R. RAMASUBRAMANIAN Vs. PRESIDING OFFICER LABOUR COURT

JUDGEMENT

(1.) This Writ Appeal has been directed against the common order dated 30.6.2008 passed in W.P.Nos. 12075 and 14314 of 1997 by the learned Single Judge of this Court.

(2.) The appellant herein, as petitioner, has filed Industrial Dispute No.448 of 1994 on the file of the Labour Court, Vellore, wherein, the present second respondent has been shown as sole respondent.

(3.) The material averments made in the petition are that the petitioner has been appointed as Operative Trainee by the respondent on 9.9.1991 and his initial probation has been fixed for a period of six months. After a lapse of six months, his probation period has been extended periodically. The petitioner has evinced good result during probation period. The probation of the petitioner has been extended periodically with oblique motive and also against the Tamil Nadu Industrial Establishments (Conferment of Permanent Status of Workman) Act, 1981. All of a sudden, the service of the petitioner has been terminated on 31.3.1994 without notice. No charge has been framed against him. Under such circumstances, present petition has been filed for getting the relief sought therein.