S SELVARAJ Vs. PRESIDING OFFICER

JUDGEMENT

(1.) THE petitioner raised an industrial dispute, which was taken on file as i. D. No. 50 of 1994 by the first respondent Labour Court.

(2.) BEFORE the Labour Court, the petitioner filed nine documents and they were marked as Exs. W. 1 to W. 9. On the side of the second respondent Management eight documents were filed and they were marked as Exs. M. 1 to M8. No oral evidence was let in by both sides.

(3.) THE Labour Court came to the conclusion that proper evidence was not let in, before the domestic enquiry officer and the charges were not proved before the Labour Court. But in respect of the Calendar Case in C. C. No. 35 of 1994, in the criminal trial conducted before the learned Judicial Magistrate II, thoothukudi, the petitioner was convicted for a period of three months and in c. C. Case No. 36 of 1994, the petitioner was given punishment of imposition of a fine of Rs. 500/ -.