S.Vaidyanathan, J. - (1.) Petitioner has come up with this Writ Petition seeking to quash the impugned order dated 21.02.2013 passed by the 1st Respondent in I.D.No.594 of 2006 and for a consequential direction to the 2nd Respondent/Transport Corporation to reinstate him in service with continuity, backwages and all other attendant benefits.
(2.) According to the Petitioner, he joined as a Driver in the 2nd Respondent/Transport Corporation in the year 1990. As he met with an accident in the year 2002, on the advice of the Doctors, he submitted his resignation letter dated 11.07.2003 to the 2nd Respondent/Transport Corporation and the same was received by the Management on 14.07.2003. It is further stated by the Petitioner that though he withdrew his resignation vide letter dated 25.07.2003, the 2nd Respondent/Transport Corporation wrongly calculated 15 days' time and accepted his resignation before the statutory period of 15 days, i.e. on 28.07.2003.
(3.) It is the case of the Petitioner that challenging the approval of his resignation letter, he raised an industrial dispute before the Conciliation Officer by letter dated 24.02.2005. The conciliation ended in failure and the failure report was sent by the Conciliation Officer on 17.08.2005. On that basis, the Petitioner raised an industrial dispute before the Labour Court on 11.10.2006 in I.D.No.594 of 2006 and an Award dated 21.02.2013 was passed by the Labour Court, declining the Petitioner's request for reinstatement.;