ANWARKHAN Vs. THE MANAGEMENT OF WALCHAND INDUSTRIES LTD.

JUDGEMENT

(1.) In this writ petition under Articles 226 and 227 of the Constitution of India, the petitioner has called in question the award dated 7/10/2008 passed by the Principal Labour Court, Hubbballi, in KID No. 7/1998 vide Annexure 'F'.

(2.) By the impugned award, the Labour Court, Hubballi, has rejected the petition filed by the petitioner under Sec. 10(4 -A) of the Industrial Disputes Act, 1947.

(3.) Aggrieved by that, The petitioner has filed this writ petition.