P.T. STEEL INDUSTRIES Vs. JAGDISH RAMAJI THAKOR

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed for quashing and setting aside the impugned order dtd. 26/6/2018 passed by the learned Labour Judge, Ahmedabad, below Exh.13 in Miscellaneous Civil Application No.2151 of 2017 in Reference (LCA) No.1343 of 2004.

(2.) Heard learned advocate Mr.Devdip Brahmbhatt for the petitioner and learned advocate Mr.P.C.Chaudhari for the respondent workman.

(3.) It is the case of the petitioner that petitioner is company and respondent workman was serving in the company as helper since 10 years before the date of Reference. He raised industrial dispute challenging the action of present petitioner of his alleged illegal termination from the service. The industrial dispute was culminated into Reference (LCA) No.1343 of 2004, which was ex parte decided in favour of present respondent workman vide order dtd. 23/9/2015 by Presiding Officer, Labour Court, Ahmedabad whereby Reference was partly allowed by directing petitioner to reinstate the workman with 30% back-wages.