- (1.)The petitioner is a workman. He has come forward to challenge the Award passed by the first respondent - Labour Court, Vellore in I.D.No.70 of 1996 dated 08.01.2001. By the impugned Award, the Labour Court declined to grant any relief to the petitioner.
(2.)The writ petition was admitted on 28.09.2001. On notice from this Court, the second respondent had filed a counter affidavit dated 31.03.2008.
(3.)The brief facts leading to the filing of the writ petition are as follows: The petitioner was working as a Driver in the second respondent Corporation since 15.06.1976. On 24.04.1994, when he was driving the bus bearing Registration No.TML 2957 from Agraharam Village to Vellore, the bus met with an accident at Mullipalayam near Vellore. The petitioner was given a charge memo dated 01.06.1994 charging that he hit against the auto-rickshaw coming from the opposite direction and that the petitioner was responsible for the death of the auto driver and injuries to the passengers and also for the damage caused to the bus. The petitioner gave his explanation dated 23.06.1994 denying the charges. However, the second respondent conducted an enquiry and removed the petitioner from service on 17.05.1995.