EXECUTIVE DIRECTOR DISTRICT SCHEDULED CASTE SERVICE CO OPERATIVE Vs. PRESIDING OFFICER LABOUR COURT GUNTUR

JUDGEMENT

(1.) The writ petition is filed questioning the award dated 11-10-1995 made by 1st respondent in ID No. 550 of 1991 on the ground that it is arbitrary and illegal and also for other appropriate reliefs.

(2.) The facts in brief are as follows:

(3.) The A.P. Scheduled Caste Cooperative Finance Corporation Limited, Hyderabad, in short referred to as "Corporation" hereinafter, had been constituted and registered in the year 1974 under the A.P. Co-operative Societies Act, 1964, hereinafter in short referred to as ''Co-operative Societies Act" and the sole object of the Corporation is to evolve certain developmental schemes out of the funds provided by the Central and State Governments and to implement the same for the upliftment of the Scheduled Caste beneficiaries and no doubt several other details also had been narrated in this regard. A reference also is made to the circular issued by the Corporation stipulating the staffing pattern to the District Societies. It is also stated that in the said staffing pattern there is no post of Section Writer and whenever there was work the petitioner-Society used to engage certain personnel on daily wage basis and as soon as the work is over, the services of such daily wage employees were being dispensed with. While so, in the year 1986-87, the petitioner had engaged certain persons as Work Inspectors, Section Writers, Driver-cum-Attenders and Attenders and due to non availability of funds and due to the completion of the works undertaken by the petitioner-Society all the above mentioned categories of NMR workers were terminated with effect from 15-6-1989 by following the procedure as contemplated under Section 25-F of the Industrial Disputes Act, 1947, hereinafter in short referred to as "ID Act", and even retrenchment compensation had been paid and questioning the above termination a batch of writ petitions were filed i.e., WP No. 7778 of 1989 and Batch and interim orders were obtained directing the Society to continue the respective petitioners and by an order dated 12-12-1989 the above writ petitions were disposed of with the following observations: