MANAGEMENT Vs. B. PARTHASARATHY

JUDGEMENT

(1.) This Writ Petition is directed against the Award of the Labour Court in I.D.No.298 of 2007, dtd. 3/5/2011.

(2.) The brief facts that are necessary for disposal of this Writ Petition are as follows:-

(3.) The learned counsel appearing for the petitioner submitted that there is no termination of employment in this case and that the Labour Court proceeded on erroneous basis that the Management terminated the service of the petitioner orally. He further submitted that the first respondent stopped attending work from 18/6/2003 without any notice and that therefore, the petitioner was compelled to employ somebody as Driver, as the Driver of the bus cannot be dispensed with. Therefore, the learned counsel for the petitioner submitted that the Labour Court wrongly proceeded to treat the dispute as one of wrongful termination and that the direction of the Labour Court is contrary to the admitted fact and records produced by the Management.