M KAMARAJ Vs. LABOUR COURT

JUDGEMENT

(1.) THE writ petition is filed seeking for a Writ of Certiorarified Mandamus to call for the records on the file of the 1st respondent in I. D. No. 77 of 199 and quash the award dated 30. 7. 2003 as null and void and consequently direct the 2nd respondent to reinstate the petitioner in service with all consequential monetary benefits with continuity of service.

(2.) THE petitioner filed the present writ petition seeking to challenge the Award passed by the 1st respondent the Labour Court in I. D. No. 77 of 1999 dated 30. 7. 2003, wherein, by which, the Labour Court declined to grant any relief to the petitioner. The fact leading to the raising of the dispute is as follows:

(3.) THE petitioner was a Salesman in the 2nd respondent Society. He was dismissed by Order dated 16. 10. 1998. The dismissal preceded by a Charge Memo dated 17. 11. 1997 being issued to the petitioner. After his explanation, enquiry was conducted. On the basis of the finding of the enquiry and after the 2nd show cause notice and further getting his explanation, the Board of Directors passed resolution and followed by the resolution, the petitioner was given dismissal order.