A CHANDRASEKARAN Vs. PRESIDING OFFICER, LABOUR COURT, CUDDALORE

JUDGEMENT

(1.) The challenge in this Intra Court Appeal is to the order of the learned Single Judge dated 16.07.2014 made in WP No.15172 of 2011.

(2.) The said Writ Petition was filed by the appellant challenging the Priliminary Award in ID No.11 of 2004 dated 27.04.2010 and the Final Award passed in the said ID dated 26.10.2010.

(3.) The appellant who was working as a Senior Assistant in the 2nd respondent Mill was removed from service by an order dated 17.04.2001 for certain delinquencies. The said order of removal was challenged by the appellant before the Labour Court in ID No.11 of 2004. The Labour Court passed a preliminary award in the said ID on 27.04.2010, wherein the Labour Court concluded that the enquiry held against the petitioner is fair and proper and the findings of the Enquiry Officer are not perverse. Subsequently, by a final award dated 26.10.2010, the Labour Court, dismissed the ID holding that the punishment imposed upon the appellant was just and reasonable. Both the Preliminary as well as the Final Award were challenged by the appellant in the above Writ Petition in WP No.15172 of 2011.