ANAPARTHI SRINIVASA RAO Vs. LABOUR COURT

JUDGEMENT

(1.) In the present Writ Petition, the Petitioner is questioning the Order dtd. 28/9/2019 passed in I.A.No.140 of 2019 in ID.No.2 of 2010 and Order dtd. 30/12/2015 passed in I.D.No.2 of 2010 by the Labour Court, Guntur.

(2.) The facts leading to filing of the present Writ Petition are as follows;

(3.) Questioning the same, the Petitioner filed an application under Sec. 2-A (2) of the Industrial Disputes Act before the Labour Court, Guntur seeking to set-aside the order of termination and for consequential relief of reinstatement with all attendant benefits, back-wages and continuity of service. The said application was dismissed for default on 30/12/2015.