P MUNUSAMY Vs. MANAGEMENT OF PREMIER TRANSPORT

JUDGEMENT

(1.) THE petitioner has filed the present writ petition challenging an Award passed by the second respondent Second Additional Labour Court, Chennai made in I.D.No.611 of 2004, dated 28.4.2008. By the impugned Award, the labour court had declined to grant any relief to the petitioner and dismissed the industrial dispute raised by him.

(2.) THE writ petition was admitted on 3.4.2009. Though the first respondent management was served, they have not chosen to appear either in person or through counsel.

(3.) THE records produced shows that the petitioner has not taken out any application for production of documents from the first respondent management. On the other hand, in the cross examination, he had stated that he was not sure when he was taken driving licence and that only in 2006, he had renewed the driving licence. In the evidence of the first respondent management it was stated that though the petitioner's service was unsatisfactory, no memos were given.