GENERAL MANAGER Vs. INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) This petition is filed to quash the order of the first respondent herein in Approval Petition No.13 of 97 in ID.No.62 of 82 dated 22.08.2003.

(2.) The second respondent herein was originally employed as a driver from 01.08.1979 under the Pandian Roadways Corporation, and his service was confirmed from 01.08.1980 onwards.

(3.) It is the case of the petitioner herein that when the second respondent had unauthorisedly absented himself from attending duty from 02.12.1996 onwards, a charge memo was sent to the second respondent by RPAD to his last known address, which was returned unserved. Later, an enquiry notice was sent to the second respondent by RPAD, which was also returned. Since the second respondent did not attend the enquiry, an ex-parte enquiry report came to be filed and the service of the second respondent was proposed to be dismissed for the proven charges and based on the said proposal, a show cause notice was sent, which also came to be returned.