KESHAVLAL AMBALAL PATEL Vs. UDHYOG BHARATI

JUDGEMENT

(1.) In both the above petitions the petitioners have challenged the judgment and award dated 2nd February 1999 passed by Labour Court, Rajkot, in Reference (LCR) No.2051 of 1988 whereby the Labour Court partly allowed the appeal and directed the employer to reinstate the respondent workman without back wages.

(2.) In Special Civil application No.3705 of 1999 the petitioner-employer has challenged the aforesaid judgement and award against reinstatement and in Special Civil Application No.9904 of 1999 the workman has challenged in so far as it does not grant back wages.

(3.) As a result of hearing and perusal of the record there is a consensus between the parties in pursuance of which it is agreed that the petitioner-employer shall pay a lumpsum payment of Rs.75000/- in lieu of reinstatement and back wages.