MANAGEMENT OF AXLES INDIA LIMITED Vs. PRESIDING OFFICER

JUDGEMENT

(1.) THE writ petition is filed by the petitioner Management, seeking to challenge an order passed by the first respondent second Additional Labour Court, Chennai in I.A.No.142 of 2008 in Petition No.13 of 2007 in I.D.No.4 of 2004 dated 23.09.2008 and seeks to set aside the same.

(2.) THE said petition was filed by the Management under Rule 34 of the Tamil Nadu Industrial Dispute Rules, 1958 read with Section 11 of the Industrial Disputes Act to eschew and delete the word which occurred wrongly in Paragraphs 8 and 11 in their Petition No.13 of 2007 in I.D.No.4 of 2004 and to read the same as Section 33(2)(b) instead of Section 33(1)(b) of the I.D.Act. After notice to the second respondent workman, the application was dismissed by an order dated 23.09.2008.

(3.) HEARD the arguments of Mr.N.Balasubramanian, learned counsel for the petitioner Management and Mr.K.M.Ramesh, learned counsel for the second respondent.