MANJUNATH Vs. PATTANA PANCHAYAT

JUDGEMENT

(1.) In this writ petition, the petitioner has challenged the order dtd. 15/3/2019 in Reference No.9/2017, on the file of the Presiding Officer, Labour Court, Hubballi, dismissing the petition.

(2.) For the sake of convenience, the parties are referred as per their ranking before the trial Court.

(3.) It is the case of the claimant-workman that, he was appointed as Junior Engineer with the respondent No.1 on 28/8/2003 and thereafter, he worked till 15/11/2005. It is contended that, the respondent No.1 terminated the services of the claimant and thereafter, the claimant was again appointed and worked till 2014. In view of termination of the service by the respondent No.1, the claimant has filed petition under Sec. 2-A R/w. Sec. 12 of the Industrial Disputes, Act, 1947 (for short the 'Act') before the Labour and conciliation officer at Karwar (Annexure-P). The Government by order dtd. 19/11/2016 referred the matter to the Labour Court for adjudication (Annexure-B). The Labour Court, after considering the material on record, by order dtd. 15/3/2019, dismissed the Reference and being aggrieved by the same, the claimant has preferred this writ petition.