TIRUMALA TIRUPATI DEVASTHANAMS Vs. K. VIJAYA

JUDGEMENT

(1.) Sri V.R.N. Prasanth, learned standing counsel for Tirumala Tirupati Devasthanams (TTD) for the petitioners was heard on 18/7/2022. None appeared for the respondent to argue the matter nor there was any request made. On 13/7/2022 also none appeared for the respondent. The writ petition pertains to the year 2013. The judgment was reserved.

(2.) The petitioners have filed this writ petition under Article 226 of the Constitution of India for the following reliefs:

(3.) Ms.K. Vijaya the respondent herein filed an application under Sec. 2-A(2) of the Industrial Disputes Act, 1947 (for short, "the I.D Act") alleging that her services were orally terminated by T.T.D, the petitioners herein on 1/9/1988 amounting to retrenchment but without following the procedure under Ss. 25(F), (G), 78 and 79 of the I.D.Act. She prayed for reinstatement with continuity of service, the back wages and other attendant benefits. It was registered as I.D.No.218 of 2010 before the Chairman-cum-Presiding Officer, Industrial Tribunal-cum-Labour Court, Anantapur (in short, the Tribunal). The same was allowed in part vide the impugned award dtd. 6/7/2012, setting aside the oral termination dtd. 1/9/1988 and directing the petitioners to reinstate her into service with continuity of service. The back wages and attendant benefits were however denied on the principle of no work no pay.