TAMILNADU MERCANTILE BANK LIMITED Vs. DEPUTY COMMISSIONER LABOUR

JUDGEMENT

(1.) PETITION filed seeking for a writ of Certiorari to call for the records relating to the order passed by the first respondent in TNSE Appeal No,8 of 1995, dated 2.4.97, and to quash the same. Heard the learned counsel appearing for the petitioner and the learned counsels appearing for the respondents.

(2.) THIS writ petition has been filed praying for a writ of certiorari to call for the records relating to the order, dated 2.4.97, passed by the first respondent in TNSE Appeal No,8 of 1995 and quash the same.

(3.) A detailed reply had been filed on behalf of the petitioner Bank justifying the dismissal order passed against the second respondent. The first respondent Appellate Authority after hearing the submissions made on behalf of the parties concerned passed an order, dated 2.4.97, setting aside the order of termination passed by the petitioner Bank terminating the services of the second respondent. Challenging the order of the first respondent, dated 2.4.97, the present writ petition has been preferred before this Court, by the petitioner Bank, under Article 226 of the Constitution of India.