BANGALORE METROPOLITAN TRANSPORT CORPORATIOPN Vs. SHIVABASAVEGOWDA

JUDGEMENT

(1.) This writ petition is directed against the award dated 23rd November, 2007 passed by the Presiding Officer, Industrial Tribunal in I.D. No. 58/2006, whereby, the Tribunal held that the respondent-workman was justified in demanding the benefit of continuity of service from 27.10.1995. The Tribunal accordingly directed the petitioner-Management to give the said benefit of continuity of service to the respondent-workman from 27.10.1995.

(2.) In the circumstances, I am not inclined to interfere with the order passed by the Industrial Tribunal. Hence, the petition is disposed of. No costs.