RAMASWAMY K Vs. MANAGEMENT OF WARWICK ESTATE

JUDGEMENT

(1.) HEARD both sides. The writ petition is directed against the award of the third respondent-Labour Court dated June 7, 1999 passed in I. D. No. 125/1994. By the impugned award, the Labour Court declined to grant any relief to the petitioner. As against this award, the present writ petition has been filed.

(2.) THE writ petition was admitted on august 10, 1999. On behalf of the first respondent, a counter affidavit has been filed stating that the State has been sold out and they are not in management any more. When the matter was taken up for hearing, since the fourth respondent was not served, fresh notice was directed to be served on the fourth respondent for whom Mr. K. R. Vijayakumar, learned counsel takes notice and appeared.

(3.) LEARNED counsel submits that the very estate itself does not exist any more and as the said estate has been purchased by the fourth respondent, no relief can be granted to the petitioner. The said submission is totally resisted by Mr. R. Shivakumar, learned counsel for the petitioner. In the present case, the non employment of the petitioner was challenged when he was sought to be transferred to another estate and the petitioner took up the contention that he did not obey the said order since no buyer would transfer him to some other estate, who is a different employer.