A. CHOCKALINGAM Vs. PRESIDING OFFICER

JUDGEMENT

(1.) The award dated 29.01.2013 passed in I.D.No.197 of 2011 is under challenge in the present Writ Petition.

(2.) The writ petitioner states that he was employed with the respondents 2 and 3 Company as a machine operator from 2004 to 2008. The third respondent management who employed the writ petitioner terminated his service in the year 2008 and the petitioner waited till the year 2011 on the basis of the promise made by the third respondent for providing re-employment.

(3.) Since the third respondent had not re-employed, the writ petitioner raised an industrial dispute in ID.No.197 of 2011 before the first respondent. The industrial dispute was dismissed on 29.01.2013 by the first respondent. Accordingly the present Writ Petition is filed.