In Judgment Text:
- short ' the Act— ) before the
Labour Court ,Guntur , claiming the benefit of increments. According
In Judgment Text:
- that the Municipality conceded before the
Labour Court ,Guntur , that they worked for more than the requisite 240 days - the Act of 1947 ). These facts stood affirmed by the
Labour Court ,Guntur , in the separate Awards dated 30 - in 1999. The
Labour Court ,Guntur , having found in favour of the petitioners on the above facts, directed
In Judgment Text:
- 8.1995 to 6.9.2002. The
Labour Court ,Guntur , did not entertain the said applications holding that the same
In Judgment Text:
- of circumstances. Awards pass-ed in I.D. Nos. 234, 235 and 236 of 1999, by the
Labour Court ,Guntur ; are challenged - made by the workmen. Thereupon, the workmen approached the
Labour Court ,Guntur , by filing applications
In Judgment Text:
- Aggrieved thereby, the second respondent raised an industrial dispute, before the
Labour Court ,Guntur , as I - For the foregoing reasons, the writ petition is allowed and the award of the
Labour Court ,Guntur , dated 10
J
J
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