- (1.)It is very unfortunate case where by the act of the petitioner as well as the 2nd respondent, an Industrial Dispute relating to non employment for the petitioner has been kept pending for the last 14 years, without reaching any finality.
(2.)Curiously, in this Writ petition, the petitioner, who is the workman, has come forward to challenge an order passed in an interim application in I.A.No.59 of 2007 in I.D.No.27 of 1997 dated 21.10.2008.
(3.)By the impugned order, the first respondent / Labour Court, Madurai had received additional counter statement filed by the management. Even though it was filed belatedly after a period 10 years, the Labour Court rejected the petitioner's objection stating that receiving such a written statement will cause prejudice and it should not be entertained. But, the Labour Court held that the matter has been kept pending for the last 10 years, without being heard and if the worker is so aggrieved, he can file a rejoinder to the additional counter statement and thereafter, the I.D. can be proceeded and in the interest of justice, the additional counter statement should be received.