ALANDUR MUNICIPALITY Vs. PRESIDING OFFICER

JUDGEMENT

(1.) THIS writ petition has been filed for the issuance of a writ of Certiorari, to call for the records relating to the Award dated 31. 03. 1997 and made in I. D. No. 996/92 on the file of I Additional Labour Court, Madras and Quash the same.

(2.) THE second respondent herein was appointed as NMR by order dated 02. 01. 1981 for a period of three months. Thereafter, according to the second respondent he was continued in service till 12. 01. 1992. Thereafter, he was terminated and hence he raised the Industrial Dispute on the ground that he was dismissed from service.

(3.) THE Labour Court considered the dispute on the basis of evidence adduced and come to the conclusion that the second respondent was entitled to reinstatement with back wages. The Award of the Labour Court is now challenged in the present writ petition.