(1.) This writ petition has been filed challenging the award, dated 09.04.2001 in I.D. No. 109 of 1998 passed by the Labour Court, Warangal.
(2.) The brief facts of the case are as follows:
(3.) On behalf of the first Respondent, Ex.W-1 was marked and on behalf of the Petitioners herein Exs. M-1 to M-26 were marked.