Telangana High Court
R.G.Univatha Visakhapatnam vs Eugine Adams Visp Dist on 4 October, 2018
Author: Abhinand Kumar Shavili
Bench: Abhinand Kumar Shavili
HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
W.P.No.14293 OF 2002
ORDER
This writ petition is filed seeking to issue a Writ of Certiorari calling for the records relating to and connected with the order dated 7.1.2002 passed in M.P.No.31 of 2000 by the Industrial Tribunal-cum-Labour Court, Visakhapatnam and to quash the same by holding it as arbitrary and illegal.
The 1st respondent-workman had filed M.P.No.31 of 2000 before the Labour Court, Visakhapatnam, under 33 (c) of the Industrial Disputes Act, 1947, claiming an amount of Rs.39,000/- towards retrenchment compensation. The Labour Court allowed the said MP in-part and directed the petitioner to pay an amount of Rs.8,749.30 ps to the 1st respondent- workman. Challenging the same, the petitioner-employer filed the present writ petition.
While admitting the writ petition on 2.8.2002, this Court in W.P.No.17868 of 2002, granted interim stay subject to condition of depositing half of the amount granted by the Labour Court.
Now, the issue remains to be considered is in respect of payment of the balance amount of Rs.3,500/- and odd. 2
Since no illegality or irregularity has been pointed out by the petitioner, this Court is not inclined to interfere with the order passed by the Labour Court. There are no merits in the writ petition and the same is liable to be dismissed.
Accordingly, the Writ Petition is dismissed. No costs. Miscellaneous petitions, if any, pending shall stand closed.
________________________________ JUSTICE ABHINAND KUMAR SHAVILI 4th October, 2018 rkk