MANAGER Vs. MAHAGUJARAT LABOUR UNION

JUDGEMENT

(1.) With consent of the parties, both the petitions are taken up for final disposal today.

(2.) Taking into consideration the contents of the awards passed by the Labour Court, Ahmedabad in (i) Reference (LCS) No.185 of 1992 dated 27.7.1999; and (ii) Complaint No.76 of 1994 dated 16.10.1999, said awards are modified to the extent that the back wages, instead of 100 per cent, shall be paid 50 per cent.

(3.) Mr.D.N. Patel, learned advocate for the petitioner states that pursuant to the order of this Court, the respondent workmen have already been reinstated. Mr.Joy Mathew, learned advocate appearing for the respondents makes a grievance that the respondent workman in Special Civil Application No.3860 of 2000, Ranjitsinh Sanabhai Vaghela, is not reinstated so far on his original post which he was holding. Mr.D.N. Patel, learned advocate for the petitioners does not have instructions to controvert the same.