KRISHNA BHAGYA JALA NIGAM LTD Vs. MOHAMMED RAFI
LAWS(SC)-2006-8-54
SUPREME COURT OF INDIA (FROM: KARNATAKA)
Decided on August 24,2006

KRISHNA BHAGYA JALA NIGAM LTD. Appellant
VERSUS
MOHAMMED RAFI Respondents

JUDGEMENT

Arijit Pasayat, J. - (1.) Leave granted.
(2.) Challenge in this appeal is to the judgment rendered by a Division Bench of the Karnataka High Court, Bangalore allowing the writ appeal filed by the respondent (hereinafter referred to as the workman) and restoring the Award made by the Labour Court.
(3.) Background facts in a nutshell are as follows:;


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