ANTHONISAMY S Vs. PRESIDING OFFICER LABOUR COURT POUNDICHERRY

JUDGEMENT

(1.) The petitioner prays for the issue of a writ of certiorari to call for the records connected with the award of the Labour Court, Pondicherry, in I.D. No. 17 of 1990, dated October 13, 1995, and to quash the said award.

(2.) The petitioner an employee under the second respondent seeks for the issue of certiorari, to call for the award of the Labour Court, Pondicherry, in I.D. No. 17 of 1990, dated October 13, 1995, and to quash the same.

(3.) The petitioner was charged for theft of four metres of white polyester cloth from the mills. After show-cause notice only an enquiry was conducted and in the enquiry, the petitioner was found guilty of the charge. Consequently, he was dismissed from service. The Labour Court also on the dispute raised by the petitioner confirmed the order of dismissal. Hence the above writ petition.