MANAGEMENT OF DYNAMIC MOTORS AND SERVICES CHENNAI Vs. ASST COMMISSIONER OF LABOUR CONCILIATION II CHENNAI

JUDGEMENT

(1.) The petitioner has filed this writ petition seeking to issue a writ of mandamus for bearing the first respondent from holding conciliation pursuant to the notice, dated August 30, 2000, or submitting a conciliation failure report.

(2.) Originally, on the basis that the second respondent asked the petitioner-management to relieve him from service, the petitioner relieved him from service. Stating that he did not make such a request, the second respondent raised a dispute and on that basis, the first respondent issued a notice to the petitioner. In the proceedings, dated July 24, 2000, the petitioner informed the first respondent stating as follows:

(3.) In view of the said proceedings, dated July 24, 2000, the first respondent-Assistant Commissioner need not proceed with the conciliation proceedings, as the dispute raised by the second respondent is not in existence. Accordingly, this writ petition is allowed. No costs. Writ Miscellaneous Petition No. 22021 of 2000 is closed.