MEGA AUTOMOBILES PVT LTD Vs. KANTILAL B PATEL

JUDGEMENT

(1.) The petitioner has challenged the judgement and award dated 11th January 2007 passed by the Labour Court No.2, Bharuch in Reference (LCB) No.42 of 2000 whereby the petitioner was directed to reinstate the respondent on his original post with continuity of service and with 50% back wages along with costs of Rs.701/-.

(2.) According to the respondent workman, he was working as work-shop incharge with the petitioner from 17.9.1998 on a monthly salary of Rs.8500/- and he had to do various jobs also. It was alleged that the petitioner terminated his services from 1.3.1999 without any notice, notice pay or payment of retrench compensation. He therefore raised an industrial dispute which culminated into Reference (LCB) No.42/2000 and the Labour Court passed the judgement and award as stated hereinabove.

(3.) Learned Advocate for the petitioner has submitted that the respondent workman has already been reinstated in service and he has also attained the age of superannuation. Therefore the main question is with regard to the back wages.