P MANI Vs. PRESIDING OFFICER

JUDGEMENT

(1.) The Petitioner has filed the present writ petition challenging the award passed by the first Respondent/Labour Court, Coimbatore in I.D. No. 101 of 2000, dated 28.2.2006. By the impugned award, the Labour Court refused to grant any relief to the Petitioner and upheld his non employment with effect from 1.5.1994.

(2.) The writ petition was admitted on 25.2.2009 and notice was served on the second Respondent/Corporation, which is represented by a counsel.

(3.) 1. The facts leading to the filing of the writ petition are as follows: The Petitioner was appointed by the second Respondent/Corporation. Initially, he was employed on daily wages basis as a Driver and subsequently, on completion of 240 days of service, he was brought under the regular time scale of pay by order dated 22.2.1994.