A JAGANATHAN Vs. PRESIDING OFFICER, LABOUR COURT, SALEM; SUPERINTENDING ENGINEER, TAMIL NADU ELECTRICITY BOARD; CHIEF ENGINEER/HYDRO GENERATION, TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) This writ petition has been filed praying to quash order passed by the first respondent in I.D.No.141 of 1992 dated 16/3/1995 and consequently direct the respondents 2 and 3 to restore all benefits withheld by them in pursuant to the order passed by the second respondent in Memo No.SFG/ED/PA/Administration/A1/F36/CO-D/1369/87 dated 20/1/1987.

(2.) Heard Mr.A.Sundaravathanam for the petitioner and Mr.P.R.Dhilip Kumar for the respondents.

(3.) The petitioner is an employee of the Electricity Board has challenged to the award passed by the Labour Court, Salem in I.D.No.141 of 1992 dated 16/3/1995. The petitioner, while working as Assistant in the Office of the Divisional Engineer/P.Hs/Mettur was transferred to the Central Office/Generation at Erode, vide memo dated 23/12/1985. The petitioner, while functioning as an Assistant (Head Clerk) in the Division Office was dealing with the establishment matters including confidential references and all other important works and documents and this aspect is not disputed by the respondent Board. The order of transfer was received by the Division office on 3/1/1996 with instructions to relieve the petitioner at an earliest point of time.