USHA PILLAI Vs. INDUSTRIAL COURT, BENCH BILASPUR

JUDGEMENT

(1.) Heard.

(2.) The present petition is against the order dated 28.08.2008 passed by the JMFC, Labour Court Bilaspur.

(3.) The background of this case is that an order was passed on 13.11.1998 by the Labour Court, Bilaspur, wherein the salary deducted that of the respondent No.2 was directed to be returned and pursuant thereto by an order on 23.02.2004 the earlier deduction made from the salary was canceled.