VISHWANATH Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) In this writ petition, the petitioners have challenged the Award dtd. 1/9/2016, passed in Reference No.5/2014, on the file of the Presiding Officer, Labour Court, Hubballi (hereinafter referred to as 'the Labour Court', for short).

(2.) For the purpose of convenience, the rank of the parties is referred to as per their ranking before the Labour Court.

(3.) It is the case of the petitioners/workmen that, the petitioners - workmen have been appointed as Data Entry Operators in different divisions of the respondent - Corporation and their services has been terminated during 2008 and as such, it is the case of the petitioners that, the termination of services amounts to 'retrenchment' under Sec. 2(oo) of the Industrial Disputes Act, 1947 (hereinafter referred to as 'the ID Act ', for short). Therefore, the workmen/petitioners have approached the Labour Court challenging the order of dismissal from the service. The Labour Court after considering the material on record, by its award dtd. 1/9/2016, dismissed the Reference and being aggrieved by the same, petitioners have presented this writ petition.