BHARAT ALUMINIUM COMPANY LIMITED Vs. S S ALI

JUDGEMENT

(1.) Heard counsel for the Appellant and the private Respondent No.1

(2.) The learned Single Judge vide order dated 16.01.2018 has dismissed the writ application of the Appellant refusing to interfere with the order both by the Labour Court as well as the Industrial Court in appeal.

(3.) The issue raised by the private Respondent No.1 before the Labour Court was that his conditional resignation letter tendered by him could not be treated as a letter of resignation and therefore its acceptance after more than two months while the private Respondent was on medical leave amounts to illegal retrenchment and therefore he ought to be and was ordered to be reinstated in service with backwages.