MANAGEMENT Vs. SPECIAL DEPUTY COMMISSIONER OF LABOUR

JUDGEMENT

(1.) The approval petition No.334 of 2012 dated 10.08.2015 passed by the first respondent-Special Deputy Commissioner of Labour, is sought to be quashed in the present writ petition.

(2.) The writ petitioner states that the second respondent P.Loganathan was working as a Conductor at the Hosur (T) Branch in the writ petitioner's Transport Corporation and on account of an allegation of unauthorised absence, a charge memo dated 14.10.2011 was issued to the second respondent-workman. The charge memorandum was issued based on the report received from the Branch Manager of Hosur (M) Branch.

(3.) The writ petitioner-management appointed an Enquiry Officer to enquire into the charges framed against the second respondent-workman. The second respondent-workman had participated in the enquiry and he was permitted to examine/cross- examine the management witnesses and also peruse the required documents/records in order to defend his case.