T. RANGARAJAN Vs. ASHOK LEYLAND LIMITED AND ORS.

JUDGEMENT

(1.) The Award dated 22.06.2011 passed in I.D.No.659 of 2005 is under challenge in the present writ petition.

(2.) The petitioner was employed with the 1st respondent Ashok Leyland Limited at Ennore, Chennai. He was working as a standby Machine Operator.

(3.) The learned counsel for the writ petitioner states that the petitioner joined in the services of the 1st respondent factory on 01.11.1996. The services of the writ petitioner was confirmed as a permanent employee on 15.09.1998. The petitioner was a regular employee from 01.11.1996 to 14.11.2003. On 14.11.2003, the petitioner was arrested by the Police during night hours and he was remanded on account of registration of a criminal complaint before the Tiruporur Police Station. On 18.11.2003, the 1st respondent Management sent a notice to the writ petitioner's residence directing him to report for duty on or before 25.11.2003, which was returned as undelivered. Again on 27.12.2003, the respondent company sent a reminder letter to the writ petitioner and the letter was sent through the Inspector of Police, Thiruporur and the Police Inspector received the letter on 31.12.2003. In view of the fact that the writ petitioner failed to report for duty, the 1 st respondent Management, on 06.01.2004, treated the writ petitioner as 'left the services' on account of his absence from 14.11.2003 to 06.01.2004.