrial Dispute Act, was relieved from services on 06.03.1987. The Petitioner, raised an industrial dispute before the learned Labour Court, Madurai.