MANAGEMENT OF NWKRTC GADAG DIVISION Vs. SIDDAPPA

JUDGEMENT

(1.) In this writ petition, the petitioner-Corporation has challenged the order dtd. 3/7/2013 in Application No.28/2012 on the file of the Labour Court, Hubballi.

(2.) Application has been made by the respondent- workman, seeking wages for the period from 1/9/2011 to 31/8/2012. It is to be noted that, in Reference No.50/2009, disposed of on 6/6/2011, the Labour Court, Hubballi passed an award and directed the petitioner- Management to reinstate the applicant into service with other consequential benefits and the said order was challenged before the Court in W.P.No.63474/2012. Being aggrieved by the order passed by the learned Single Judge in the aforementioned writ petition, the petitioner- corporation has filed Writ Appeal No.31412/2012 which was disposed of on 8/7/2013 (Annexure-A to the writ petition).

(3.) It is contended, that the Division Bench of this Court has modified the order of the Labour Court and impugned order passed by the Labour Court under Application made under Sec. 33(C)(2) of the Industrial Disputes Act, cannot be accepted.