MANAGEMENT OF KANCHI THALIVAN NESAVALAR KOOTURAVU URPATHI MATRUM VIRAPANI SANGAM LTD MARIAMMAN KOIL STREET SRIVILLIPUTHUR 626 125 Vs. PRESIDING OFFICER LABOUR COURT MADURAI Ï¿½ 20

JUDGEMENT

(1.) BEING aggrieved by the award of the Labour Court granting the relief of compensation of Rs.35,000/- on the ground of mercy, after holding that the charges levelled against the second respondent-workman have been proved, the petitioner-Management has filed the above writ petition.

(2.) ADMITTEDLY, the finding of the Labour Court has not been challenged by the second respondent. Therefore, the only question that arises for consideration in the above writ petition is whether the Labour Court in exercise of powers conferred under Section 11(A) of the Industrial Disputes Act could have granted the relief of compensation of Rs.35,000/-.

(3.) IN the decision reported in 2002 (1) L.L.N.1026 (referred to supra), in paragraph 8, a Learned Judge of this Court has observed as follows:-