HYDERABAD KARNATAKA EDUCATION SOCIETY Vs. SUBHASHCHANDRA BENAKANHALLI

JUDGEMENT

(1.) In this writ petition, petitioners have prayed for writ in the nature of certiorari to quash the order dated 03.02.2010 in application No.16/2007 passed by the Labour Court at Gulbarga.

(2.) Petitioner is an Educational Institution registered under the Karnataka Societies Registration Act. Respondent was an employee of the petitioner Medical college. On 19.09.2003 respondent retired from service on attaining the age of superannuation. At the time of retirement, respondent was working as Superintendent in the petitioners- college. After retirement of respondent, petitioners have settled the retiral benefits.

(3.) Respondent being aggrieved by the denial of certain amounts under the heads like Leave encashment and surrender leave amounting to a sum of Rs. 1,79,870.00 with interest, filed petition under Sec. 33(C)(2) of Industrial Disputes Act before the Labour Court.