SUPERINTENDING ENGINEER IRRIGATION CIRCLE DEPT Vs. B SATHAIAH

JUDGEMENT

(1.) Heard the learned counsel appearing for the respective parties.

(2.) Aggrieved by the award dt. 26-2-2000 made in I.D.No. 122 of 1995 on the file of the Labour Court, III, Hyderabad, the Irrigation Officials filed this Writ Petition to quash the same.

(3.) The 1st respondent herein raised a dispute against the action of the petitioners in not acc'epting his joining report, pursuant to his reappointment on 25-5-1976 as Telephone Operator and the said dispute was referred and considered by the Labour Court by the aforesaid award dt.26-2-2000, which was allowed partly, holding that the 1st respondent is entitled to reappointment as a Mazdoor or equivalent post in the Irrigation department without any back wages or consequential benefits. But, however, his services will be calculated from the date of filing I.D.No.122 of 1995, i.e., 13-7-1995 onwards.