LINGAPPA, S/O LATE RANAPPA Vs. MANAGING PARTNER

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned counsel for respondent No.1.

(2.) The petitioner has approached this Court with a prayer to set aside the order dated 10.08.2012 made in C.R.No.53/2005 by the Central Government Industrial Tribunal-cum-Labour Court, Bengaluru (for short, 'the CGIT '), vide Annexure-H, and consequently, allow the claim petition filed by the petitioner on 24.01.2007 in C.R.No.53/2005, vide Annexure-C.

(3.) Brief facts of the case that would be relevant for the purpose of disposal of this petition are: