SOUNADARARAJAN R Vs. MANAGEMENT HI LIFE TEXTILE

JUDGEMENT

(1.) THIS writ petition is directed against the award of the Labour Court dated May 27,1999 in I. D. No. 133/1996 whereby the claim preferred by the petitioner against the first respondent for reinstatement was rejected.

(2.) FACTUAL matrix necessary for the disposal of the writ petition are as under:

(3.) THE learned counsel appearing for the petitioner contended that the Labour Court failed to consider the evidence produced by the petitioner in its proper perspective and shifted the burden on the petitioner to prove that he had worked in the first respondent Company for a period of 240 days per year, instead of directing the Company to produce the material documents to prove otherwise. According to the learned counsel, evidence produced before the Labour Court was sufficient to come to a conclusion that the petitioner had worked there continuously and as such, his termination was unsustainable in law.