TAMIL NADU STATE TRANSPORT CORPORATION MADURAI DIVISION IV LIMITED Vs. JOINT COMMISSIONER OF LABOUR CONCILIATION

JUDGEMENT

(1.) CHALLENGE is made to an order passed by the first respondent, the Joint Commissioner of Labour (Conciliation), Madras in A. P. No. 182/2003 dated 9. 12. 2004, whereby an order of dismissal of the second respondent from service, a Conductor attached to the Tamil Nadu State Transport Corporation, Madurai Division was not approved.

(2.) AFFIDAVIT filed in support of the writ petition is perused. The Court heard the learned counsel appearing on either side.

(3.) THE short facts necessary for the disposal of the writ petition can be stated as follows:-