THE MANAGEMENT TAMIL NADU STATE TRANSPORT CORPORATION (SALEM) LTD. Vs. THE PRESIDING OFFICER LABOUR COURT, SALEM AND ORS.

JUDGEMENT

(1.) The prayer in the writ petition is for issuance of a writ of certiorari to quash the impugned order, dated 08.10.2009, in I.D. No. 131 of 2006, whereby and whereunder the first respondent has set aside the order, dated 02.02.1986, removing the second respondent/workman from service and directed the petitioner/Management to reinstate him in service with full backwages and continuity of service and all other attendant benefits.

(2.) The short facts of the case are as follows:

(3.) The petitioner/Management, based on the said enquiry report, issued another show-cause notice, dated 27.12.1985, calling the second respondent/workman to explain as to why he should not be dismissed from service. For which also the second respondent/workman submitted his explanation. However, in the meantime, the second respondent/workman, committed several misconducts such as non-issuance of ticket and mentioning wrong ticket numbers etc. If an employee like this nature is allowed to continue in service, it will be detrimental to the interests of the Corporation. Therefore, not satisfied with the explanation, the petitioner/Management, by Order dated 02.02.1986, dismissed the second respondent/workman from service.