GOVINDBHAI VADILAL Vs. ASARWA MILLS

JUDGEMENT

(1.) Rule. Mr.Prabhakar Upadhyay, learned advocate waives service of notice of Rule on behalf of the respondent-Management.

(2.) As common question of law and facts arise and they are cross-petitions, they are being disposed of by this common judgement and order.

(3.) Special Civil Application No.12848 of 2010 has been preferred by the petitioner ? workman for an appropriate order quashing and setting aside the impugned judgement and award dated 23/04/2010 passed by Industrial Court, Ahmedabad in Appeal (IC) No.5 of 2007 as well as order dated 13/12/2006 passed by Labour Court, Ahmedabad in Application No.145 of 1995 and to award 100% backwages from the date of dismissal till the petitioner attained the age of superannuation.