G SENTIL SELVAN Vs. PRESIDING OFFICER, LABOUR COURT, TRICHY AND MANAGEMENT, ALAGIRI SPINNING AND WEAVING MILLS (P) LTD

JUDGEMENT

(1.) The petitioner is a workman. In this writ petition, he has come forward to challenge an order passed by the Labour Court, Tiruchirappalli in I.A.No.26 of 2006 in I.D.No.73 of 1996, dated 01.12.2006.

(2.) By the impugned order, the Labour Court set aside the earlier exparte award made in I.D.No.73 of 1996 dated 28.05.1999. The workman aggrieved by the said order, came up before this Court with this writ petition.

(3.) In this writ petition notice of motion was ordered on 24.01.2007 returnable by four weeks and pending the notice period an interim stay was granted. There is nothing on record to show that the interim stay was extended subsequently by any order.