GULBARGA ELECTRICITY SUPPLY CO. LTD Vs. LAXMIKANTH

JUDGEMENT

(1.) This Writ Petition is filed seeking for the following reliefs: Issue a Writ of Certiorari, quashing the impugned Award, dtd. 21/6/2016, passed by the Labour Court at Kalabruagi in Ref. No.10/2014, vide Annexure-A.

(2.) The Respondent herein was said to be serving with the Petitioners from 1/10/1995 as Gangman. He had been continuously working in the Petitioner since 2002 with breaks of once in 2 or 3 years. Thereafter, by an Order, dtd. 31/3/2002 his service was terminated without any reasons.

(3.) He has filed an application before the Government raising the dispute. The Government referred the dispute to the Labour Court to decide the matter under Sec. 10 of the Industrial Dispute Act, 1947 (for short 'I.D. Act, 1947'). The said reference was registered as Ref. No.10/2014 before the Labour Court, Kalaburagi. The Labour Court after considering of pleadings of both the parties and evidence led by both, had partly allowed the Petition on 21/6/2016, directing the Petitioners to reinstate the Respondent into service as a Workman within 05 weeks from the date of enforcement of the award without Back Wages and with continuity of the service, with last pay drawn. The copy of the award sent to the Government. The Government notified the same in the official gazette by Order, dtd. 6/7/2016.