SHIVAKKA RAMAPPA LANKANNAVAR Vs. EXECUTIVE ENGINEER GRBCC

JUDGEMENT

(1.) The present writ appeal is against the order dated 3.8.2016 passed by the learned Single Judge in WP No.63085/2010.

(2.) The undisputed facts are that the appellant was initially appointed as a daily wage employee in the year 1984 and she has continuously worked upto 15.11.1985 and she was abruptly relieved from service without assigning any reason. In the result, she was compelled to raise industrial dispute before the jurisdictional authority and same was referred to Addl. Labour Court, Hubli. The Labour Court passed the award in favour of the appellant, which was the subject matter of WP No.63085/2010 filed on behalf of the respondents/-Executive Engineer, GRBCC Division No.1, Hidakal Dam, Belagavi District and another.

(3.) The learned Single Judge after due appreciation of the factual matter and also taking note of the delay aspect proceeded to allow the writ petition by setting aside the award passed by the Labour Court, Hubli.