CHAIRMAN MANAGER Vs. UMESHKUMAR RADHESHYAM

JUDGEMENT

(1.) By way of this petition under Article 227 of the Constitution of India, the Petitioner has prayed for appropriate writ, order and/or direction quashing and setting aside the impugned order dtd. 8/10/2003 passed by the Appellate Industrial Court, Nadiad in Appeal (ICN) No. 9 of 2002, by which the appellate court has partly allowed the said appeal directing the Petitioner herein to reinstate the Respondent workman as a Clerk with continuity of service but without back-wages or other monetary benefits.

(2.) Though served nobody appears on behalf of the Respondent workman.

(3.) It appears from the affidavit filed by the Petitioner dtd. 179/2008 that the Respondent shall not be interested in the present litigation, as he is already working in the Income Department and is gainfully employed and he might not be interested in appointment as a Clerk in the Petitioner Bank.