G S R T Vs. RAMESHBHAI D PATEL

JUDGEMENT

(1.) Gujarat State Road Transport Corporation (hereinafter referred to as "Corporation")- petitioner has filed this petition challenging the judgement and award dated 15th October, 1991 passed by the Labour Court, Surat (hereinafter referred to as "Tribunal"). The Tribunal, by its above judgement and award, was pleased to redirect the reinstatement of Shri Rameshbhai D. Patel, workman (hereinafter referred to as "workman") within 30 days from the date of order along without back wages but to consider the workman as continuous in service.

(2.) Background of the matter:

(3.) The workman invoked the jurisdiction of Labour Court, Surat, being Ref. (LCS) No.265/1990. Before the Labour Court the workman did not challenge the validity of the inquiry. The workman also admitted the guilt. The Labour Court, by its award dated 15th October, 1991 directed reinstatement of the workman without back wages. The award was published on 21st December, 1991 and it became enforceable one month thereafter.