P.PADMANABAN Vs. PRESIDING OFFICER

JUDGEMENT

(1.) THE petitioner was employed as a Salesman on daily wages by the second respondent Co-operative Society from 01.07.2000. He was placed under suspension on 13.09.2001. A charge memo dated 13.09.2001 was issued making certain allegations against the petitioner and thereafter, an enquiry was held and the petitioner was dismissed from service based on the enquiry report dated 24.04.2002. The conciliatory efforts of the petitioner through the conciliation machinery failed and he took up the matter before the first respondent Labour Court by filing an application under Section 2A(2) of the Industrial Disputes Act. The Industrial Dispute relating to non-employment of the petitioner was taken up on file by the first respondent Labour Court in I.D.No.31 of 2004. Whileso, the first respondent dismissed the Industrial Dispute for default on 11.06.2007.

(2.) THE petitioner has filed this writ petition seeking to quash the award made in I.D.No.31 of 2004 dated 11.06.2007 of the first respondent and has sought for remand of the Industrial Dispute to the first respondent for disposal on merits.

(3.) THE impugned award dated 11.06.2007 is extracted hereunder: