ASSISTANT DIRECTOR OF SERICULTURE Vs. G LALITHA DEVI

JUDGEMENT

(1.) The Assistant Director of Sericulture, Shadnagar filed this writ petition questioning the award of the Labour Court-Ill, Hyderabad in I.D. No.512/92, dated 28-7-1993 wherein the Labour Court directed reinstatement of the 1st respondent without back wages having recorded a finding that the termination of the 1st respondent is in violation of Section 25-F of the Industrial Disputes Act.

(2.) In the normal course, I would have adjudicated this matter on merits and passed the order. But because of the events that have taken place in this case and the way the public monies are squandered away at a time when the State is starving of funds. I may refer to the events that have taken place so that the Hon'ble Chief Minister may try to take necessary steps to safeguard the public monies without wasting them in this manner.

(3.) This Court admitted the writ petition on 19-1-1994 and in W.P.M.P. No.528/94 the award of the Labour Court was suspended by the order of even date. Subsequently, the 1st respondent filed 'W.V.M.P. No.185/94 seeking vacation of the interim order passed in W.P.M.P. No.528/94 dated 19-1-1994 and the said petition was disposed of by this Court on 27-4-1994 in the following terms:-