GULBARGA ELECTRICITY SUPPLY COMPANY Vs. SANJEEV KUMAR

JUDGEMENT

(1.) Heard the learned Counsel for the appellant and the learned Counsel for the respondents.

(2.) The appellant is a statutory body and the respondents were employed by the appellants as Junior Assistants/Ledger Maintenance, the respondent-workmen had approached the learned Single Judge by way of a writ petition assailing an award dated 7th Sept. 2012 passed in Reference No. 12 of 2012 whereby they had sought reinstatement into service with continuity of service, back wages and all consequential benefits. They had alleged illegal termination as on 31st Jan. 2008 and had raised a dispute in that regard.

(3.) Their grievance was considered in the Reference referred to above and the Labour Court, after addressing the rival contentions and the evidence tendered by the parties, had rendered the award dated 7th Sept. 2012 rejecting the reference. It is in that background the writ petitions were filed.