P. MURGESAN Vs. PRESIDING OFFICER

JUDGEMENT

(1.) The petitioner joined as a Technician in the second respondent-Transport Corporation on 14.11.1992. While in service, the petitioner remained absent, for two spells, for which he was issued two charge memorandum, dated 05.06.2000 and 01.07.2000. In response to the charge memoranda, it appears, that the petitioner has submitted an explanation stating that he was suffering from some ailment and therefore, he was not able to attend the work regularly.

(2.) A common enquiry was ordered in respect of both the charge memoranda and in the enquiry, the charges in respect of both charge memoranda were held proved. A show cause notice was issued on 07.08.2000 proposing to impose the punishment of dismissal of service, for which, the petitioner submitted his explanation on 17.08.2000, but on the same day, the second respondent Corporation passed an order, dismissing the petitioner from service vide Proceedings, dated 17.08.2000.

(3.) The petitioner approached the first respondent, the Labour Court, challenging the dismissal order, in ID No.86/01,. The first respondent, Labour Court after adverting to various materials and evidence placed on record, passed an award on 10.06.2003 ordering reinstatement of the petitioner without continuity of service and backwages.