SANJAY GEOFFREY Vs. ALEMBIC PHARMACEUTICAL LTD & ANR

JUDGEMENT

(1.) Delay condoned. Leave granted.

(2.) These appeals arise out of the final Judgment and Order dated 22.01.2015 passed by the High Court of Judicature at Allahabad in C.M. W.P.No. 1925 of 2015 and order dated 31.07.2015 in Review/Recall Application No. 60832 of 2015 in C.M.W.P.No. 1925 of 2015, whereby the High Court has quashed the award passed by the Labour Court in favour of the appellant herein.

(3.) The brief facts of this case are as follows :- The appellant was appointed as a trainee Medical Representative on 03.09.2001 in Respondent No. 1 - company. Allegedly, the appellant was discharged from service on 04.11.2010 without assigning any sufficient reasons and without serving him any show cause notice and without giving any opportunity of hearing.