YERCAUD HILL TRIBES Vs. D DAKSHINAMOORTHY

JUDGEMENT

(1.) THE Petitioner Society seeks Writ of Certiorari to quash the Award passed by the Labour Court in I.D.No.994/1998 dated 29.02.2000.

(2.) FACTS which led to the filing of the Writ Petition are stated as follows ::-

(3.) THE Order of the Assistant Commissioner of Labour was brushed aside by the Labour Court holding that the order is not a well considered one since the disputed document Ex.P-2 was not referred to the Handwriting Expert for obtaining opinion. This Court is of the view that the Labour Court was not justified in taking a contrary view on the factual findings recorded by the Assistant Commissioner of Labour.