K MANOHARAN Vs. PRESIDING OFFICER LABOUR COURT MADURAI

JUDGEMENT

(1.) The petitioner/workmen has originally filed the writ petition for the following relief:

(2.) For the reasons best known to him, he filed the amendment petition detrimental to the original prayer and the prayer was amended in M.P(MD)No.1 of 2011 dated 20.06.2011 and is extracted below:

(3.) The brief facts of the case are as follows: According to the petitioner, he joined the services of the management and he had put in 12 years of unblemished service and he was working as a Auto Salesman and he was getting salary of Rs.680/- plus incentive bonus at the rate of 1% on the sale made by him. According to the petitioner, he was terminated by the management by verbal order on 24.01.1990 and thereafter, in spite of his request, he was not provided with the job. He raised a dispute before the Conciliation Officer and the Management contended that the petitioner absconded from the duty. Based on the failure report, he filed a claim statement before the Labour Court, Madurai in I.D.No.509 of 1990.