A P STATE CONSTRUCTION CORPN LTD Vs. ENGINEER IN CHIEF AND SUCCESSOR IN JNTEREST TO A P STATE CONSTRUCTION CORPN LTD

JUDGEMENT

(1.) Heard.

(2.) The writ petition has been filed questioning the Award dated 5.11.1993 in I.D.No.194/1993. published on 2.6.1994, as illegal and unjustified to the extent of not granting continuity of service, back wages and other consequential benefits.

(3.) It is stated that twenty workmen concerned in the dispute were terminated from service with effect from 22.6.1978. All those workmen were working as Work Inspectors, Pump Operators, Helpers etc. The termination effected by the respondents was in violation of provisions of the Industrial Disputes Act, as the workmen were not given one month notice pay as well as retrenchment compensation. The petitioners therefore, raised Industrial Dispute questioning the termination of several workmen, including twenty workmen by letter dated 19.7.1978 followed by another letter dated 8.8.1978. Subsequently, some of the workmen were taken back to service. However, the respondents refused to reinstate these twenty workmen. Thereafter, the government issued G.O. Rt. No.22 dated 5.1.1989 referring the dispute to the Labour Court, Hyderabad.