MANAGEMENT Vs. PRESIDING OFFICER

JUDGEMENT

(1.) The Award of the Labour Court dated 20.05.2014 passed in I.D.No.11 of 2010, is under challenge in the present writ petition.

(2.) The writ petitioner-Management is Tamil Nadu State Transport Corporation (Salem) Limited.

(3.) The learned counsel appearing on behalf of the writ petitioner-Management states that the second respondent was employed as a Junior Tradesman at Harur Branch in the writ petitioner-Transport Corporation. The second respondent-employee did not report for duty with effect from 25.03.2006 to 27.03.2006 and continuously from 02.04.2006 onwards without any prior permission or prior intimation.