G BOOPALAN Vs. EXECUTIVE ENGINEER AND ADMINISTRATIVE OFFICER

JUDGEMENT

(1.) THIS appeal is filed by the unsuccessful writ petitioner in W. P. No. 39598 of 2002, wherein he sought for issue of a writ of Certiorarified Mandamus to quash the order of the 2nd respondent in connection with the award dated 24. 1. 1997 in I. D. No. 156 of 1995 and to direct the respondents to reinstate the petitioner into service as Nigh watchman and to grant all consequential and monetary benefits.

(2.) THE appellant lost the industrial dispute in i. D. No. 156 of 1995 wherein he sought for a direction to the first respondent to reinstate him with continuity of service and backwages on the grounds that:

(3.) WHEN a challenge was made to the said award dated 24. 1. 1997 in I. D. No. 156 of 1995 by way of a writ petition in w. P. No. 39598 of 2002, the learned Single Judge, by order dated 9. 8. 2004, satisfied with the reasons that weighed the second respondent/labour Court in the award dated 24. 1. 1997, dismissed the writ petition. Hence, the present appeal.