MANAGEMENT SALEM DISTRICT Vs. PRESIDING OFFICER

JUDGEMENT

(1.) THE petitioner-Management challenges the award dated 9. 5. 2002 passed by the first respondent-Labour Court in I. D. No. 110 of 1999.

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

(3.) ON an earlier occasion, W. P. No. 10884 of 2006 was taken up for consideration by this Court and this Court, affirmed the order of the Labour Court, observing that the Labour Court has become functus officio and hence the order of the Labour Court, rejecting the request of the petitioner-Management to set aside the ex parte award was perfectly correct. Now the instant writ petition was taken up for enquiry.