I.S. MAHESHKUMAR MENON Vs. LABOUR COURT

JUDGEMENT

(1.) Ext.P1, a preliminary order passed by the Labour Court, Ernakulam in I.D.No. 28/2006, where the Labour Court held that the reference of dispute was highly belated and unsustainable, was unsuccessfully challenged by the appellant in the writ petition filed by him. It is this judgment which is under challenge.

(2.) We heard the learned Counsel for the appellant, learned Government Pleader as also the learned Counsel appearing for the 2nd respondent.

(3.) The appellant was an employee under the 2nd respondent. During the year 1994 several charge sheets were issued to him alleging various acts of misconducts. An Enquiry Officer was appointed and despite notice issued to the appellant he did not appear before the Enquiry Officer. The enquiry was held ex-parte. Report was submitted where the Enquiry Officer concluded that the appellant was guilty of the misconducts. On receipt of the report, notice was issued to the appellant calling upon him to show cause why the findings of the Enquiry Officer shall not be accepted. There was no response to the notice. Finally by order dated 14.2.1995 the appellant was dismissed from service.