LAWS(MAD)-2017-11-379

THE MANAGEMENT, TAMIL NADU STATE TRANSPORT CORPORATION (KUMBAKONAM) LIMITED, KUMBAKONAM Vs. THE PRESIDING OFFICER, LABOUR COURT, CUDDALORE G. MURUGAYYAN & ANR.

Decided On November 17, 2017
The Management, Tamil Nadu State Transport Corporation (Kumbakonam) Limited, Kumbakonam Appellant
V/S
The Presiding Officer, Labour Court, Cuddalore G. Murugayyan And Anr. Respondents

JUDGEMENT

(1.) The Writ Appeal is directed against the Order dated 18.03.2013 made in W.P. No. 13120/2004 by a learned Single Judge.

(2.) The Writ Petition has been filed by the petitioner seeking to issue a Writ of Certiorari, calling for the records pertaining to the award dated 06.01.2003 made in I.D. No.260/1992 on the file of the first respondent, namely, The Presiding Officer, Labour Court, Cuddalore.

(3.) The facts of the case is as follows: