SANTRAM SPINNERS LIMITED Vs. BABUBHAI MAGANDAS PATEL

JUDGEMENT

(1.) The present petition, under Articles 226 and 227 of the Constitution of India is filed by the company - original petitioner, challenging the impugned judgment and award dtd. 30/11/2007 passed by the Presiding Officer, learned Labour Court, Kalol (District: Mehsana) in Reference (LCK) No.357 of 1997, by which the learned Labour Court has reinstated the respondent - workman in service with continuity of service along with 20% backwages.

(2.) Brief facts of the case are as under:

(3.) Heard learned Advocates.