ARVINDBHAI TRIKAMBHAI PATEL Vs. ROOP BODY BUILDERS

JUDGEMENT

(1.) BY way of this petition under Article 226/227 of the Constitution of India, the petitioner workman has prayed for appropriate writ, order and/or direction quashing and setting aside the impugned judgement and award dtd.9/1/2002 passed by the Labour Court, Nadiad in Reference (LCA) No.359 of 1988, by which, the Labour Court directed the respondent management to pay a sum of Rs.1,40,000=00 (Rupees One Lac Forty Thousand only) to the petitioner workman for the period between 4/6/1988 and 30/4/1998 in lieu of reinstatement, back-wages etc. Considering the fact that admittedly the respondent Company has been closed since 30/4/1998, in lieu of reinstatement, back-wages etc., when the Labour Court has awarded a sum of Rs.1,40,000=00 (Rupees One Lac Forty Thousand only) to the petitioner workman for the period between 4/6/1988 and 30/4/1998 in lieu of reinstatement, back-wages etc., it cannot be said that the Labour Court has committed any error and/or illegality, which calls for interference of this Court in exercise of powers under Article 227 of the Constitution of India.

(2.) IN view of the above and for the reasons stated above, present petition fails and the same deserves to be dismissed and is accordingly dismissed. Rule is discharged. No costs.