GENERAL MANAGER, TAMIL NADU STATE TRANSPORT CORPORATION Vs. SPECIAL DEPUTY COMMISSIONER OF LABOUR, D. M. S. COMPOUND, CHENNAI

JUDGEMENT

(1.) Challenge in this appeal is made to the order dtd. 20/8/2019 recorded on W.P. No.268 of 2014. This appeal is by the writ petitioner / Management - State Transport Corporation.

(2.) Learned advocate for the appellant has submitted that the termination was ordered by the management on the guilt having been accepted by the workman and even otherwise there was sufficient material on record to hold him guilty. It is submitted that considering this punishment was imposed of termination from service. It is submitted that, approval, though was not within time, ought to have been granted by the authorities of the Commissionerate of Labour and refusal to it ought to have been interfered with in the writ petition filed by the management. It is submitted that rejection of the petition is an error which may be corrected in this appeal. It is submitted that this appeal be entertained.

(3.) On the other hand, learned advocate for the respondent No.2/ workman has submitted that the termination of the year 2008 was sought to be approved by the communication of the year 2010 which the authorities rightly not approved and on that count alone, no interference may be made by this Court.