THE MANAGEMENT OF PALLAVAN TRANSPORT CORPN. LTD., ANNA SALAI, MADRAS Vs. THE PRESIDING OFFICER, II ADDITIONAL LABOUR COURT, MADRAS AND J. VENKATESAN

JUDGEMENT

(1.) Aggrieved by the award of the Second Additional Labour Court, Madras, dated 31.01.1994 passed in I.D.No.189/89, the Management of Pallavan Transport Corporation has filed the above writ petition to quash the same on various grounds.

(2.) The case of the petitioner -Corporation is briefly stated hereunder: -

(3.) Heard the learned Counsel appearing for the petitioner -Management and the second respondent -workman.