RANGANATHAN Vs. PRESIDING OFFICER LABOUR COURT

JUDGEMENT

(1.) The prayer sought for in this writ petition is for issuance of a writ of certiorarified mandamus, to call for the records relating to the award, dated 23.08.2001 passed by the first respondent in I.D.No.6/97, by which the first respondent has dismissed the Industrial Dispute regarding the petitioner's non-employment and declined to grant any relief and quash the same and for a direction to the second respondent to pay the petitioner wages and other attendant benefits from the date of dismissal to the date of his superannuation and also to pay the petitioner pension and other terminal benefits.

(2.) The short facts which are required to be noticed for the disposal of this writ petition are as follows.

(3.) I have heard Mr.V.Ajoy Khose, learned counsel appearing for the petitioner and Mr.P.Paramasiva Doss, learned standing counsel appearing for the second respondent.