MAHMMADBHAI DAUDBHAI PATEL Vs. DIVISIONAL CONTROLLER

JUDGEMENT

(1.) This petition is directed against the judgement and award dated 7th June 2002 passed by Labour Court, Bharuch, in Reference (LCB) No.63 of 1998 whereby the Labour Court refused to grant back wages.

(2.) The only question to be decided in the present case is whether the Labour Court has committed an error in not granting full back wages to the petitioner or not.

(3.) Heard the learned Advocates for the respective parties and perused the relevant record. It is required to be noted that it is because of the misconduct on the part of the petitioner his services came to be terminated. There are 34 defaults against the petitioner. Therefore it was due to the default of the petitioner he was out of job and the Labour Court has rightly granted back wages only at 50%. I am in complete agreement with the reasoning adopted and findings arrived at by the Labour Court. Consequently this petition is dismissed. Rule is discharged with no order as to costs.