ANANT AWADHANI Vs. P O LABOUR COURT

JUDGEMENT

(1.) THE writ petition is taken up with the consent of parties.

(2.) THE Supreme Court in the case of H.R. Adyanthaya v Sandoz (India) Limited and Others, at para 29 has held as follows:

(3.) THE impugned award is set aside. The matter is remitted to the Labour Court for fresh disposal in accordance with law, after giving an opportunity to the parties. The writ petition is disposed of accordingly. LegalCrystal - Indian Law Search Engine