A.C.E GARMENTS, AMBATTUR, MADRAS Vs. THE PRESIDING OFFICER, II ADDITIONAL LABOUR COURT, MADRAS AND R. MERY

JUDGEMENT

(1.) The above writ petition is filed for issue of writ of certiorari to call for the records on the file of the 1st respondent in I.D.No.481 of 1991 and quash the order dated 13.7.1994.

(2.) The second respondent was employed in the petitioner Company. She was given light work considering her health, which would not strain her. While that being so from 5.9.1990 to 20.9.1990 she did not attend the office . She has not produced any E.S.I. Medical Certificate as required by the law for her absence. Only when the certificates are produced for the period of absence, the leave will be regularised. Thereafter from 30.9.1990 the 2nd respondent did not report for duty. But the second respondent approached he Conciliation Officer (Assistant Commissioner of Labour) stating that she was not given employment. During the conciliation, the petitioner called upon the second respondent to report for duty. But the second respondent did not report for duty. The conciliation ended in failure and the second respondent raised an industrial dispute. The Labour Court passed award directing reinstatement with full back wages. Against that this writ petition has been filed.

(3.) Heard the learned counsel appearing for the petitioner. There is no representation on behalf of the second respondent.