M GUNASEELAN Vs. PRESIDING OFFICER PRINCIPAL LABOUR COURT

JUDGEMENT

(1.)

(2.) TODAY, when the above matter has been taken up for consideration, there is no representation offered on the part of the contesting second respondent/Management even though the learned counsel for the petitioner is present and ready to conduct the matter. Hence, this Court is left with no option but to pass orders after hearing the learned counsel for the petitioner and in full consideration of the materials placed on record.

(3.) IN full consideration of all the facts and circumstances of the case, this Court is of the firm view that when the Labour Court has arrived at such an irresistible conclusion that the petitioner is not guilty of the charges framed, it has committed grave error in not ordering the reinstatement of the petitioner with backwages and continuity of service. Therefore, the above Writ Petition is entitled to be allowed. IN result,