AGRO GROUP TRANSPORT LTD Vs. E MURUGAN

JUDGEMENT

(1.) THIS appeal is preferred against the order dated 4.7.1994 passed by the learned single Judge in W.P. No. 10518 of 1984. As the learned single Judge has dismissed the writ petition, the petitioner therein has come in appeal.

(2.) IN the writ petition, the petitioner/Management has sought for quashing the order dated 17.9.1984 passed by the Additional Labour Court, Madurai in I.D. No. 115 of 1983. That dispute relates to the dismissal of the first respondent herein from the service of the appellant. Respondent No. 1 was a driver. There was domestic enquiry held against him on certain charges. The domestic enquiry resulted against him and consequently he was removed from service. Hence dispute was raised before the Labour Court.

(3.) LEARNED single Judge has held that it is not the stage to record a finding in one way or the other, as the dispute is still pending before the Labour Court and, therefore, dismissed the writ petition. In paragraph 7 of the order, learned single Judge has stated thus :