N M RANGANATHAN Vs. LABOUR OFFICER I MADRAS

JUDGEMENT

(1.) BY consent of parties the main writ petitioner itself is taken up for final disposal.

(2.) THE petitioner herein in his affidavit in support of the writ petition has stated that he joined the service of the second respondent-management during the year 1970 as a clerk. THE petitioner further stated that on 8 January 1991 , the services of the petitioner were terminated without any notice or enquiry. Aggrieved by the same, the petitioner filed an application under S. 2a (2) of the Industrial Disputes Act, 1947, before the first respondent-Labour officer-I, Kuralagam, Madras 108. It is further stated that the first respondent issued notice to the management and took up the conciliation proceedings. It appears that the management did not attend the conciliation proceedings. However, by the impugned order, dated 30 march 1993, the first respondent dismissed the application of the petitioner under S. 2a (2) of the Industrial Disputes Act holding that the application filed by the petitioner is barred by limitation. Aggrieved by the same, the petitioner has approached this court for the issue of a writ of certiorarified mandamus after calling for the records relating to the order passed by the first respondent bearing Ref. No. B. 100/93, dated 30 March 1993 and subsequent order bearing Letter No. B/1099/93, dated 12 August 1993 and quash the same and consequently to direct the first respondent to submit the failure report as per s. 12 (4) of the Industrial Disputes Act and award costs.