P A SHANMUGAM Vs. PRESIDING OFFICER LABOUR COURT CUDDALORE

JUDGEMENT

(1.) HEARD the submissions made by the learned counsel for the petitioner.

(2.) THE petitioner has come forward to challenge the award passed by the first respondent Labour Court in I.D.No.94/1997 dated 14.08.2003.

(3.) THEREFORE, the second respondent filed an application to set aside the exparte award and the same was rejected by the Labour Court on 31.07.1998. Thereafter, the second respondent approached this Court by filing writ petitions in W.P.Nos.11262 to 11264 of 2000. This Court, on 31.12.2002 allowed the writ petitions, subject to the second respondent paying a sum of Rs.5,000/- to the petitioner, to set aside the exparte award and restored the Industrial Dispute for disposal in accordance with law.