CHINNAREDDY Vs. DIRECTOR OF TRANSPORT

JUDGEMENT

(1.) This is an appeal against the judgment and order dated January 30, 2014 passed by the Hon'ble Single Judge of this Court in WP No. 324 of 2013. By the order impugned, the Hon'ble Single Judge set aside the award dated April 29, 2013 passed by the Labour Court at Port Blair, Andaman and Nicobar Islands, in I.D. Case No. 31 of 2003.

(2.) The 26 writ petitioners, who were members of State Transport Workers Union, Haddo, applied for payment at the rate of 1/30th of the pay at the minimum of the relevant pay scale and dearness allowance for working eight hours per day in accordance with the Government of India circular dated June 07, 1988.

(3.) The petitioners contended that they were appointed by their employer as Daily Rated Mazdoor with effect from September 10, 1992, but, their services were terminated with effect from July 02, 2001. It was contended by them that though they were appointed as Daily Rated Mazdoor, they were entrusted with perennial nature of works as regular workers working under their employer. They requested for regularization of their service, but, their request was turned down.