VASUBHAI KUMAR PATEL Vs. SHAKTI ENGINEERING WORKS

JUDGEMENT

(1.) The petitioner has prayed to quash and set aside the impugned order granting restoration application of the respondent.

(2.) The petitioner raised an industrial dispute on the ground of illegal termination of his services by the respondent on 26th February 1987. The dispute was adjudicated upon and the Labour Court passed an award on 3rd May 1999 directing reinstatement of the petitioner with full back wages. The said award was published on 18th August 1999. Since the award was not complied with, the petitioner preferred Recovery Application No.3111 of 1999 wherein a direction was issued to the respondent to pay an amount of Rs.56,256/- within 30 days and a further direction was issued to pay cost of Rs.1500/-. The said order was passed on 21st February 2000.

(3.) The respondent herein filed Misc. Civil Application No.53 of 2000 in Reference LCA No.1515 of 1987 in March 2000. The Labour Court restored the original reference against which the present petition has been filed.