A THANGARAJ Vs. PRESIDING OFFICER

JUDGEMENT

(1.) WRIT -petitioner has filed this appeal, against the order of a learned Single Judge of this Court, made in Writ Petition No. 22470 of 1993.

(2.) THE appellant/workman has filed Writ Petition No. 22470 of 1993 for issuance of a writ of certiorari, to call for the records relating to the award in I.D. No. 235 of 1990, dated 23 April 1993, passed by first respondent, quash the same and consequently to direct the second respondent/management to reinstate the petitioner with back -wages ard all other consequent benefits.

(3.) THE further case of the appellant was that on July 30, 1989, when he was working in third shift, he was intimidated by a foreman, by name Dwarakanath, ostensibly, at the instigation and instructions of the management, which was complained to the Deputy Personnel Manager of the management on July 31, 1989; a preliminary investigation was made thereon and the matter was closed as false, but, a charge memo was slapped on him as if he had given a false complaint against the Foreman; he submitted an explanation on August 13, 1989; however, not content with the said explanation, the management ordered a domestic inquiry, in which one S. Thiyagarajan, Deputy Personnel Manager of TVS and Sons, Ltd., was appointed as the enquiry officer; after the inquiry, the said officer gave a finding to the management, opining that charges were proved; on receipt of inquiry report, he was dismissed from service on November 14, 1989; then, he preferred a conciliation petition before the Deputy Commissioner of Labour, which ended in vain; hence, he sent a representation to the Government and thereafter the dispute was referred to the Labour Court/first respondent, for adjudication.