MANAGEMENT STATE EXPRESS TRANSPORT CORPORATION T N LTD Vs. JOINT COMMISSIONER OF LABOUR CONCILIATION CHENNAI

JUDGEMENT

(1.) THE petitioner is State Express Transport Corporation Limited at Chennai. In this writ petition, they have come forward to challenge an order passed by the first respondent viz., Joint Commissioner in Approval Petition No.50 of 2005 dated 05.01.2007. By the impugned order, the first respondent declined to grant approval for the dismissal of the second respondent workman vide their dismissal order dated 14.03.2005.

(2.) WHEN the writ petition came up on 10.09.2007, notice regarding admission was given. Pending the writ petition, an interim injunction was granted. Subsequently, the writ petition was admitted on 01.12.2011 and the main writ petition was directed to be posted during January 2012. The interim injunction was made absolute as no vacate stay application has been filed by the workman.

(3.) CHALLENGING the same, the petitioner Corporation contended that the delay of 22 days cannot be considered as unreasonable and it should be taken as a simultaneous action.