MANAGEMENT DIRECTOR, TAMIL NADU STATE TRANSPORT CORPORATION, (KUMBAKONAM DIVISION II ) LIMITED Vs. PRESIDING OFFICER, LABOUR COURT, TIRUCHIRAPALLI

JUDGEMENT

(1.) The Management of TNSTC Tiruchirappalli assails the award dated 21.06.2016 made in I.D.No.36 of 2008 filed by the second respondent herein.

(2.) The second respondent was working as a 'Conductor' in the petitioner Corporation. He was unauthorisedly absent from 16.06.2002 to 26.08.200 Therefore, a charge memo dated 27.09.2002 was issued and domestic enquiry was conducted. Charges were held to be proved. Therefore, the second respondent herein was removed from service by order dated 29.04.2003. The second respondent raised industrial dispute and the same was taken on file in I.D.No.36 of 2008 on the file of the Labour Court, Trichy. The Labour Court held that the charges were not proved and allowed the I.D. The order of removal from service was set aside and the second respondent was directed to be reinstated into service with all consequential benefits. This award dated 21.06.2016 is questioned in this writ petition.

(3.) Though the second respondent was served and his name is printed in the cause title, he has not entered appearance through counsel. When the matter was taken up on 28.02.2018, Mr.Arulananthasamy, Advocate, practicing in this Bar made a request that an Advocate by name Mr.Purusothaman has entered appearance and based on the said request, the matter was adjourned today. Even today, there is no representation on the side of the second respondent. Therefore, this Court will have to necessarily proceed with the matter on merits.