Telangana High Court
The Regional Manager, Apsrtc, ... vs The Industrial Tribunal Cum Labour ... on 23 October, 2018
Author: Abhinand Kumar Shavili
Bench: Abhinand Kumar Shavili
HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
WRIT PETITION No. 3942 of 2006
ORDER:
This writ petition is filed seeking to issue a writ of certiorari calling for the record relating to and connected with I.D.No.366 of 2002 on the file of the 1st respondent-Labour Court and quash the award dated 22.08.2005 passed therein in favour of the respondent - workman.
When the matter is taken up for hearing, it is brought to the notice of the Court that pursuant to the award dated 22.08.2005 passed by the Labour Court in I.D.No.366 of 2002, the respondent workman was reinstated into service, and that during pendency of the writ petition, he had expired.
In view of the above, the writ petition cannot be adjudicated on merits. However, the legal representatives of the deceased respondent-workman are entitled for all benefits of the deceased respondent-workman.
Accordingly, the writ petition is disposed of directing the petitioner corporation to pay all benefits of the deceased respondent- workman to his legal representatives, within four (4) weeks from the date of receipt of a copy of this order. 2
Consequently, miscellaneous petitions, if any, pending in the writ petition shall stand closed. No order as to costs.
______________________________ ABHINAND KUMAR SHAVILI, J 23rd October, 2018 cbs 3 HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI Writ Petition No. 3942 of 2006 (disposed of) 23rd October, 2018 cbs