K PUSHPA LEELA Vs. LABOUR COURT GUNTUR

JUDGEMENT

(1.) An interesting question of considerable importance has arisen in this case. The facts of the matter lie within a narrow field.

(2.) The review petition has been filed for the review of the Judgment of this court in W A No. 1438 of 1988 dated 5-12-90. That Judgment was passed by a Division Bsnch of this court consisting of M/s G Ramanujulu Naidu J and lyyapu Panduranga Rao J. After passing the judgment Mr Ramanujulu Naidu J has retired as a Judge of this High Court. The only remaining member of that Bench which heard the case and passed the judgment in W A No. 1438 of 1988 dated 5-12-90 is Mr. lyyapu Panduranga Rao J.

(3.) When the application for review was filed the matter was placed before this Division Bench Consisting of Mr Sardar AH Khan J and Mr lyyapu Panduranga Rao J.