- (1.)WRIT petitioner has filed this Appeal, against the order of a learned single Judge of this Court, made in W. P. No. 22470 of 1993.
(2.)THE appellant/workman has filed W. P. No. 22470 of 1993 for issuance of a Writ of Certiorari, to call for the records relating to the award in I. D. No. 235 of 1990, dated 23. 04. 1993, passed by first respondent, quash the same and consequently to direct the second respondent/management to reinstate the petitioner with back wages and all other consequent benefits.
(3.)THE case of the appellant was that he was appointed as a Trainee with the second respondent management on 22. 12. 1983; he was a probationer from 1. 1. 1985; his services were confirmed from 1. 1. 1986 in the post of Boiler Operator; his last drawn wages were Rs. 1,027/- per month; he was a key trade union activist, who organised the Sri Chakra Tyres Division of the Sundaram Industries Employees Union, and that the TVS corporate group has been attempting to deter genuine trade unionisation of its workmen by abusive exercise of transfer and disciplinary powers and by practising gross discrimination against the members of the genuine trade union.