TAMILNADU STATE TRANSPORT CORPORATION VILLUPURAM-DIVISION II LTD Vs. PRESIDING OFFICER INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) CHALLENGING the award dated 7.12.2000, made in complaint No.18 of 1994, passed by the Industrial Tribunal, Chennai, Tamilnadu State Transport Corporation, (Villupuram-Division II) Limited, represented by its General Manager, Previously known as Pattukottai Azhagiri Transport Corporation, Vellore, has preferred the Writ Petition.

(2.) SHORT facts leading to the Writ Petition are as follows:

(3.) PLACING reliance on the decisions of Supreme Court in Jaipur Zila Sahakari Bhoomi Vikas Bank Limited Vs. Ram Gopal Sharma and others reported in 2002 (2) Supreme Court Cases 244 and a decision of this Court in C.Ramanujam, Chengai District Vs. (1) Presiding Officer, Industrial Tribunal, Madras (2) Mangement of Pattukottai Azhagiri Transport Corporation, Vellore reported in 2003 (4) L.L.N.117, learned counsel for the second respondent submitted that as the employer had failed to adhere to the mandatory provision, there is no need to traverse into the merits of the case and it suffice to consider the maintainability of the writ petition on that aspect. Learned Counsel for the writ petitioner, though attempted to sustain the impugned award on merits, is not in a position to dispute that the Corporation was not a party to the Industrial Dispute No,62/82.