MYSORE STATE ROAD TRANSPORT CORPORATION BANGALORE Vs. LABOUR COURT BANGALORE

JUDGEMENT

(1.) In these two petitions the Mysore State Road Transport Corporation is the petitioner. Respondent 2 in Writ Petition No. 1264 is an erstwhile employee of the Corporation. There are four persons in Writ Petition No. 1265 of 1964 who are the legal representatives of a deceased worker Subba Rao.

(2.) Respondent 2 in the one case, and the legal representatives in the other, presented application to the labour court for retrenchment compensation under S. 33C(2) of the Industrial Disputes Act, 1947. Respondent 2 in Writ Petition No. 1264 of 1964 was awarded retrenchment compensation of Rs. 2,460. The legal representatives of Subba Rao were awarded a compensation of Rs. 1,620 after deducting what had already been paid. The Corporation calls in question these orders made by the labour court.

(3.) It is undisputed that the two workers were employees of a company known as the Bangalore Transport Company whose undertaking was taken over by Government under the Bangalore Road Transport Service Act (Mysore Act 8 of 1956) which came into force on September 29, 1956. Thereafter, they continued to be the employees of Government in the Mysore Government Road Transport Department, until 1 August 1961, when they became employees of the Mysore Road Transport Corporation which has been established.