S S ZAFFAR Vs. LABOUR COURT HYDERABAD

JUDGEMENT

(1.) This Writ Appeal is directed against the order passed by a learned single Judge in W P No. 12807 of 85, dt. 31-10-88 confirming the order of the Labour Court in S A No. 21/84 dated 8-10-85.

(2.) It would be in the fitness of things to narrate a few salient facts to high-light the controversy arising in the matter.

(3.) The petitioner prayed for the issue of a writ of certiorari or any other appropriate writ or direction and to quash the order of the 1st respondent-Labour Court passed in S A No. 21/84 dated 8-10-85. He also prayed for a consequential direction to the Anglo-French Drug Co. (Eastern) Ltd, 3rd respondent-employer to reinstate him into service with full back wages and other attendant benefits in accordance with the order of the 2nd respondent, the authority under Sec. 41 of the A P Shops and Establishments Act (Act 15 of 1966) hereinafter referred to as 'the Act' passed in S E No. 174/83.