SYED KAREEMULLA QUADRI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned High Court Government Pleader undertakes to appear on behalf of respondents No.1 and 2.

(2.) The petitioner has approached this Court in this writ petition seeking for the following reliefs :-

(3.) It is the case of the petitioner that he was appointed as a Sales Collector in the check post of the second respondent office on daily wage basis and in that capacity he had worked from 2/11/1976 to 10/2/1984 on temporary basis. Thereafterwards, the petitioner was orally terminated from the service. Therefore, he had raised a dispute under the Industrial Disputes Act before the Labour Court, Kalaburagi and in the said proceedings bearing KID No.562/2000, the Labour Court, Kalaburagi had passed an award on 12/11/2001 setting aside the order of termination of the petitioner and had directed the respondents therein to reinstate the petitioner to his original post. Pursuant to the said order, the petitioner was reinstated to his original post on 25/1/2003 and he continued his service in the office of third respondent continuously without any break.