MANAGEMENT Vs. JOINT COMMISSIONER

JUDGEMENT

(1.) The Management, Tamil Nadu State Transport Corporation, Madurai Ltd., is on appeal, questioning the order dated 15.09.2014, dismissing WP(MD)No.6224 of 2007.

(2.) The second respondent herein was working as Conductor in the appellant Corporation. On 07.03.2004, the second respondent herein was on duty in the bus bearing registration no. TN-57-N-0582. It was inspected by the checking inspector and based on the report of the checking inspector, charge memo was issued to the second respondent herein. The second respondent was found guilty of the charges and he was dismissed from service with effect from 25.02.2005.

(3.) The Management applied for approval to the first respondent herein under Section 33(2)(b) of the Industrial Disputes Act, 1947. The first respondent by order dated 03.01.2007, declined to grant approval. The said order was challenged in WP(MD)No.6224 of 2007 by the appellant herein. The learned single Judge declined to exercise his jurisdiction under Article 226 of the Constitution of India and dismissed the writ petition.