DEPOT MANAGER ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION Vs. INDUSTRIAL TRIBUNAL CUM LABOUR COURT

JUDGEMENT

(1.) With the consent of the learned Counsel for the parties, the writ appeal itself is finally heard.

(2.) This appeal is filed by the Depot Manager, Andhra Pradesh State Road Transport Corporation, Jangaon, Warangal District, against the order dated 25-10-94, of a learned Single Judge of this Court, vacating the interim stay granted by him on 21-3-94.

(3.) One T. Yadagiri was in the employment of the writ appellant as a Driver. His services were terminated with effect from 23-5-88 and therefore, he raised a dispute before the Industrial Tribunal (l.D.No. 57/91). During the pendency of thedispute., Yadagiri died on 21-2-92 and therefore, his legal representatives were brought on record. Ultimately, by award, dt. 20-8-93, the Tribunal was pleased to quash the termination order and to direct the Corporation to pay backwages for the period between 23-5-88 to 21-2-92 (date of death of the employee) to the legal representatives of the employee. At the same time, a further direction was made to give employment to one of the legal representatives of thedeceased on compassionate ground. Beingaggrieved,the corporation filed W.P.No. 4808/94 and alsoapplied for staying the operation of the impugned award of the Tribunal. The operation of the award was stayed by order, dt. 21-3-94, but vacated on 25-10-1994. Being aggrieved, the Corporation has filed this writ appeal. In the meanwhile, we are informed, the Corporation has paid the backwages of the deceased employee for the period between 23-5-88 to 21-2-92 to his legal representatives. Now, therefore, the dispute that remains is about giving employment to one of the legal representatives and/or dependents of the deceased employee, as directed by the Tribunal.