DHARAPPA Vs. BIJAPUR CO OPERATIVE MILK PRODUCERS SOCIETIES UNION LTD

JUDGEMENT

(1.) Leave granted.

(2.) The appellant claims that he was employed as a daily-wage labourer in the Rural Dairy Centre, Bijapur, on 13.5.1977. He further alleges that he worked continuously and uninterruptedly till his services were illegally terminated with effect from 1.3.1980. The appellant did not challenge his termination.

(3.) Section 10 of the Industrial Disputes Act, 1947 ( ID Act for short) was amended in Karnataka by the Industrial Disputes (Karnataka Amendment) Act, 1987 [Karnataka Act No. 5 of 1988] inserting the following as sub-sec. (4A) with effect from 7.4.1988 :