MANAGEMENT KUMBAKONAM MUNCIPALITY Vs. STALIN JOSEPHRAJ

JUDGEMENT

(1.) 1.1 It is the case of Stalin Josephraj/1st respondent that he was working as a Technical Assistant, Grade III in the Kumbakonam Municipality on NMR basis from 27.12.1991 and his last drawn monthly wages was Rs.1,530/-; that on 30.09.1994, the petitioner/Management orally terminated him from service, pursuant to which, he raised an Industrial Dispute before the Labour Officer and on the failure of the conciliation proceedings, the Government referred the matter to the Labour Court, Thanjavur, wherein the case was taken on file as I.D.No.53 of 1996.

(2.) At the time of admission on 11.07.2003, this Court has passed the following order in WPMP.No.23822 of 2003:-

(3.) Thereafter, the petitioner/Management has filed WPMP.No.45166 of 2003 for extension of time to comply with the earlier order dated 11.09.2003 and this Court, on 23.01.2004, has passed the following order:-