Municipal Corporation of Kurnool Vs A. Padma Reddy and Others
.... is ex facie frivolous, not meriting an adjudication. (5) Consistent with the policy of law aforesaid, the Supreme Court thought if fit to commend to the Parliament and the State Legislatures to make a provision enabling a workman to approach the Labour Court/Industrial Tribunal directly i.e., wi ...
Andhra Pradesh High Court
Sarada Engineering Co. Vs M.A. Sattar and Another
.... al becomes functus officio after the expiry of the period of 30 days from the date of publication of the award and, therefore, has no jurisdiction to set aside the ex parte award. In Anil Sood Vs. Presiding Officer, Labour Court II, the Supreme Court held that an ex parte award without notice is ...
Andhra Pradesh High Court
FGP Limited Vs Presiding Officer, Labour Court-III and Another
.... It is in this context that the judgments of the Supreme Court, in Karunakar(15 supra) and State Bank of Patiala (16 supra) are required to be examined. The Constitution Bench of the Supreme Court in Karunakar(15 supra) approved the law laid down in Mohd. Ramzan Khan (14 supra) and held that furnish ...
Andhra Pradesh High Court
Worldwide Diamond Manufacturers (P) Ltd. and Another Vs Presiding Officer, Industrial Tribunal-cum-Labour Court and Another
.... ef examination based on the affidavits filed by the workmen. 9. u/s 11(3) of the Industrial Disputes Act, admittedly, the Labour Court/Industrial Tribunal shall have the same powers as vested in a Civil Court under the Code of Civil Procedure, in respect of the matters (a) enforcing the attendanc ...
Andhra Pradesh High Court
S. Rami Reddy Vs Vice-Chairman and Managing Director, Andhra Pradesh State Irrigation Development Corporation Limited and Others
.... is not a personal penalty against the Government servant. Therefore, the opportunity of showing cause against the proposed penalty of dismissal or removal does not arise in the case of abolition of post. Nor does it confer on the person any right to hold the post after it is abolished or to any oth ...
Andhra Pradesh High Court
Metal Equipment Vs P. Venkateswar Rao and Others
.... ntended that the Labour Court had totally erred in negativing the relief of backwages. The learned Counsel had placed reliance on Hindustan Tin Works Pvt. Ltd. Vs. The Employees of Hindustan Tin Works Pvt. Ltd. and Others, and Mohan Lal Vs. Management of Bharat Electronics Ltd., 9. Heard b ...
Andhra Pradesh High Court
Hindustan Machine Tools Limited Vs T. Bal Reddy and Another
.... e it/him and in such manner as it/he may think fit. 22. Rule 18 provides for administration of oath. Rule 19 provides for summons and 20 provides for service of summons or notice. Rule 23 provides for the procedure at the first hearing. Rule 24 provides for the power of the Labour Court to procee ...
Andhra Pradesh High Court
Nellore District Co-operative Central Bank Ltd., Nellore Vs President, Nellore District Co-operative Central Bank Employees Association, Nellore and another
.... award becomes enforceable u/s 17-A. u/s 17-A of the Act, an award becomes enforceable on the expiry of 30 days from the date of its publication u/s 17. The proceedings with regard to a reference u/s 10 of the Act are, therefore, not deemed to be concluded until the expiry of 30 days from the public ...
Andhra Pradesh High Court
The Depot Manager, APSRTC Bus Depot Vs Government of Andhra Pradesh and Others
.... he parties". 10. A reading of the above Rule shows that it enables an Industrial Tribunal or a Labour Court to proceed with the case if the party is absent and if sufficient cause is not shown for his absence. The Rule merely enables the Labour Court or the Industrial Tribunal to proceed as if th ...
Andhra Pradesh High Court
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