GOEL ENGINEERING WORKS Vs. KADARBHAI USHMANBHAI KURESHI

JUDGEMENT

(1.) Rule in Special Civil Application No.8895 of 2010. MR.M.H.Mansuri, learned advocate waives service of notice of Rule on behalf of the respondent in Special Civil Application No.8895 of 2010.

(2.) In the facts and circumstances of the case and with the consent of the learned advocates appearing on behalf of the respective parties, the present petitions are taken for final hearing today.

(3.) By way of Special Civil Application No.8895 of 2010 under Articles 226 and 227 of the Constitution of India, the petitioner Management has prayed for an appropriate writ, order and/or direction, quashing and setting aside the impugned judgement and award dated 12/11/2009 passed by Labour Court, Vadodara in Reference (LCV) No.404 of 1995, by which, Labour Court, Vadodara has partly allowed the said Reference by directing the petitioner to reinstate the respondent with 40% backwages.