SHANKAR PACKAGINGS LIMITED Vs. BABUBHAI PUNJABHAI PARMAR

JUDGEMENT

(1.) RULE . Mr. Mankad learned counsel waives service of rule on behalf of respondent no. 1 and Mr. Paritosh Calla learned counsel waives service of rule on behalf of respondent no. 2. With the consent of the parties, the matter is taken up for final hearing today itself.

(2.) BY way of this petition, the petitioner has prayed to quash and set aside the judgment and award passed by the Labour Court, Vadodara in Reference (LCV) No.268/2003 dated 07.07.2011, whereby, the said reference was partly allowed and the petitioner has been directed to reinstate the respondent on his original post with continuity of service and 40% back wages.

(3.) HEARD learned counsel for the respective parties and perused the documents on record. On 14.02.2012, this Court passed the following order in this matter;