CTM TEXTILES MILLS Vs. YASIN VALI MOHAMMED RAJPUT

JUDGEMENT

(1.) HEARD learned Advocate Mr.Shalin Mehta with learned Advocate Mr.Hemang Shah for the petitioner.

(2.) LEARNED Advocate for the petitioner invited attention of the Court to the order passed by the Industrial Tribunal in Appeal (IC) No.50 of 2010 dated 23.12.2010, whereby the learned Member of the Industrial Tribunal, Ahmedabad is pleased to quash and set aside the order passed by the learned Judge of Labour Court in T. Application No.335 of 2000 dated 26.07.2010. The learned Member of the Industrial Tribunal was pleased to reject application Exh.6 filed by the appellate-workman before the Tribunal, but while doing so learned Member of the Industrial Tribunal permitted the appellant-workman to file similar such application before the learned Judge of the Labour Court and matter was remanded for deciding th same afresh. LEARNED Advocate for the petitioner vehemently submitted that this has caused serious prejudice to the present petitioner.

(3.) RULE. Learned Advocate Ms.J.R.Acharya waives service of Rule on behalf of the respondent. At the request of the learned Advocate for the petitioner, the matter is taken up for final disposal today, to which learned Advocate for the respondent has no objection.