LAWS(GJH)-2022-7-516

LYKA LAB LTD Vs. VINAYAK MAGANLAL PAREKH

Decided On July 01, 2022
Lyka Lab Ltd Appellant
V/S
Vinayak Maganlal Parekh Respondents

JUDGEMENT

(1.) The present Special Civil Application impugns the judgment and award dtd. 4/10/2008 in Reference (LCB) No.324 of 2002 passed by the learned Presiding Officer, Labour Court No.2, Bharuch whereby the respondent workman has been given full pay for the period from 7/5/2002 to 15/3/2003 along with reinstatement.

(2.) The brief facts leading to the filing of the present Special Civil Application are as follows:-

(3.) By order dtd. 22/12/2008, Notice and interim relief came to be granted to the petitioner and thereafter, by order dtd. 15/7/2009, Rule came to be issued in the present Special Civil Application.