VRUJLAL JADAVJI RUDHANI Vs. ALI MOHMMAD ABDULGANI

JUDGEMENT

(1.) Though served, none appears for the respondent.

(2.) By way of this petition, the petitioner has prayed to quash and set aside the impugned award dated 14.10.2002 passed by the Labour Court, Junagadh in [LCJ] No. 1392 of 1990, whereby the Labour Court had directed the petitioner to pay an amount of Rs.45,000/- towards full and final settlement in lieu of reinstatement and back wages.

(3.) Heard learned counsel for the petitioner. The learned counsel for the petitioner states that the amount awarded by the Labour Court with the consent of the parties is in lieu of reinstatement only. Looking to the facts of the case and in view of the fact that the petitioner Company is closed since 1996, and the respondent was not an employee of the petitioner, the impugned award passed by the Labour Court deserves to be quashed and set aside.