V RAJARATHINAMANI Vs. PRESIDING OFFICER

JUDGEMENT

(1.) THE above writ petition has been filed praying to call for the records from the first respondent relating to the Award in I. D. No. 247 of 1994 dated 29/12/1995 and to quash the same and to direct the second respondent to reinstate the petitioner in service with continuity of service, backwages and attendant benefits.

(2.) THE case of the petitioner is that he joined the services of the second respondent on 30/4/1985 on condition that he would be employed as a trainee for three years; that the alleged training period was completed on 30/4/1988 and by a letter dated 25. 4. 1988, he was terminated from service; that at the request of the petitioner, on 1. 6. 1988, the Management re-employed the petitioner in service and again terminated his services; that when the petitioner approached the Management for reinstatement, the Management did not reinstate him and hence, he raised a dispute before the Labour Officer, Krishnagiri; that the Conciliation Officer sent his failure report, whereupon the petitioner had raised an Industrial Dispute under Section 2 A (2) of the Industrial Disputes Act in I. D. No. 247 of 1994 before the first respondent and since the same was dismissed, he has come forward to file the above writ petition praying for the relief extracted supra.

(3.) DURING arguments, the learned counsel for the petitioner besides reiterating the grounds of writ petition, would submit that the findings of the first respondent in the impugned Award are contrary to the facts and circumstances of the case.