EXECUTIVE ENGINEER Vs. GUDDAPPA

JUDGEMENT

(1.) The petitioner-Corporation has preferred the instant writ petition seeking for the following reliefs:

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

(3.) The respondent, who is an retired employee of the petitioner-Corporation had filed a claim petition before the Labour Court, Haveri under Sec. 33-C(2) of the Industrial Disputes Act, 1947 (for short, 'the Act of 1947') and vide award Annexure-C dtd. 21/8/2017, the Labour Court had allowed the petition with costs and being aggrieved by the same, the petitioner Corporation is before this Court.