D VETRITHINGAL Vs. MANAGEMENT TIRUVARUR CONSUMER COOPERATIVE WHOLESALE STORES LTD

JUDGEMENT

(1.) The petitioner was employed as an Accounts Manager of the first respondent Cooperative Society. He has filed the present writ petition seeking to challenge the award passed by the Labour Court, Cuddalore in I.D.No.48/2003 dated 17.04.2007. By the impugned award, the Labour Court dismissed the Industrial Dispute, without giving any relief to the petitioner.

(2.) The writ petition was admitted on 14.08.2007. Despite Notice being served on the 1st respondent Society as early as 24.8.2007, the Society has not chosen to represent before this Court either through their office or counsel.

(3.) It is seen from the records that the petitioner was employed with effect from 1.1.1976 in the 1st respondent society. He was given a charge memo dated 15.5.2001 by the Special Officer of the 1st respondent society. The petitioner gave his explanation. Subsequently, a domestic enquiry was conducted and on the basis of the enquiry report, his further explanation was called for. He also gave explanation on 12.8.2002. He was given a personal hearing. Thereafter by an order dated 26.8.2002, he was dismissed form service.