P.R. PERIYASAMY Vs. JOINT COMMISSIONER OF LABOUR

JUDGEMENT

(1.) WITH the consent of both parties, the writ petition itself is taken up for final disposal.

(2.) THE petitioner was employed as a Area Manager with the second respondent from 16.09.1999. He was suspended from service by an order dated 18.08.2006. According to the second respondent, the suspension was revoked by an order dated 30.09.2006. It is also the case of the second respondent that subsistence allowance was paid from 19.08.2006 to 30.09.2006. After the revocation of suspension order, the petitioner did not report for duty. But it is the case of the petitioner, that he was orally terminated from service on 05.10.2006.

(3.) HEARD both sides.