CHANNAKESHAVAMURTHY Vs. SHIMOGA CO-OPERATIVE MILK UNION LTD.

JUDGEMENT

(1.) THE petitioners in these writ petitions have challenged the common judgment dated 28.02.2011 in Appeal Nos. 354/2007, 492 to 494/2007 passed by the Karnataka Appellate Tribunal, Bangalore, hereinafter referred to as 'the Appellate Tribunal' for short. The appellate Tribunal by the impugned judgment has set aside the order dated 9.3.2007 passed by the Joint Registrar of Cooperative Societies, Bangalore by which order the JRCS had allowed the dispute applications and ordered reinstatement of the petitioners in their respective posts with 50% back wages from 5.4.1995 till the date of reinstatement.

(2.) THE brief facts of the case are as under:

(3.) THE petitioners submitted applications within six months to the concerned authority requesting to take them back to duty and regularize their services but no action was taken.