I. KARUPPANNASAMY Vs. MANAGEMENT OF A. 1602

JUDGEMENT

(1.) THE petitioner was formerly a workman under the first respondent Management. He was dismissed from service with effect from 18.11.1997. Aggrieved over the same, he raised an Industrial Dispute before the Labour Court, Madurai in I.D. No. 77 of 1998. The Labour Court dismissed the Industrial Dispute by an award dated 21.07.2006. Challenging the same, the petitioner is before this Court with this writ petition.

(2.) THE facts of the case are as follows:

(3.) BEFORE the Enquiry Officer, on the side of the Management, as many as 29 documents were exhibited and on the side of the workman, 2 documents were exhibited. One Mr. Nallathambi was examined on the side of the Management before the Enquiry Officer. On the side of the workman, he was examined. Having considered both the oral and documentary evidence let in before him, the Enquiry Officer submitted a report dated 15.11.1997 alleging the petitioner guilty of all the 20 charges. Thereafter, further opportunity was given to the petitioner to submit his explanation regarding the findings of the Enquiry Officer. Finally, in culmination of the said proceedings, the petitioner was dismissed from service. Therefore, the petitioner challenged the same before the Labour Court, Madurai, by filing an Industrial Dispute.