PRABHAKAR TRIMBAK VIDWANS Vs. STOVEC INDUSTRIES LTD

JUDGEMENT

(1.) Heard learned Advocate Mr. Ashish H. Shah for petitioner-workman and learned Advocate Mr. K. D. Gandhi for Nanavati Associates for respondent-Company.

(2.) In this petition, petitioner has challenged award passed by Labour Court, Ahmedabad in Reference (L.C.A.) No. 171 of 1994 dated 4th January, 2002 wherein Labour Court, Ahmedabad has granted an amount of Rs. 85,000-00 being lumsum amount against claim of back wages and other service benefits while setting aside order of termination. Labour Court has considered one fact that on 5th December, 1998, petitioner-employee had reached age of superannuation and his service was terminated on 12th June, 1993.

(3.) Learned Advocate Mr. Shah has referred to page 11, order of termination dated 12th June, 1993 where it is mentioned that petitioner has indulged in activities which are against interest of company, therefore, Management has lost confidence in him, and therefore, petitioner is hereby discharged by paying him one month's wages in lieu of notice and also advised petitioner to collect his legal dues from Accounts Department.