BOSCH LTD. Vs. D. CHARLES

JUDGEMENT

(1.) The petitioner - Establishment is before this Court assailing the award dtd. 23/9/2023 in Reference No.24/2015 on the file of III Additional Labour Court, Bengaluru.

(2.) In terms of the award, the claim under Sec. 10(1)(c) of Industrial Disputes Act, 1947 (for short 'Act, 1947') is allowed in part. The Labour Court declared that the Management has taken resignation from the respondent- employee by force and the order relieving the respondent from service is set aside. Since the employee has attained the age of superannuation, reinstatement is not ordered.

(3.) The petitioner - Establishment is directed to pay full backwages from 30/8/2013 till the date of attaining the age of superannuation after deducting Rs.11,04,192.00 paid to the employee on his resignation.