B. MOHAMED MANZOOR ALI Vs. THE MANAGEMENT, TAMILNADU STATE TRANSPORT CORPORATION (KUMBAKONAM) LTD. AND ORS.

JUDGEMENT

(1.) The Appellant / 2nd Respondent has focused the instant Writ Petition as against the Order dated 06.01.2015 passed by the Learned Single Judge in allowing the Writ Petition.

(2.) According to the Learned Counsel for the Appellant/2nd Respondent, the Order of the Learned Single Judge in allowing the Writ Petition is against all Canons of Law, Violative of Settled Principles and therefore, it is liable to be quashed in the Eye of Law.

(3.) The Learned Counsel for the Appellant urges before this Court that the Learned Single Judge had failed to consider the Award of the 2nd Respondent/Labour Court, Cuddalore in I.D.No.130 of 2003 wherein both the oral and documentary evidences came to be appreciated in a threadbare discussion. Further, the Award was passed by exercising the power conferred under Section 11-A of Industrial Disputes Act, 1947. While confirming the findings of the Enquiry Officer, ie., to say that "the charge was absent from duty without any information and applying leave" and when the same was appreciated in relation to the nature of duties of that of appellant was modified to that of reinstatement without backwages from that of dismissal from services.