D. BALAJI Vs. HONBLE LABOUR COURT

JUDGEMENT

(1.) This Writ Petition, under Art. 226 of the Constitution of India, is filed by the unsuccessful petitioner, formerly Conductor of the 2nd respondent-Corporation, assailing the Award, dated 06.02.1995, of the learned Presiding Officer, Labour Court, Hyderabad, passed in I.D.No.602 of 1992.

(2.) I have heard the submissions of Sri G.Ravi Mohan, learned counsel appearing for the petitioner and of Sri A.Ravi Babu, learned Standing Counsel for the 2nd respondent-RTC (hereinafter referred to as the Corporation). I have perused the material record.

(3.) The facts of the case, in a nutshell, are as follows: