MANAGEMENT, KAMARAJAR DISTRICT CO-OPERATIVE MILK PRODUCERS UNION LIMITED Vs. PRESIDING OFFICER, LABOUR COURT

JUDGEMENT

(1.) The Appellant/Management has preferred the present intra Court Writ Appeal (as an aggrieved person) as against the order dtd. 3/12/2010 in W.P.(MD) No.8530 of 2007 passed by the Learned Single Judge.

(2.) The Learned Single Judge while passing the impugned order in W.P.(MD)No.8530 of 2007 (Filed by the Appellant/Management) at paragraph No.5, had observed the following:-

(3.) Assailing the correctness, validity and legality of the impugned order, dtd. 3/12/2010, in W.P.(MD)No.8530 of 2007, passed by the Learned Single Judge in dismissing the Writ Petition, the Appellant/Management (Writ Petitioner) has filed the instant Writ Appeal, by taking a plea that the Learned Single Judge had failed to consider the fact to the charge memo dtd. 28/6/1993, the Second Respondent in his explanation dtd. 12/7/1993 had not specifically refuted the charges that he had poured sulfuric acid in milk test tube.