EXECUTIVE ENGINEER IRRIGATION DIVISION Vs. K VENKATNARAYANA

JUDGEMENT

(1.) THIS writ petition is filed challenging the award, dated 06. 06. 2007, passed by the Industrial Tribunal-cum-Labour Court, Warangal, in I. D. No. 113 of 2004.

(2.) THE respondents were initially appointed as Laskers in the years 1986, 1987 and 1988 on NMR basis in the office of the 2nd petitioner. Their services were terminated in the year 1992. Aggrieved thereby, the respondents filed o. A. No. 925 of 1992, before the Andhra Pradesh Administrative Tribunal, hyderabad. The O. A. was allowed and the petitioners were directed to reinstate the respondents. A writ petition filed by the petitioners herein, challenging the orders of the Tribunal, was dismissed. Ultimately, the respondents were reinstated into service.

(3.) THE respondents raised a dispute against the petitioners, in the matter of regularization of their services before the Assistant Commissioner of Labour, warangal. The same, ultimately, resulted in a reference being made by the government of Andhra Pradesh under Section 10 (1) (C) of the Industrial Disputes act, 1947 (for short 'the Act') to the Labour Court. The same was taken up as i. D. No. 113 of 2004. Through the impugned order, the Labour Court held that the petitioners are not justified in not regularizing the services of the respondents; and the consequential relief was also granted.