B.RAVEENDRA Vs. SUDESH

JUDGEMENT

(1.) Sri.Chandrashekar.K., learned counsel for petitioner and Smt.Neeraja Karanth., learned counsel on behalf of Sri.K.Shrihari., for respondent No.1 have appeared in person.

(2.) The contention of the petitioner is that he joined the respondent - Transport Company as a Conductor in the year 1979. Later, in the year 1981, he was promoted as Checking Inspector on the monthly salary of Rs.3,000.00 (Rupees Three Thousand only) + Bata. It is said that the respondents illegally retrenched him on 31/8/2010 and at that time, he was drawing a salary of Rs.8,000.00 (Rupees Eight Thousand only) + Bata. The petitioner sought a reference. The Labour Court in I.D.R.No.10/2012 adjudicated the dispute and vide award dtd.:3/7/2017 concluded that there is no relationship of Employer & Employee between the petitioner and respondents. It is this order that is called into question in this Writ Petition on several grounds as set out in the Memorandum of Writ Petition.

(3.) Learned counsel for the petitioner and the respondent No.1 have urged several contentions. Heard, the contentions urged on behalf of the respective parties and perused the Writ papers with utmost care.