FAG BEARINGS INDIA LIMITED Vs. K N SAIYED

JUDGEMENT

(1.) Rule. Mr.A.K. Clerk, the learned advocate appearing for the respondent waives service of the rule.

(2.) In light of the fact that the matter was to take the same time in admission hearing and on the question of interim relief as it will take for its final disposal, with the consent of both the parties by an order dated 9.7.2001, the matter was ordered to be posted for final disposal on 19.7.2001.

(3.) The present petition is filed by the petitioner company being aggrieved of the judgement and award dated 17.1.2001 passed by the Labour Court, Vadodara in Reference (LCV) No.300 of 1992. The same was published on 23.3.2001. The learned Judge of the Labour Court was pleased to direct the petitioner company to reinstate the respondent with full back wages on the ground that the petitioner company failed to conduct a departmental inquiry before terminating the services of the respondent.