APSRTC Vs. M.POCHAIAH

JUDGEMENT

(1.) This writ petition is filed by the Corporation aggrieved by the Award dtd. 30/6/2010 passed in I.D.No.67 of 2006 by the Labour Court-II, Hyderabad (for short 'the Labour Court').

(2.) During the pendency of the writ petition, the 1st respondent died, and his legal representatives were brought on record as respondent Nos.3 to 5.

(3.) Brief facts of the case are as follows :-