DIVISIONAL CONTOLLER Vs. SUBASH

JUDGEMENT

(1.) The petitioner-Corporation has filed the instant writ petition challenging the order dtd. 10/8/2017 passed by the Labour Court, Kalaburagi in Application No.65/2017 filed by the respondent herein under Sec. 33(C)(2) of the Industrial Disputes Act, 1947 (for short, 'the Act').

(2.) Heard the learned counsel for the petitioner as well as the learned counsel appearing for respondent and perused the material available on record.

(3.) Brief facts of the case as revealed from the records are, that the petitioner-Corporation had passed an order of termination as against the respondent herein on 10/7/2013 and the said order was questioned by the respondent before the Labour Court, Kalaburagi in Reference No.43/2014 which was partly allowed by the Labour Court setting aside the order of dismissal and directing the petitioner to reinstate the respondent without back wages but with continuity of service with the last pay drawn.