REGIONAL EYE HOSPITAL Vs. I.SRINIVAS

JUDGEMENT

(1.) This writ petition is filed seeking a Writ of Certiorari to call for the records relating to and connected with the orders passed by the Industrial Tribunal-cum-Labour Court, Warangal in I.D.No.192 of 1995, dated 31.01.2000, and quash or set aside the same holding it as arbitrary, illegal and contrary to law.

(2.) Heard Government Pleader for Medical and Health appearing for the petitioner and Sri A. K. Jayaprakash Rao, learned counsel for the 1st respondent - workman.

(3.) It has been contended by the petitioner that the 1st respondent - workman had appeared for an interview and he was not selected. It is also stated that without there being any basis, the 1st respondent has claimed that his services were terminated by the petitioner and challenging the termination orders, the 1st respondent has filed I.D.No.192 of 1995 before the 2nd respondent. The petitioner further stated that without appreciating any of the contentions raised by them, the 2nd respondent has mechanically allowed the I.D preferred by the 1st respondent vide orders dated 31.01.2000 and directed the petitioner herein to reinstate the 1st respondent into service as fresh recruitee to work in the petitioner s Hospital. Challenging the same, the present writ petition is filed.