MANAGEMENT OF ADDISON Vs. PRESIDING OFFICER

JUDGEMENT

(1.) The Management of Addison and Company Limited challenges an order of the 1st respondent/II Additional Labour Court, Chennai passed in Industrial Dispute No.230 of 1998 dated 31.08.2017.

(2.) Heard the detailed submissions of Mr.Ramasubramaniam, learned counsel for the petitioner and Mr.Balan Haridoss, learned counsel for the respondent.

(3.) The 2nd respondent (hereinafter referred to as 'employee') had joined the services of the petitioner company in September 1987, as a typist/clerk. He was also rending services as a store keeper. According to the management, he had submitted his resignation along with a medical certificate on 03.09.1997, requesting the petitioner to relieve him from their services. Prior to accepting the resignation letter, the petitioner had directed the employee to appear before the Company's Medical Officer. Since the employee did not appear before the Medical Officer, his resignation was accepted on 11.11.1997 and he was relieved from services with effect from 19.11.1997.