D PARAMESHWARAPPPA Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) The workman-D.Parameswarappa has filed this writ petition aggrieved by the order dated 11.03.2009 of the learned Labour Court, Hubli, rejecting his Application No.8/2005 filed under Section 33-C(2) of the Industrial Disputes Act, 1947 (for short, 'the Act').

(2.) An Award came to be passed on 18.08.1984 in favour of the present petitioner-workman and few others by the learned Labour Court in Reference No.104/1978, directing their reinstatement with continuity of service along with full backwages and all other consequential benefits together with costs of Rs.100/-. The petitioner was accordingly, reinstated back in service on 5.8.1985 and was given consolidated pay of Rs.289/- per month, as there was no regular pay scale for the post of Water Meter Reader from which he was terminated on 30.04.1984 and was directed to be reinstated in service in Ref.No.104/1978 vide Annexure-A, the order of the learned Labour Court, dated 18.08.1984.

(3.) The petitioner and four others approached the learned Labour Court, Bangalore, by way of an Application No.9/1986 under Section 33-C(2) of the Act, which came to be rejected by the learned Labour Court vide order dated 31.05.1989 with the following observations.