EXECUTIVE ENGINEER GORUR Vs. B N SHESHAGIRI RAO

JUDGEMENT

(1.) W. P. No. 31935/2004 is by the State Government assailing the award dated 20th December, 2000 in I. D. No. 79/1993, w. P. No. 16469/2004 is filed by the workman seeking modification of the very award against disallowing of the backwages, continuity of service and consequential service benefits. In other case also, similar relief is sought. In all these writ petitions, a common question is raised :

(2.) IN one of the writ petitions, the workman claims that, he was employed on daily wages in the year 1985 and had worked continuously till 1989 as a Typist and was terminated from service w. e. f. 25-3-1989 and claimed that, he having worked for more than 240 days continuously in the preceding year, and is entitled for reinstatement with backwages, continuity of service and consequential benefits. The Labour Court allowed the reference and directed the respondents to reinstate the workman in the original post within two months from the date of publication of the award. However, did not award backwages or continuity of service.

(3.) STATE has challenged the award, directing reinstatement of the workman with continuity of service and backwages and in some cases, only reinstatement.