MANAGING DIRECTOR TAMILNADU STATE TRANSPORT CORPORATION LTD Vs. PRESIDING OFFICER LABOUR COURT CUDDALORE

JUDGEMENT

(1.) THE Management of Tamilnadu State Transport Corporation Limited, has approached this Court to quash the award, passed by the learned Labour Court, Cuddalore, ordering payment of Rs.3,60,000/- (Rupees Three Lakhs and Sixty Thousand only) to the legal heirs of the deceased respondent.

(2.) THE facts are not disputed. Thiru Rajendran was working as Driver with the petitioner Management since 20.05.1988. THE deceased workman was issued charge memo on 29.12.1995 under the Service Rules for absence from duty. An enquiry Officer was appointed, who conducted the enquiry, wherein principles of natural justice were complied with. THE Management was allowed to prove the charges by producing relevant documents, showing that the deceased respondent was absent from duty.

(3.) THE respondent / workman did not take any action for 5 years and 9 months, thereafter, raised industrial dispute to challenge the dismissal from service.