RANGE FOREST OFFICER Vs. NAGAMMA

JUDGEMENT

(1.) The petitioners-the Department of Forest in this writ petition have called in question the award of the Labour Court dtd. 27/8/2013 passed in reference No. 149/2003, directing reinstatement of the Workmen into service with 50% back wages and continuity of service.

(2.) Parties will be referred as the 'Department' (petitioners) and the Workmen (respondents) for the sake of convenience.

(3.) Heard Sri. R. Srinivasa gowda, learned Additional Government Advocate for the petitioners, Sri. V.R. Datar, learned counsel for respondents and perused the material on record.