RAMANJANEYA Vs. DIVISIONAL CONTROLLER,NEKRTC

JUDGEMENT

(1.) The petitioner-workman has assailed the award passed by the Prl. District Judge - cum - Presiding Officer, Industrial Tribunal / Labour Court, Ballari in proceedings bearing KID No.64/2015, dtd. 24/8/2017, vide Annexure-G, to the writ petition.

(2.) Heard the learned counsel appearing for the parties.

(3.) Learned counsel for the petitioner submits that issue No.1 framed by the Labour Court was not considered as preliminary issue and the claim petition has been disposed off by answering all the issues together and therefore, the impugned award cannot be sustained in view of the law laid down by the Hon'ble Supreme Court in the case of Kurukshetra University Vs. Prithvi Singh reported in AIR 2018 SC 973. He submits that in an identical circumstance, this Court has allowed the writ petition and remitted the matter to the Labour Court.