NAGENDRA Vs. ZILLA PANCHAYAT

JUDGEMENT

(1.) Petitioner, claiming to be a retrenched workman is invoking the writ jurisdiction of this Court for assailing the judgment & award dated 04.11.2010 entered by the Labour Court, Gulbarga as per Annexure-A whereby his claim petition vide reference by the Government u/s 10(1) (c) of the Industrial Disputes Act, 1947 came to be rejected.

(2.) After service of notice, respondents 2, 3 & 4 are represented by learned AGA Sri Shivakumar Tengli; respondent No.1-Zilla Panchayat having been served with notice has chosen to remain unrepresented. Learned AGA opposes the writ petition making submission in justification of the impugned award.

(3.) Having heard the learned counsel for the parties and having perused the petition papers, this Court declines to grant indulgence in the matter inasmuch as a finding of fact as to the petitioner having not served the Management for the minimum statutory period is recorded by the Labour Court after due adjudication;