D SOUNDARRAJAN Vs. PRESIDING OFFICER

JUDGEMENT

(1.) PETITION filed seeking for a writ of Certiorari to call for the records of the first respondent in I.D.No.228 of 1998, quash the award, dated 18.6.2002 granting relief of compensation of Rs.1,42,200/- to the second respondent.Heard the learned counsel appearing for the petitioner and the learned counsel appearing for the respondent.

(2.) SINCE the issues involved in the above writ petitions have arisen out of the same facts and circumstances, a common order is passed.W.P.No.1888 of 2003:

(3.) THE learned counsel appearing for the petitioner had submitted that the award of the labour Court, dated 18.6.2002, made in I.D.No.228 of 1998, is illegal, as it had been passed contrary to the provisions of law. Though no evidence had been let in by the second respondent Management to prove the charges levelled against the petitioner, the enquiry officer had come to the conclusion that the charges were proved. THE enqury officer had also held that the petitioner had pleaded guilty to the charges. THE enquiry had been conducted contrary to the principles of natural justice. Even though the petitioner had made several requests to the second respondent Management to grant him leave due to his family circumstances, such requests had not been accepted.