L.AMARNATH Vs. THE PRESIDING OFFICER TRICHY

JUDGEMENT

(1.) The workman has come up with the above writ appeal, questioning the correctness of the order passed by the learned Judge, dismissing the writ petition arising out of the rejection of his application for setting aside an exparte award.

(2.) Heard Mr.S.Arunachalam, learned Counsel for the appellant and Mr.D.Sivaraman, learned Counsel for the second respondent Corporation.

(3.) The appellant herein was employed as a Conductor in the Tamil Nadu State Transport Corporation. He raised an Industrial Dispute, under Section 2A of the Industrial Disputes Act, 1947, in I.D.No.22 of 2006, relating to his non-employment. The Industrial Dispute was dismissed by the Labour Court, Trichirappalli, by an award dated 12.12.2008, for non-prosecution.