MANAGEMENT, TAMILNADU STATE TRANSPORT CORPORATION (VILLUPURAM) LTD. Vs. JOINT COMMISSIONER OF LABOUR (CONCILIATION) AND ORS.

JUDGEMENT

(1.) Heard both sides. The writ petitioner is the Tamilnadu State Transport Corporation (Villupuram) Limited. The second respondent was employed as a Driver in the writ petitioner Transport Corporation. He was terminated from service by an order dated 30.01.2003 on certain allegations.

(2.) I am not going into the merits of the allegations, since the same is not relevant to decide the writ petition.

(3.) Since an industrial dispute was pending consideration before the first respondent Joint Commissioner relating to the workmen of the writ petitioner Corporation, the writ petitioner filed an application under Section 33(2)(b) of the Industrial Disputes Act, 1947, (shortly "the Act") seeking approval for the order terminating him from service. While making the application under Section 33(2)(b) of the Act, a sum of Rs. 2548/- representing one month wages has been paid by way of cheque to the second respondent as mandated under Section 33(2)(b) of the Act.