BALVIKAS YOJNA ADHIKARI Vs. AHMEDBHAI

JUDGEMENT

(1.) By way of this petition under Articles 226 and 227 of the Constitution of India, the petitioner has challenged the legality and validity of the order passed by the Labour Court, Vadodara in Reference (LCV) No. 354 of 1992 dated 31.7.2001, whereby the Labour Court was pleased to allow the Reference and directed the petitioner to reinstate the respondent No. 1-workman with 60% back-wages with other consequential benefits. The Labour Court by the said judgment and award was further pleased to award the cost of Rs. 250. This Court (Coram: A.L. Dave, J.), pleased to pass the following order on 10.7.2002:

(2.) It appears from the record that the matter came up for final hearing before this Court (Coram: P.P. Bhatt, J [as he then was]) on 21.4.2011, wherein following order was passed:

(3.) It appears from the record that even though the respondent No. 1-workman was served, he did not appear and therefore this Court (Coram: R.R. Tripathi, J.) vide order dated 17.9.2002 was pleased to pass the following order: