VADHVAN MECHANICAL WORKS Vs. RAHEMAN SULTAN

JUDGEMENT

(1.) The endorsement on the Board indicates that the respondent has refused the notice. Hence, the matter is taken up for hearing today.

(2.) By way of this petition, the petitioner has prayed to quash and set aside the impugned award dated 28.08.2000 passed by the Labour Court, Ahmedabad in Reference [LCA] No. 2488/1988, whereby the Labour Court has directed the petitioner to reinstate the respondent in service on his original post with continuity of service and full back wages.

(3.) The short facts of the case are that the respondent at the relevant time was working on the post of Helper with the petitioner. As the respondent was found committing theft of ball bearing materials from the petitioner Company, the respondent on 11.03.1988 voluntarily resigned from the service. Thereafter, the respondent raised a dispute which was ultimately referred to the Labour Court for adjudication being Reference [LCA] No. 2488/1988. Before the Labour Court both the parties adduced evidence and after appreciating the material produced before it, the Labour Court allowed the reference with the aforesaid directions. Hence, this petition.