S GANESAN Vs. PRESIDING OFFICER LABOUR COURT

JUDGEMENT

(1.) THIS writ petition is filed by the workman against the Award dated 19.3.1997 passed by the first respondent / Labour Court and made in I.D. No,330 of 1995.

(2.) THE claim of the petitioner was that the Labour Court was wrong in not granting any relief to him.

(3.) TO cite an example, in respect of the second charge found in the charge memo, viz., that he had failed to return the Adjustant Rinch from the College Mechanical Workshop, he had given a reply dated 02.1.1991. He had already paid the cost of the instrument, i.e. a sum of Rs.77.50/- on 29.12.1990, and hence, they cannot reopen the said charge. In the same way, for his absence on 29.10.1992 without prior intimation, he had stated that he had applied for leave on 28.10.1992 itself asking for leave on 29.10.1992, since that day happened to be the birth date of his son. Each of the charges were suitably replied then and there. The Principal of the College had accepted his explanation. But all those charges from 1990 to 1993, were cumulatively made into a fresh charge memo dated 28.7.1993.