NARENDRA YASHVANT KHADSHE Vs. PRESIDING OFFICER LABOUR COURT

JUDGEMENT

(1.) RULE . Mr. Paritosh Calla, learned advocate appearing for respondent no. 1 and Mr. Varun Patel, learned advocate appearing for the respondent no. 2 waive service of notice of Rule. With the consent of parties, matter is taken up for final hearing today.

(2.) THE present petition is filed challenging the award dated 02.06.2012 passed by the Labour Court, Bharuch in Reference (LCB) No. 427 of 2001 whereby the labour court partly allowing the reference directed lumpsum compensation to the tune of Rs. 1,75,000/- to be paid to the petitioner in lieu of the claim of the petitioner for reinstatement and backwages.

(3.) MR . Vasavada, learned advocate appearing for the petitioner submitted that the Labour Court ought to have held that when the charge is not proved against the petitioner, the only logical and consequential order could be the order of reinstatement with continuity of service and full backwages.