JOSEPH JAYARAJ Vs. PRESIDING OFFICER, LABOUR COURT, PONDICHERRY

JUDGEMENT

(1.) This writ petition is filed against the award of the Labour Court in dismissing the Industrial Dispute raised by the petitioner herein. The petitioner approached the Labour Court being aggrieved against the order of termination passed by the 2nd respondent/ Management.

(2.) The case of the petitioner is as follows:-

(3.) The case of the second respondent / Management is as follows:-