MYSORE PROV SILK HANDLOOM WEAVERS CO OP SOCIETY LTD Vs. LABOUR COURT BANGALORE

JUDGEMENT

(1.) In this writ petition the petitioner Mysore Provincial Silk Handloom Weavers Co-operative Society Ltd., has challenged the legality of the order passed by the Additional Labour Court, Bangalore, in reforence No. 115 1979. The Labour Court is the 1st respondent herein.

(2.) The 2nd respondent had been employed by the petitioner Society even before or about the year 1967 as a Junior Assistant. He was kept under suspension on 17.8.1967 on the ground that he was responsible for some shortage of goods in the Society's sales Emporium at Malleswaram. Subsequently, his services were also terminated on 8.4.1978 without holding an enquiry. Thereafter, the Society started a dispute under See. 70 of the Karnataka Co-operative Societies Act before the Registrar, claiming a sum of Rs. 2924 13 as due from the 2nd respondent. That dispute was started, somewhere in the years 1968-69 and the dispute came to be rejected somewhere in the year 1977 or 1978.

(3.) Immediately thereafter the 2nd respondent raised a dispute in regard to the termination of services which ended in reference No. 115|1978 before the Additional Labour Court, Bangalore.