THE MANAGEMENT OF KUMARARANI MEENA MUTHIAH COLLEGE OF ARTS AND SCIENCE C Vs. GEETHA BALAKRISHNAN AND ANOTHER

JUDGEMENT

(1.) The petitioner has aggrieved by the order of II Additional Labour Court in I.D. No. 208 of 2008 has approached this Court by way of writ of certiorari, calling for the records relating to the award proceedings of the Presiding Officer, II Additional Labour Court, Chennai in I.D. No. 208 of 2008, dated 22.07.2010 and to quash the same.

(2.) The brief fact of the petitioner's case is as follows:

(3.) The learned counsel for the petitioner submitted that the petitioner's college accepted the resignation of the 1st respondent and relieved her from the post of Librarian and issued the relieving order-cum-service certificate on 19.10.2007. He further stated that though she voluntarily resigned her job, she submitted a representation to the Labour Officer-3, Kuralagam Building, Chennai and on which the petitioner was asked to submit the reply and the same was given on 08.01.2008. The claim of the 1st respondent was rejected by the Labour Officer, Kuralagam on 04.02.2008. The learned counsel further state that the 1st respondent aggrieved on the said order filed petition under Section 2A(2) of Industrial Dispute Act, 1947 in I.D. No. 208 of 2008 before the 2nd respondent Labour Court, Chennai-104, to set aside the non employment as illegal and for reinstatement of duty with back wages, gratuity of service and other attendance benefits.