BILMETAL INDUSTRIES LTD Vs. EKNATH R NALAVDE

JUDGEMENT

(1.) BY way of this petition, the petitioner has challenged the judgement and award dated 20.4.2001 passed by the Labour Court, Vadodara, in Reference (LCV) No. 7 of 2001 (Old No. 564 of 1988) whereby the Labour Court has granted reinstatement with continuity of service with 75 per cent backwages.

(2.) THE facts of the case, in brief, are that the respondent was appointed as a casual worker on temporary basis on 1.6.1986. As casual work was not available with the petitioner Company, the respondent was relieved from 29.10.1986. Thereafter, he requested the petitioner to issue a service certificate that he had worked as a casual worker and upon his request, Service Certificate was issued to him on 20.5.1987.

(3.) THE Labour Court after considering the submissions made by the parties and the evidence on record, passed the award as aforesaid. Hence the petitioner is before this Court.