D. AASAITHAMBI Vs. THE MANAGING DIRECTOR

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellant and the learned counsel appearing for the first respondent.

(2.) It appears that in connection with frequent absenteeism of the appellant/petitioner by way of unauthorised absence, after holding domestic enquiry, order of termination has been passed. Subsequently, an Industrial Dispute has been raised before the Labour Court, wherein he had been ordered to be reinstated without backwages. However, the same was challenged before the learned Single Judge. While confirming the order of the disciplinary authority, the learned Single Judge set aside the order of the Labour Court, as against which this writ appeal has been filed.

(3.) It appears that the petitioner had joined service in the respondent-Transport Corporation in the year 1984 and put in 13 years of service and while he was working as Assistant, in the year 1996, he had absented unauthorisedly, in two spills, one for 8 days and another for 21 days, according to the appellant/petitioner, whereas, he had absented himself for 161 days in total according to the Management.