TUNGABHADRA BOARD Vs. EASU

JUDGEMENT

(1.) APPELLANT-MANAGEMENT (for short, 'the management') has filed this appeal against the order of the Single Judge dismissing the writ Petition thereby maintaining the award of the Industrial Tribunal reinstating the respondent-workman in service but without back wages.

(2.) RESPONDENT-WORKMAN worked with the management for the period from 1. 2. 1982 to 1. 10. 1995 as Mazdoor. He was drawing wages as per the wage slip vouchers. His services were terminated without holding any enquiry and payment of retrenchment compensation. He raised an industrial dispute challenging his removal from service being illegal and without jurisdiction. Government of india referred the following dispute under Section 10 (1) (d) of th I. D. Act to the Industrial Tribunal for adjudication:

(3.) MANAGEMENT put in appearance and filed its statement of objections stating therein that it was an autonomous body discharging sovereign functions and was not an industry. It was also contended that the workman was a casual labourer on daily wages who had worked intermittently when the canal work was undertaken and had not completed 240 days in a calender year. That the workman was not entitled to the reliefs claimed for.