GOVERNMENT OF A P Vs. K BASAVAIAH

JUDGEMENT

(1.) IDENTICAL questions arise for consideration in this three writ petitions. Hence, they are disposed of, through a common judgment. The persons arrayed as respondent No. 1, in each of the writ petitions, are referred to as respondents 1, 2 and 3, respectively; for the sake of convenience.

(2.) RESPONDENTS 1 and 2 were appointed as Winch Operators, on daily wage basis, in the erstwhile A. P. State Construction Corporation Limited, (for short 'the Corporation'), and posted in the Nagarjuna Sagar Left Canal Unit, Khammam, in the years 1978 and 1977, respectively. The 3rd respondent was engaged similarly, as Pump Operator, in the same organization, in 1977. The Deputy General Manager of the Corporation terminated the services of the respondents, on 6-8-1979. The Corporation itself was wound up, at the relevant point of time.

(3.) THE petitioners filed Writ Petition Nos. 2619, 3623 and 2888 of 1995, respectively, against the said Awards. The writ petitions were partly allowed, by a Division Bench of this Court, through separate orders, setting aside the Awards, to the extent they granted the benefit of back wages. The orders of this Court were confirmed by the Supreme Court. Several other employees, similarly placed as respondents 1, 2 and 3, have also approached the Labour Court, and identical awards were passed. The same result ensued before this Court. In some instances Contempt Cases were also filed, complaining that they were not reinstated into service.