BHARATH Vs. THE MANAGEMENT

JUDGEMENT

(1.) This Civil Revision Petition has been filed as against the fair and decreetal order dated 22.06.2020 made in I.A.No.1 of 2020 in I.D.No.6of 2018 on the file of the Additional Labour Court, Coimbatore.

(2.) The case of the petitioner is that he has joined service as Junior Assistant with the respondent Management and was serving fro the past 22 years. Based on certain allegations, he was suspended from service on 19.02.2018. However, according to the petitioner, he was issued with show cause notices and had submitted his detailed explanation and also participated in the enquiry proceedings.

(3.) While so, the petitioner has filed an Interim Application in I.A.No.6 of 2018 before the Additional Labour Court, Coimbatore, for reinstatement with back-wages and also prayed to grant leave of the Court to file an additional claim statement in the event of respondent filing their defence. Further, the petitioner has filed a rejoinder in the form of Interlocutory Application in I.A.No.1 of 2020, in which, the respondent has filed their counter affidavit stating that the application has been filed in a delay of 2 years.