ARIHANT POLYMERS PVT. LTD. Vs. SH. UMA SHANKAR

JUDGEMENT

(1.) THE writ petition impugns the award dated 14th August, 2008 of the Industrial Adjudicator answering the following reference:

(2.) NOTICE of the writ petition was issued and subject to the deposit of the awarded amount in the Court, execution of the award stayed. The said amount of Rs.50,000/ - has been deposited in the Court. The counsels for the parties have been heard.

(3.) THE Petitioner employer had contested the dispute before the Industrial Adjudicator by contending that it was the Respondent workman who had abandoned the employment. The counsel for the Petitioner employer has today also argued that abandonment is borne out from the Respondent workman having not joined duty in spite of several letters written.