ABHAY MANOHAR SAPRE,J. - (1.) This appeal is filed against the final judgment and order dated 13.08.2007 passed by the High Court of Judicature at Madras in W.A. No. 2675 of 2002 whereby the Division Bench of the High Court dismissed the Writ Appeal and affirmed the order of the Labour Court and Single Judge.
(2.) Facts of the case lie in a narrow compass. They, however, need mention in brief infra to appreciate the short controversy.
(3.) The appellant is a limited company having its mill in Coimbatore. The appellant being an employer applied to the Joint Commissioner of Labour (Respondent No.3) praying in their application that they be allowed to add one more new ground namely "break in service" in Clause 16 of the Chapter of Punishment in Certified Standing Orders in addition to the existing grounds specified therein.;