BHARATHAMMA Vs. LABOUR COURT

JUDGEMENT

(1.) Heard C. Venkata Krishna, learned Standing Counsel for Andhra Pradesh State Road Transport Corporation.

(2.) The short question that arises for consideration in this writ petition is whether legal representatives of the deceased workman can file application in the Labour Court under Section 2-A(2) of the Industrial Disputes Act (for short 'the Act') after death of the workman. One Anjaiah, driver in the RTC was removed from service of 11-11-1992. He died on 14-3-1993. On 18-3-1994, his wife representing herself and the minor son and minor daughter, her mother-in-iaw and father-in-law filed I.D.(SR) No 1026 of 1994 under Section 2-A(2) of the Act claiming that the termination of the services of the deceased is illegal.

(3.) The Labour Court did not register the petition on the ground that the petition is not maintainable as the cause of action does not survive me death of the workman. Against this, the petitioners have filed this writ petition.