KUM 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 5-12-1990. That judgment was passed by a Division Bench of this court, consisting of M/s. G. Ramanujulu Naidu, J., and Iyyapu 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 5-12-1990, 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 Ali Khan, J., and Mr. lyyapu Panduranga Rao, J.)