S RAJAGOPALAN Vs. KATTABOMMAN TRANSPORT CORPORATION

JUDGEMENT

(1.) IN this writ petition, the petitioner seeks the issue of a Writ of Certiorarified Mandamus to quash and set aside the settlement arrived at between the parties under Section 18 (1) of the Industrial Disputes Act as void and unenforceable in law.

(2.) HAVING regard to the nature of the disposal of the writ petition, I do not propose to deal with the detailed pleadings and the merits of the mutual contentions.

(3.) THE following facts are sufficient for the disposal of this writ petition. The petitioner was appointed on 22. 1. 1982 as a 'trainee Clerk' by the respondent State Transport Corporation. Subsequently, he was confirmed as a Junior Assistant on 30. 7. 1984. Disciplinary proceedings were initiated against him during the year 1991 on a charge of misappropriation of Rs. 500/ -. An enquiry was conducted and he was dismissed from service on 14. 6. 1991. The management had approached the Industrial Tribunal, Madras in Petition No. 138 of 1991 under Section 33 (2) (b) for confirmation of the dismissal. The Tribunal by its order dated 26. 6. 1992 dismissed the approval petition after holding that there was no ground for punishing the respondent.