V PARAMASIVAM Vs. SECOND ADDITIONAL LABOUR COURT

JUDGEMENT

(1.) The petitioner has approached this Court seeking the following relief:

(2.) The petitioner joined the second respondent Management as Helper on 17.07.1971. Subsequently, he was posted as Tyre Builder in Quality Assurance Department in Grade B on 26.06.1985. According to the petitioner, he was very active in the trade union and was representing the interest of the workmen before the Management. In 1996, he was implicated in a criminal case in Cr. No.983 of 1995, for which he was arrested on 28.11.1986. According to him, he was granted temporary bail on 11.11996 and was granted conditional bail finally on 03.01997 and he was directed to stay in Vellore and to report to the local Court till the end of February, 1997. On 03.03.1997, the petitioner came to Chennai and reported for duty.

(3.) When he reported for duty on 001997, the petitioner was informed that he was dismissed from service on 15.01.1997 itself on the basis of ex parte enquiry conducted against him for his unauthorized absence, in terms of the Standing Orders applicable to the second respondent Management. According to the petitioner that he was completely kept in dark about the domestic enquiry and no notice was served on him regarding the charges nor the proceedings about the domestic enquiry.