CENTURIAN SERVICES P LIMITED Vs. DHARAMVEER

JUDGEMENT

(1.) THE management of M/s Centurian Services (P) Limited, in this writ petition seeks to challenge an industrial award dated 16. 01. 2009 directing reinstatement of the respondent workman with full back wages.

(2.) HEARD on admission.

(3.) THE impugned award has been passed by the Court below on a complaint under section 33a of the Industrial Disputes Act, 1947 filed by the respondent workman against the management.