VARADARAJAN K S Vs. DEPUTY COMMISSIONER OF LABOUR

JUDGEMENT

(1.) THESE two writ appeals have been filed against the impugned judgment of the learned single Judge, dated January 25, 2001, and also the order of the learned single Judge, dated march 5, 2001, rejecting the restoration application.

(2.) WE have carefully perused the impugned judgment, dated January 25, 2001, and find no infirmity in the same.

(3.) THE appellant (writ-petitioner) was working as a salesman in a ration shop run by the second respondent. He was charge sheeted for various misconducts including misappropriation of money, in respect of which a domestic enquiry was conducted in which he was given an opportunity of hearing. Thereafter he was found guilty of the charges and his service was terminated. He filed an appeal before the appellate authority under the tamil Nadu Shops and Establishments Act, but his appeal was dismissed by order, dated June 30, 1993. Aggrieved by this order he filed a writ petition before the learned single Judge, who dismissed it by order, dated January 25, 2001, and the restoration application was also rejected by order, dated March 5, 2001.