VIRAT ENGINEERING PVT LTD Vs. ARUN R CHAUDHARY

JUDGEMENT

(1.) HEARD learned Advocates for the parties.

(2.) THE petitioneremployer, the private limited company, has approached this Court, invoking the provisions of Article 226 and also Article 227 of the Constitution of India, challenging the award dated 09.12.1999 passed by the Presiding Officer, Labour Court, Ahmedabad, in Reference (L.C.A.) No.546 of 1985 and the order dated 08.08.2001 passed by the Presiding Officer, Labour Court, in Misc. Application No.148 of 2001, preferred by the employerpetitioner purported to have been filed under Rule 26(A) of Gujarat Industrial Dispute Rules for setting aside exparte award, for the reasons stated therein.

(3.) BEING aggrieved and dissatisfied with these two orders, the petitioner chose to prefer the present petition under Article 226 and also under Article 227 of the Constitution of India, seeking quashment of both these orders on the grounds mentioned in the memo of petition.