Visakhapatnam, Port Trust , ... vs The Industrial Tribunal Cum Labour ...
2024 Latest Caselaw 4949 AP

Citation : 2024 Latest Caselaw 4949 AP
Judgement Date : 1 July, 2024

Andhra Pradesh High Court - Amravati

Visakhapatnam, Port Trust , ... vs The Industrial Tribunal Cum Labour ... on 1 July, 2024

 APHC010543972003
                    IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI                          [3457]
                           (Special Original Jurisdiction)

                     MONDAY ,THE FIRST DAY OF JULY
                    TWO THOUSAND AND TWENTY FOUR

                                  PRESENT

                THE HONOURABLE SRI JUSTICE HARINATH.N

                       WRIT PETITION NO: 19099/2003

Between:

Visakhapatnam, Port Trust , Visakhapatnam                       ...PETITIONER

                                     AND

The Industrial Tribunal Cum Labour Court Vsp and           ...RESPONDENT(S)
Others

Counsel for the Petitioner:

     1. P SRI RAM

Counsel for the Respondent(S):

     1. GP FOR LABOUR

The Court made the following:

ORDER:

Heard learned counsel for the petitioner and learned Government

Pleader for Labour.

2. Learned counsel for the petitioner submits that a batch of writ petitions

was allowed by the learned single Judge of this Court, wherein the similar

issue fell for consideration in the batch of writ petitions. Aggrieved by the

orders of the learned single Judge, the petitioner therein filed W.A.No.2342 of

2003 and batch and W.P.Nos.7214 & 7215 of 2006. The Division Bench of

this Court vide common judgment, dated 31.10.2007 allowed the writ appeals

and writ petitions.

3. Learned counsel for the petitioner further submits that the issue in the

present writ petition is squarely covered by the orders passed by the Division

Bench of this Court, dated 31.10.2007.