(1.) THE writ petition is filed by the petitioner challenging an Award passed by the first respondent Principal Labour Court, Chennai in I.D.No.430 of 2001 dated 20.04.2006. By the impugned Award, the Labour Court refused to grant any relief to the workman and dismissed the Industrial Dispute.
(2.) THE writ petition was admitted on 13.04.2007. On notice from this Court, the second respondent has filed a counter affidavit dated 18.11.2009. THE learned counsel for the workman also filed an additional typed set containing documents relating to enquiry proceedings which were made available before the Labour Court.
(3.) ON the basis of the report given by the Controller as well as the security guard, the petitioner was placed under suspension on 14.08.1998. Subsequently, a charge memo was issued on 18.08.1998. The petitioner gave a reply to the charge memo on 14.09.1998. Thereafter, the suspension order passed was revoked and he was restored to duty. The petitioner was proceeded with an enquiry and the Enquiry Officer gave his findings on 07.02.2000. Based upon the enquiry report, a provisional show cause notice dated 21.02.2000 was given to him. Notwithstanding his reply dated 14.03.2001, he was dismissed from service on 16.11.2001.