SUNDARAM FASTENERS LTD Vs. PRESIDING OFFICER

JUDGEMENT

(1.) The writ petition has been filed challenging the award dtd. 26/2/2013 passed in ID No.349 of 2007.

(2.) The petitioner was having a factory at Gummidipoondi for manufacture of grey iron casting. The 2 nd respondent/workman was working as an Electrical Supervisor. Without assigning any reason, the 2 nd respondent absent from attending work with effect from 10/12/2001. The 2 nd respondent / workman claimed that he was denied employment by the writ petitioner / Management during the year 2001. On 27/2/2002, the 2 nd respondent sent a letter to the petitioner/Management. The 2 nd respondent/workman raised a dispute of denial of employment. However, the petitioner / Management submitted their reply by pointing out that the 2 nd respondent / workman has not been denied employment, but he had taken up employment in M/s.Magnum Polymers at Gummidipoondi and consequently, was not reporting for work in the petitioner/Management.

(3.) After a lapse of about 4 years, the 2 nd respondent / workman approached the State Legal Services Authority and challenged the denial of employment. Again, the petitioner / Management submitted its reply by pointing out that the Management had not denied employment and the 2 nd respondent had taken up employment in another company.