ESDEE PAINTS LIMITED Vs. RAMSING RANUSING ZALA

JUDGEMENT

(1.) Both these petitions arise from the award passed by Labour Court No.4, Ahmedabad in Reference (LCA) No.1145 of 1999 dated 28.5.2007, whereby the Labour Court has directed the employer to reinstate the workman in service with 25% backwages.

(2.) Special Civil Application No.2796 of 2008 has been preferred by the employer, whereas Special Civil Application No.2797 of 2008 is a one page petition. As both the petitions have arisen out of same award, both are being heard together and are disposed of by this common order.

(3.) For the brevity and convenience, the parties are referred to in this order as "workman" and "employer" respectively.