ASHOK KUMAR S Vs. PRESIDING OFFICER

JUDGEMENT

(1.) The petitioner prays for the issue of writ of certiorarified mandamus calling for the records of the first respondent principal Labour Court, Chennai, relating to award dated April 26, 1999, passed in I. D. No. 643 of 1995, quash the same and consequently direct the second respondent to reinstate the petitioner in service with back wages, continuity and all attendant benefits.

(2.) This Court ordered rule nisi on August 6, 1999. The contesting respondent had entered appearance and also filed counter- affidavit.

(3.) Heard Ms. A Lakshmi for Mr. V. Prakash for the petitioner and Mr. R. P. Kabilan for the second respondent.