G. RAM BABU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The writ petition is filed under Article 226 of Constitution of India seeking the following main prayer:-

(2.) The instant writ petition is filed by the petitioner challenging the award dtd. 2/7/2015 in Industrial Dispute No.82 of 2007 passed by the 2ndrespondent Industrial Tribunal-cum-Labour Court, Guntur (here in after referred to as "Labour Court, Guntur), and the same was published vide G.O.Rt.No.571 dtd. 13/11/2015 on 30/12/2015 by the Government of Andhra Pradesh.

(3.) Heard Sri G. Sai Narayana Rao, learned counsel for the petitioner and learned Assistant Government Pleader for Labour appearing for respondent Nos.1 and 2. No representation for the 3rdrespondent Corporation.