P.B.BAJANTHRI J. - (1.) In the instant writ petition, the petitioner has assailed the award passed by the Labour Court dated 21.1.2014. The grievance of the petitioner before the Labour Court under Section 33-C(2) of the Industrial Disputes Act, 1947 (for short "ID Act") is to release a sum of Rs.12,74,900/- alongwith interest for the period from 1.1.1995 to 31.7.2002; 16.1.1998 to 10.2.2006 and service compensation from 1.2.1981 to 31.7.2002 @ 15 days salary per year for 22 years.
(2.) The petitioner is appointed as a Development Officer Grade-I in the National Insurance Company Limited w.e.f. 1.2.1981. The petitioner suffered certain mental depression. On account of the same, he had requested for premature retirement in the month of December 1995, March 1996, July 1996 and October 1996. Request of the petitioner was forwarded to the head of the Department on 7.3.1996. His request for premature retirement was refused on the score that he did not fulfill the criteria for permitting him to retire prematurely on 5.11.1996. Thereafter, the respondents issue a show cause notice terminated the services of the petitioner. In the show cause notice itself, the respondents have indicated that the petitioner can prefer an appeal before the Appeal Committee.
(3.) Thus, the petitioner has exercised his option to prefer an appeal before the Appeal Committee and filed an appeal before the Appeal Committee on 5.3.1998. The Appeal Committee slept over the appeal and did not pass any orders. At the same time, the petitioner did not attend the office. For not attending the office, no action has been taken by the Insurance Company by initiating necessary proceedings to terminate or dismiss the petitioner from service and further Appeal Committee has not approved the proposal of termination dated 15.1.1998.;