ALCON PHARMACEUTICALS P. LTD Vs. MADHUKAR PRITAMLAL BUCH

JUDGEMENT

(1.) BY way of these petitions, the order dated 30.10.2002 passed by the Labour Court, Rajkot in Ref. LCR No.583/1989 has been challenged, whereby the Labour Court has directed the petitioner-company to pay 75% back wages to the respondent.

(2.) THE short facts as per the petitions are as under:

(3.) MR . N.V. Gandhi, learned advocate for the respondent has submitted that the remaining 25% back wages may be granted to the respondent.