MANAGING DIRECTOR KSRTC Vs. MOHAN BHIDE

JUDGEMENT

(1.) PETITIONER is before challenging the common award passed by the Labour Court in ID No. 256/88 and 260/88.

(2.) RESPONDENTS in WP No. 36046/99 and 36047/99 were engaged as casual labourers to work as security guards on payment of Rs. 10 per day in Dharmasthala Depot to meet the exigencies of work on 14-9-1984 and 24-1-1984 respectively. They were not appointed on regular basis and they had no lien or right to be considered for fresh appointment. Respondents raised a dispute on the ground hat they were refused employment from February, 1988 and January, 1988 respectively. Corporation contested the matter. Witnesses were examined. Labour Court ordered reinstatement with continuity of service and 30% back wages. This award is challenged in these petitions.

(3.) LEARNED Counsel for the corporation argues that no appointment order was issued to the respondent workmen and they have no claim or right to any post in terms of the material available on record. She further says that the entire award is based on misconception of material facts in terms of the findings and interference is sought for.