DURLABHJI NARANBHAI Vs. NAYAKPURA WOODEN

JUDGEMENT

(1.) This petition is filed by the workman 'Durlabhji Naranbhai Mishtry', being aggrieved by award and order dated 14/07/2011 passed by the learned Presiding Officer, Labour Court No.3, Vadodara in Reference (LCV) No.189 of 2004. The learned Presiding Officer has held the action of the first party the employer of terminating the service of the petitioner workman as 'illegal'; the learned Judge has ordered payment of Rs.1,50,000/- (Rupees One Lac Fifty Thousand Only) in lieu of 'back wages' and 'reinstatement' as lump sum compensation within 30 days from the date of publication of this award. The learned Judge was also pleased to order payment of Rs.1501/- towards the cost of the reference.

(2.) Learned Advocate Mr.M D Desai for the petitioner workman seeks permission to amend the petition by impleading the Labour Court as party respondent. Permission is granted. Amendment to be carried out during the course of the day.

(3.) The matter is heard at length.