DEEPAK NITRITE LIMITED Vs. N H RANA

JUDGEMENT

(1.) Deepak Nitrite Ltd.-petitioner has filed this petition under Articles 226/227 of the Constitution of India praying for a writ of certiorari or any other appropriate writ, order or direction quashing and setting aside the judgement and award dated 30.5.1988 passed by the Labour Court, Baroda, in complaint No. 4/1981. The Labour Court by the impugned order allowed the application of respondent Mr. N.H. Rana and directed the petitioner that Mr. N.H. Rana-respondent workman be reinstated in services and deemed to be continued in service. However, increment for the year 1982-83 may not be given in this behalf. In view of the earlier proceedings in Special Civil Application No. 4496 of 1981 regarding arrears of salary, the court did not pass any order. The court also quashed and set aside the order of dismissal imposed against Mr. Rana in this behalf.

(2.) The facts giving rise to this petition are as under:

(3.) In view of the same, the respondent workman has filed Special Civil Application No. 8174 of 2001 before this court on 17.9.2001. In this petition he has further reiterated what has been submitted earlier and tried to challenge the award of the Labour Court. He has also tried to support the order of the Labour Court.