HYDERABAD KARNATAKA EDUCATION SOCIETY AND ORS. Vs. MALHARI

JUDGEMENT

(1.) The appellants are before this Court assailing the order dated 11.02.2015 passed in W.P. No. 82275/2012. By the said order, the learned Single Judge has upheld the order passed by the Labour Court in Application No. 43/2011 wherein the Labour Court had computed the benefits payable to the respondent by the appellants.

(2.) Learned counsel for the appellants while assailing the order passed by the Labour Court as well as the order passed by the learned Single Judge would contend that an application under Sec. 33(C -2) of the Industrial Disputes Act, 1947 ('the Act' for short) was not maintainable as there was no predetermined right in favour of the respondent but, both the Labour Court as well as the learned Single Judge have overlooked this aspect of the matter and have entertained the claim as put forth by the respondent. It is in that view contended that the order passed by the learned Single Judge is liable to be set aside and consequently the order of the Labour Court is also to be set aside.

(3.) In the light of the contention put forth by the learned counsel for the appellants and also the contention put forth by the learned counsel for the respondent, we have perused the petition papers.